V K SINHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) CHHATTISGARH Dental College and Research Institute, Rajnandgaon, who was the respondent No. 4 & 5 in writ petition, being W.P.(C) No. 6100 of 2011 (V.K. Sinha v. The State of Chhattisgarh & Others) (for short "the respondent college"), has preferred the review petition No. 03 of 2012 on three grounds viz; firstly; the respondent herein (for short "the writ petitioner") had stated wrong facts that his daughter was admitted in another college, whereras, the daughter of the writ petitioner is still pursuing her studies in the respondent college. Secondly; application for grant of migration certificate has to be approved by the Dental Council of India (for short "the D.C.I.") as well as other authorities, if an application is filed within a period of one month of passing the first professional Bachelor of Dental Surgery examination (for short "B.D.S. examination") and thirdly; since the payment was made by the writ petitioner himself, it is wrong to say that the educational expenditure were borne by the grand mother of Ku. Swati Sinha.

(3.) IN view of the above, both the review petitions i.e. review petition No. 77 of 2012 and review petition No. 03 of 2012 are being considered together and decided by a common order.