PRESTIGE EDUCATIONAL TRUST ANJARAKANDY P O MAMBA KANNUR REPRESENTED BY ITS MANAGING DIRECTOR DR HASHIM Vs. UNION OF INDIA MINISTRY OF HEALTH AND FAMILY WELFARE NIRMAN BHAVAN NEW DELHI

JUDGEMENT

(1.) COMMON questions arise for consideration in the above writ petitions.

(2.) PETITIONERS were sanctioned BDS course in terms with section 10A of the Dentists Act (hereinafter referred as the Act). The petitioners applied to the 1st respondent seeking permission to start MDS course. This was rejected for the reason being that the college is not yet recognised by the Ministry.

(3.) THE common question which arise in these writ petitions is whether there is any illegality, arbitrariness or whether there is any discrimination shown by the respondents in the matter relating to the claim made by the petitioners for starting M.D.S Course.