RADHIKA TRIPATHI Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) The aforesaid petitions involve similar questions for adjudication and, therefore, are heard and decided concomitantly by a common order.

(2.) The present bunch of petitions have been filed by the Private Dental Medical Colleges as well as certain students being aggrieved by the directions issued by the Dental Council of India to the institution concerned for scrutinizing the admissions granted by them in the B.D.S Course in their respective colleges for the Sessions 2014-15 and 2015-16 and in case admissions have been granted in violation of the Dentist Act, 1948 as well as B.D.S Regulations 2007, as revised from time to time, the admissions be cancelled and the Dental Council of India be informed. Similar orders passed by the Dental Council of India in all the cases on different dates have been assailed in all these petitions.

(3.) For the purposes of ready reference, we take up the facts as mentioned in W.P Nos.16373/2015 and 16466/2015.