ABHISHEK KUMAR Vs. SECRETARY DENTAL COUNCIL OF INDIA

JUDGEMENT

(1.) The Petitioners before this Court are six persons holding professional degrees in dentistry i.e., Bachelor of Dental Surgery ("BDS")/ Master of Dental Surgery ("MDS")/ Doctor of Dental Surgery ("DDS") or equivalent qualifications from foreign universities. The Petitioners have filed the present writ petition challenging the constitutional validity of Regulation 11 of the Dental Council of India Screening Test Regulations, 2009 (the "Regulations").

(2.) The details regarding the Petitioners' qualifications, accomplishments and work experience are highlighted as under: <IMG>JUDGEMENT_194_LAWS(DLH)8_2023_1.jpg</IMG> <IMG>JUDGEMENT_194_LAWS(DLH)8_2023_2.jpg</IMG> <IMG>JUDGEMENT_194_LAWS(DLH)8_2023_3.jpg</IMG>

(3.) The Petitioners' have stated that they have obtained their professional degrees from foreign universities. Resultantly, the Petitioners must undergo and pass the Foreign Dental Screening Test ("FDST") envisaged under the 2009 Regulations in order to become eligible for registration with a State Dental Council in India.