LOVELY JOSEPH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has approached this Court of commanding upon the 2nd respondent-University who approved the admission of the petitioner is to the BDS Course which he had given in the 4th respondent-college during the academic year 1994-95 by the Director of Medical Education under B.Sc. quota.

(2.) According to the petitioner she had completed PUC with Physics, Chemistry and Biology and she also acquired the B.Sc. Degree.

(3.) The regulations framed under S. 20 of the Dentist Act, 1948, provides for the following eligibility criteria for admission to the BDS course :"a) The candidate has completed the age of 17 years at the time of admission traumatized will complete this age on 31st December of the year of his admission; provided that the candidates who are being admitted to the 5 year course, including l year for pre-Dental Course, should have completed the age of 16 years at the time of admission or will complete this age on 3lst December of the year of his admission to the pre-Dental Courses;b) has passed the two years intermediate or equivalent course thereof, with Science subjects, viz., Physics Chemistry and Biology from a recognised Indian University or preUniversity/Intermediate Board;c) B.Sc. (Part I) Examination of an Indian University as laid down by the University Grants Commission (UGC) :NOTE :A student who has passed the B.Sc. Examination with one or more of the subjects mentioned at (b) above would be admitted to the Dental Course if he had passed the remaining subjects of the Medical group (Physics, Chemistry and Biology) in the PreUniversity/Intermediate Examinations;d) The candidate should have secured not lese than 50% of marks on the aggregate of the above subjects in the qualifying or competitive examination conducted on similar lines as the qualifying examination conducted by a competitive body. For Scheduled Castes/ Scheduled Tribes, for minimum marks required for admission shall be 40% in lieu of 50% for general candidates.