http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 4  

PETITIONER: MANIPAL ACADEMY OF HIGHER  EDUCATION

       Vs.

RESPONDENT: STATE OF KARNATAKA

DATE OF JUDGMENT26/11/1993

BENCH: MOHAN, S. (J) BENCH: MOHAN, S. (J) JEEVAN REDDY, B.P. (J)

CITATION:  1994 SCC  (2) 200        1993 SCALE  (4)690

ACT:

HEADNOTE:

JUDGMENT: ORDER 1.We have heard both Mr Kapil Sibal, Senior Advocate and  Mr B.V.  Acharya,  learned  Advocate-General of  the  State  of Karnataka  at length.  We have also had the benefit  of  the arguments on behalf of the University Grants Commission. 2.   As  on today a good deal of academic year  had  passed. The grant of status as "Deemed University" in favour of  the petitioner has resulted in complexities.  In order that  the rights  of the students to get admitted, may not be  further delayed, we pass the following order only in respect of  the academic year 1993-94 as an ad hoc measure.               (1)   The State of Karnataka has placed before               us a table showing range of marks obtained  in               PUC  or  equivalent  examination  by  students               admitted  to  first MBBS  course  in  Kasturba               Medical   College,  Bangalore   and   Kasturba               Medical College, Manipal during this  academic               year 199394 on the basis of a common  entrance               test.   That  table  shows  52  students  have               obtained  above 90% marks, 100  students  have               scored  above 80% but below 90% of marks.   In               addition  to  this, there  are  also  students               belonging  to  Scheduled Caste  and  Scheduled               Tribe.               (2)Though the list was drawn from an intake of               275  students  which  represented  the   State               Government’s  right to allot at  50%  treating               the institution as Minority Institution  as it               was  originally  pleaded.  That  position  has               changed  now.   It is fairly admitted  by  the               learned Advocate-General that 75 students  out               of  that list have been accommodated.   It  is               the  submission  of Mr Kapil  Sibal  that  the               petitioner-institution (namely Manipal Academy               of   Higher  Education)  wants   to   maintain               excellence of standards.  Hence it should  not

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 4  

             be compelled to admit students who had  scored               less  than 80% of the marks.  Keeping that  in               view  we hereby direct that  the  petitioner’s               institution  shall admit the 180  students  in               all.  We make it clear that this 180 does  not               include the 75 students already admitted.   It               is  further  made clear that  this  180  shall               include  all students belonging  to  Scheduled               Castes  and Scheduled Tribes  irrespective  of               the  percentage of marks they had obtained  in               the qualifying examination subject of  course,               that  they have qualified the test.  Both  the               learned  counsel  are agreed  that  the  total               seats   available   with   the    petitioner’s               institution are 400.  Therefore, 400 minus 180               viz. 220 shall be admitted on the basis of the               common  entrance  test both for MBBS  and  BDS               courses, conducted on "an All India basis"  by               the  Medical  Council  of  India.   The   said               Medical  Council of India has hereby  directed               to  conduct  the  examination  on  or   before               December  20,  1993 and publish  a  result  by               December 26, 1993.               (3)   The students selected by the  Government               of  Karnataka  namely  180  above-referred  to               other than Scheduled Caste and Scheduled Tribe               as   well  as  the  students  who   take   the               examination on an All India basis as conducted               by  the  Medical Council of  India,  shall  be               admitted only in the order of merit.               203               (4)The students belonging to Scheduled  Castes               and  Scheduled Tribes shall be admitted  free.               After admitting them whatever seats remain out               of  180 they shall be divided into two  halves               on  the basis of merit.  The first half  shall               be  required  to  pay Rs  8000  (rupees  eight               thousand  only)  per annum (fee fixed  by  the               Government)  and the second half shall pay  Rs               1,40,000  per annum (fee fixed in other  cases               by  us).  This fee of Rs 1,40,000 fixed by  us               for  second  half of  the  students  mentioned               above is purely tentative.               (5)   In  relation to the students who  become               successful  and eligible for admission on  the               basis  of All India entrance test, we  do  not               fix  the fees for the reason we are  directing               the  University Grants Commission to  fix  the               fees   on   or  before   December   26,   1993               positively.    A  report  regarding  the   fee               structure  fixed  in obedience to  this  order               shall be forwarded to this Court on or  before               December  26,  1993.  These students  on  such               fixation  shall be required to pay  that  fees               alone.  Equally, the second half of those  180               students  minus Scheduled Caste and  Scheduled               Tribe  students will also be required  to  pay               that  fee  as fixed by the  University  Grants               Commission.   On that basis, if any refund  is               due,  it is open to them to get  such  refund.               Equally  if any further fee is required to  be               paid  by them, it is open to the  petitioner’s               institution to demand the same.               (6)   The  University Grants Commission  while               fixing the fee structure shall have regard  to

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 4  

             following  (i)  the judgment  in  Unnikrishnan               case’ (ii) this order wherein we have directed               that  all  students  belonging  to   Scheduled               Castes and Scheduled Tribes shall be  admitted               free and further have regard to the fact  that               the first half of the students are required to               pay  only at the rate of Rs 8000 as  fixed  by               the  Government of Karnataka.  The  University               Grants  Commission  shall fix the fee  on  the               material  supplied by the petitioner  and  the               State  of  Karnataka  (if  it  so  desires  to               furnish) independently on merits.  However, on               such  fixation  this  Court  will  decide  the               question  as to the reasonableness of the  fee               structure.               (7)   Such  of those students as  selected  by               the  State  of Karnataka on the basis  of  the               qualifying test who could not be admitted into               the  petitioner’s institution in view  of  our               above  order, shall be accommodated  in  other               colleges   by  the  State  of   Karnataka   if               necessary by creating additional seats in  the               Government Medical Colleges.               3.    The  above  order applies only  to  MBBS               course.               (8)  As  regards Bachelor  of  Dental  Science               (BDS)  course,  the students allotted  by  the               State  of  Karnataka  as  on  date  shall   be               admitted by the petitioner’s institution.  For               the remaining seats such of those students who               are  successful  in the "All  India"  entrance               test referred to in paragraph 2 above and  who               are  desirous of joining BDS course, shall  be               admitted on the basis of merit.  The  students               drawn  up from the list of State of  Karnataka               and allotted to BDS course and admitted by the               petitioner’s institution shall pay Rs 8000  or               Rs 1,00,000 (fees fixed by               204               the  Government of Karnataka)  depending  upon               the  category to which the particular  student               is  allotted.   In relation  to  the  students               admitted  on the basis of All  India  entrance               examination,   we  are  not  fixing  the   fee               structure  but  again  direct  the  University               Grants Commission to fix the fee independently               on  or before December 26, 1993 and  submit  a               report thereon. 4.Regarding the College of Nursing there is a dispute as  to the  number  of students allotted.  The  same  principle  as applicable to BDS course, shall be applicable.  Whoever  has been  allotted  by the State of Karnataka as on  today,  and admitted by the petitioner’s institution shall pay Rs 10,000 and  Rs  15,000  depending upon the category  to  which  the student is allotted.  For the remaining seats, it is open to the petitioner’s institution to conduct its own  examination on "an All India basis".  Admission shall be made purely  on the basis of merit except of course in the case of Scheduled Caste  and Scheduled Tribe students on payment of Rs  15,000 per annum. 5.   In the end, we make it clear the implementation of  the order and the supervision in relation to each of the matters mentioned  above,  shall  be  done  by  the  Secretary   for Education,  Government  of Karnataka herself.  The  copy  of this  order shall forthwith be communicated to  the  Medical

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 4  

Council  of India for complying with this order.  We  record the presence of the Secretary, University Grants  Commission in the Court. 6.List  the  matters  on January 11, 1994 at  1.30  p.m.  in Court. 209