R.R.K. Trivedi and M. Katju, JJ. - (1.) This writ petition has been filed for a mandamus directing the respondents to accord approval to the petitioner's dental college with annual batch of 100 students instead of 60 students.
(2.) We have heard Sri Swami Dayal and Sri Yasharth, learned counsels for the petitioner, Sri Janardan Sahai for the Dental council of India, respondent No-1 and learned Standing counsel for the Central Government.
(3.) The petitioner trust has established a Dental college at Meerut. For this purpose it applied in the prescribed proforma to the Union of India for permission to commence teaching for academic year 1996-97. It is alleged in paragraph 2 of the petition that the petitioner meets or exceeds the qualifying criteria as stipulated in the guidelines of the Dental Council of India regarding establishment of New Dental Colleges and requested for sanction at strength of 100 students. It is also alleged in paragraph 2 that both the inspection committees set up by the respondent No. 1 to physically inspect and report on the petitioner's college have given reports in favour of the petitioner but the respondent No 1 has recommended and the respondent No. 2 has granted the petitioner permission to commence a batch of 60 students only.;