- (1.) Heard Sri Abhishek Pathak, learned Counsel for the appellants and Sri Shobhit Mohan Shukla for the respondent Nos. 1 and 2 - University.
(2.) The appellants aggrieved by the dismissal of the writ petition at the admission stage itself without calling for a counter-affidavit, have approached this Court in this intra-court appeal contending that it appears that the issue involved relating to the evaluation of the answer-books by at least two internal Examiners does not appear to have been noticed in spite of the same having been taken as a specific ground in paragraph Nos. 7 and 8 of the writ petition.
(3.) Paragraph Nos. 7 and 8 of the writ petition are extracted herein below:- "7. That the petitioners learnt that the evaluation of the answer sheets has not been done in the manner provided in the Revised MDS Course Regulation, 2007" issued by the Dental Council of India, which says that the evaluation of the answer sheets shall be done by two internal and two external examiners and the average marks shall be computed. A copy of the relevant portion of the Gazette of India. Extraordinary containing the said provision is being filled as Annexure No. 2 to this petition. 8. That in the instant case no answer sheet has been evaluated by examiner of the college of the petitioners.";