Rajendra Babu, J. - (1.) Leave granted.
(2.) A writ petition was filed by the first respondent seeking for quashing an order dated 6-6-2003 made by the Ministry of Health and Family Planning, Government of India and direct it to process the proposal dated 28-3-2003 of the first respondent to start MDS course in six specialities in its Dental College and grant permission for the academic year 2003-2004 without insisting on permission or essentiality certificate from the State Government of Tamil Nadu and pass such further orders as the High Court may deem fit. Curiously enough, the High Court made an interim order in the following terms :- "Considering the facts and circumstances of the case, I direct the respondent to complete the processing of the application including inspection and not to pass orders until further orders from this Court. The respondent is directed to carry out the said exercise within a period of four weeks from the date of receipt of a copy of this order."
(3.) On passing of the interim order, the Government of India sent a letter to the Dental Council adverting to the interim order made by the High Court to take further necessary action in terms of the order of the High Court. However, it was stated that the findings of the inspection ought to be kept in a sealed cover until the final orders of the High Court are passed in the matter.;