D J COLLEGE OF DENTAL SCIENCES Vs. UNION OF INDIA
LAWS(ALL)-2013-7-102
HIGH COURT OF ALLAHABAD
Decided on July 23,2013

D J College Of Dental Sciences Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) WE have heard Sri Manish Goyal for the petitioner. No one appears, to represent Union of India respondent No.1. Sri Sudeep Harkauli appears for Dental Council of India respondent No.2.
(2.) THE petitioner DJ College of Dental Sciences And Research, run and managed by Jassar Dental Medical Education Health Foundation is an institution, recognized and affiliated by the Dental Council of India. In writ petition No. 34926 of 2013, the petitioner has prayed for quashing the order dated 21.03.2013, passed by the Ministry of Health & Family Welfare by which on the recommendation of the Dental Council of India (DCI), the Central Government has decided not to grant its permission for 2nd year MDS Course, and not to allow admissions in the speciality of Public Health Dentistry with 3 seats and also not to allow admissions for increase of seats in the specialities of (i) Conservative Dentistry and Endodontics from 3 to 6 seats; (ii) Oral Pathology & Microbiology from 3 to 6 seats and (iii) Orthodontics & Dentofacial Orthopedics from 2 to 6 seats at petitioner's college, for the academic session 2013 14.
(3.) IN writ petition No. 34927 of 2013, the petitioner has prayed for quashing the order dated 30.04.2013, passed by the Ministry of Health & Family Welfare by which on the recommendation of the Dental Council of India (DCI), the Central Government has decided not to the renew permission for 3rd year MDS course, and not to allow admissions for increase of seats in the speciality of 'Prosthodontics and Crown & Bridge' from 3 to 5 seats in the petitioner's college for the academic session 2013 14.;


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