KUNAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are aspiring dentists who appeared in NEET (UG) 2021 for admission to BDS courses. The entrance test was held on 12/9/2021. Based on the eligibility criteria, the petitioners did not qualify with minimum marks and did not secure admission.

(2.) On 1/4/2022, the Ministry of Health and Family Welfare of the Union government responded to requests received from dental colleges to reduce the qualifying criteria in view of a large number of vacant seats. It sought the opinion of the Executive Committee of the Dental Council of India (DCI) on lowering the minimum marks required to be obtained to qualify for admission to BDS courses.

(3.) On 6/4/2022, the Executive Committee of the DCI submitted the following recommendation to the Union government: