DENTAL COUNCIL OF INDIA Vs. SAILENDRA SHARMA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common judgment and order dtd. 20/8/2018 passed by the High Court of Chhattisgarh at Bilaspur in Writ Petition No. 1649/2018 and other allied writ petitions, by which the High Court has allowed the said writ petitions preferred by the respondents – students and has quashed and set aside the communication dtd. 6/6/2018 of the State of Chhattisgarh annulling/cancelling the admissions of the respective respondents – original writ petitioners in the Postgraduate Dental Course, the Dental Council of India has preferred the present appeals.

(2.) The facts leading to the present appeals in a nutshell are as under:

(3.) Shri Gaurav Sharma, learned counsel appearing on behalf of the Dental Council of India has vehemently submitted that in the present case the High Court has seriously erred in quashing and setting aside communication dtd. 6/6/2018 issued by the Directorate/State Government annulling/cancelling the admission of the private respondents herein – original writ petitioners.