DR. SHWETA RAGHAV AND ORS. Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2010-8-418
HIGH COURT OF ALLAHABAD
Decided on August 04,2010

Dr. Shweta Raghav And Ors. Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

Dilip Gupta, J. - (1.) FOUR petitioners who claim to have been admitted in MDS -Orthodontics in the Session 2007 -08 in Rama Dental College and Hospital and Research Centre, Lakhanpur, Kanpur Nagar have filed this petition for seeking permission to appear at the Examination.
(2.) IT is stated that only four students have taken admission as against the sanctioned strength of five. Learned Counsel for the respondents have, however, placed before this Court the judgment and order dated 20.7.2009 passed in certain petitions filed by Rama Dental College and Hospital and Research Centre, Kanpur Nagar, wherein it has been noticed that six admissions have been made in Orthodontics in the Academic Session 2007 -08. It is, therefore, to be seen whether the admission of the petitioners was within the sanctioned strength or not. Learned Standing Counsel appears for respondent Nos. 1 and 2. Sri Sanjay Kumar Singh for respondent No. 3 while Sri Pankaj Naqvi for respondent No. 4. Petitioners may serve respondent No. 5 within three days and file an affidavit of service by the next date of listing.
(3.) IT is stated by Sri R.K. Ojha, learned Counsel for the petitioners that some petitions relating to the Rama Dental College and Hospital and Research Centre, Lakhanpur, Kanpur Nagar are listed before the Court on 9.8.2010.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.