S.U.KHAN, J. - (1.) HEARD learned counsel for the parties.
(2.) THE dispute in these writ petitions relates to admission of students in Rama Dental College, Kanpur hereinafter referred to as the College in M.D.S. course in 9 specialities. Admittedly first admissions in M.D.S. course were made by the college in the year 2006-07. Prior to that neither it had requisite permission nor it in fact admitted any student for M.D.S. course. Government of India passed an order on 31.10.2005 permitting the College to admit 47 students in 9 specialities for the academic session 2006-07. However, through order dated 25.1.2006, the said order was put in abeyance. Thereafter, Dental Council of India (D.C.I.) made recommendation on 30.4.2006 to the effect that only 18 seats must be allotted to the college in question in 6 specialities for M.D.S. course. Accordingly, Government of India on 20.5.2006 modified its earlier order dated 31.10.2005 and permitted the college in question to admit 18 students for M.D.S. course in 6 specialities. Against the said order W.P. No. 26363 of 2006 was filed, which was finally disposed of on 23.5.2006 with the direction that petitioner's representation dated 18.5.2006 should be decided. Thereafter Government of India on 30.5.2006 again passed an order maintaining its earlier order dated 20.5.2006 permitting only 18 admissions in 6 specialities. Against the said order, W.P. No. 32058 of 2006 was filed. In the said writ petition, an interim order was passed on 15.6.2006 permitting the college in question to admit 47 students and under the said interim order the college admitted 41 students in 9 specialities. Against the interim order dated 15.6.2006, Union of India filed special appeal, which was allowed on 3.11.2006 and interim order dated 15.6.2006 was set aside. Against the order of the Division Bench passed in the Special Appeal, D.C.I, filed S.L.P. Before the Supreme Court, which was converted into appeal and allowed by the Supreme Court on 9.3.2007. Order of the Division Bench dated 2.11.2006 was set aside and matter was remanded to the Division Bench.
(3.) LEARNED counsel for Union of India and D.C.I, have not been able to explain as to why the said S.L.P. was filed by D.C.I, as the order of Division Bench dated 3.11.2006 was in favour of Union of India and D.C.I. It is a sort of mystery.;