PRINCIPAL, NOORUL ISLAM COLLEGE OF DENTAL SCIENCE Vs. ADMISSION SUPERVISORY COMMITTEE FOR PROFESSIONAL COLLEGES OF KERALA AND ORS.

JUDGEMENT

(1.) This writ petition has been filed by a self financing Dental College challenging Ext.P7, order passed by the first respondent and Ext.P8, communication from the University declining registration to the students whose names are mentioned in Ext.P7.

(2.) We heard the senior counsel appearing for the petitioner and the respective Standing Counsel appearing for respondents 1 and 2 and the learned Government Pleader appearing for the third respondent.

(3.) The petitioner states that admissions to the BDS Course were regulated by Ext.P1 Regulations published by Dental Council of India. Clause 5 of Ext.P1, the procedure for selection to BDS course, prescribed minimum of 50% marks for general candidates and 40% marks for SC/ST and OBC candidates. It also prescribed 50% marks in the competitive entrance examinations for admission to the course. It is stated that the said regulation was amended by the Dental Council of India by Ext.P2 notification, dated 31st May 2012 where the Clause 5 of Ext.P1 was deleted and was substituted in the manner as stated in Ext.P2.