KOMMI PRADEEP BABU Vs. UNION OF INDIA

JUDGEMENT

(1.) THE thirteen petitioners herein are among the eighteen candidates whose admissions in the respondent Oxford Dental College, Bangalore, has been refused to be approved by the respondent Bangalore University for the academic year 1995-96 under its communication dt. 16-8-1996 (Annexure 'r2' to the statement of objections filed by the respondent University) on the ground that the admission capacity of the college for the year in question was only of 40 seats, whereas the admissions made were of 58 candidates, i. e. , 18 in excess of the admission capacity approved by the Central Government under S. 10a of the Dentists Act, 1948 (in short, the "dentist Act" ).

(2.) THE present writ petition was filed on 24-8-1996 for issuance of a direction to the respondent University to treat the petitioners as bona fide students of Bachelor of Dental Surgery (in short, "bds") course of the respondent college for the academic year 1995-96. Their further prayer was that the respondents should be directed to permit the petitioners to continue to appear at the 1st BDS Theory/practical/viva-Voce which had already commenced from 23-8-1996 and not to disturb their appearance at the said examination.

(3.) A little in-depth inquiry into the facts appearing in the present case through affidavits and counter affidavits, presents a disturbing state of affair about the manipulative trends of some of the managements of the professional colleges for whom education is nothing but an unscrupulous commercial venture and they seem to have acquired expertise in carrying it on successfully with all impunity.