(1.) This writ petition, claiming to have been filed in public interest, challenges the appointment of the respondent no.4 as the Secretary of the Dental Council of India (respondent no.2) effected by way of Notification no.AE-151(I)-2016/3258 dated 29th June, 2016 on the ground that it has effected the appointment of the respondent no.4 without seeking prior permission of the Central Government in accordance with statutory provisions.
(2.) The respondent nos. 1 and 2 were represented on advance notice and by the order dated 27th July, 2016, the respondent no.2 was called upon to file a counter affidavit explaining the steps taken before effecting the appointment of the respondent no.4.
(3.) The respondent no.1 as well as respondent no.2 have filed their counter affidavits. The record relating to the selection process, which was adopted before effecting the appointment of the respondent no.4 has also been produced before us.