PRADEEP NANDRAJOG,C.J. - (1.) Our attention has been drawn to the order dated 27.2.2017 passed by Supreme Court in large number of petitions seeking special leave to appeal. The order reads as under:- "We are informed by learned counsel that the Central Government is considering the one-time relaxation for students who did not give the entrance examination and have been admitted on the basis of 10+2 examination. We are also informed that this is an All India issue which involves students in fourteen States. In the circumstances, we consider it appropriate that the direction to remove the students from the rolls should be stayed till the Central Government takes a decision on the eligibility of such students. The Central Government shall take a decision within a period of six weeks from today. This consideration shall be without a reference to the orders of the High Court."
(2.) Subsequent orders in the said SLPs show that the Supreme Court is awaiting decision to be taken by the Central Government.
(3.) Pertaining to the academic year 2016-17, as per Regulation 6 framed by the Dental Council of India, admissions to BDS Course had to be on the basis of a National Eligibility cum Entrance Test conducted by CBSE for all medical courses. The Regulation contemplated minimum marks at 50 percentile for General Category, 40 percentile for SC, ST and OBC candidates and for differently-abled persons the percentile was 40%.;