MARATHA MANDAL'S NATHAJIRAO G. HALGEKAR INSTITUTE OF DENTAL SCIENCES AND RESEARCH CENTRE, BELGAUM Vs. GOVERNMENT OF INDIA, MINISTRY OF HEALTH AND FAMILY WELFARE BY ITS SECRETARY (HEALTH) AND GOVERNMENT OF INDIA, MINISTRY OF HEALTH AND FAMILY WEL

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.) FROM the contents of paragraph no. 2 of the letter it is clear that their application for increase in M.D.S. Seats in the aforementioned specialities from 2 seats to 6 came to be rejected solely on the ground that those courses were not recognized by the Central Government under the Sub -Section (2) of Section 10 of the Dentists Act, 1948 (16 of 1948) (for short 'the Act').

(3.) IN view thereof and as per the scheme reflected in the Dental Council of India (Establishment of New Dental Colleges, Opening of New or Higher Course of Study or Training and Increase of Admission Capacity in Dental Colleges) Regulations, 2006 (for short 'the Regulations'), whenever the educational institution desires to increase the admission capacity at the Post Graduate Level, they are suppose to make an application for seeking such prayer to the Central Government in Form No. 3, as annexed to the Regulations, for obtaining its permission.