MARATHA MANDAL'S NATHAJIRAO Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THE petitioner-educational institution, in the present writ petition under Articles 226 and 227 of the Constitution of India, seeks the following reliefs:

(2.) I have heard learned counsel for the parties and perused the entire material placed before the Court. By the order/letter dated 14.01.2013 issued by the second respondent, the application of the petitioners for increasing the admission capacity at the Post Graduate level has been returned. It appears that the petitioners had applied for increasing M.D.S. Seats in the specialities, i.e., (i) Periodontology, (ii) Prosthodontics and Crown & Bridge, and (iii) Conservative Dentistry and Endodontics. Their application dated 08.10.2012 was considered in view of the direction issued by this Court vide order dated 07.12.2012 in W.P. No.70797/2012.

(3.) THERE does not appear to be any dispute that the petitioner-institution was granted permission vide order dated 01.05.2009 for starting M.D.S. Courses in the specialities of (i) Periodontology, (ii) Prosthodontics and Crown & Bridge, and (iii) Conservative Dentistry and Endodontics with two seats each from the academic session 2009-10.