- (1.) The matter came for consideration upon the application submitted by the respondent-State under Article 226(3) of the Constitution of India seeking vacation of the interim order passed by this court dated 16.4.2010.
(2.) Heard learned counsel for the parties.
(3.) The petitioners aggrieved against the communications dated 26.3.2010(Annex. 18 and 19), order dated 1.4.2010 (Annex.20), communication dated 3.4.2010 (Annex.21) and notice dated 6.4.2010 (Annex.24) have preferred this writ petition and to challenge above communications/order/notice also challenged the part of the Dental Council of India revised MDS Course Regulations, 2007, which provides for filling up of 50% of seats of MDS Course in non- Governmental institutions by the State Government or by the competent authority.;