UPASANA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The background in which this petition has been preferred was noticed by us in our initial order dated 10.06.2020. We may extract the relevant portion thereof which reads as under:-

(2.) By the same order, we had restrained the respondent no.3 from functioning as a member of the General Body of the respondent no.2/ Council. Simultaneously we had also restrained the respondent no.2 from allowing the respondent no.3 from functioning in that capacity.

(3.) We may notice that respondent no.2 i.e. the Dental Council of India has supported the present petition and the opposition has come only from the Union of India and the respondent no.3 himself.