REGENT COMPUTRONICS PVT. LTD.

DENTAL COUNCIL OF INDIA Appellant

V/S

VISWANATH Respondents

Referred Judgements :-

LETANG V. COOPER [REFERRED TO]
ELECTION COMMISSION INDIA VS. UNION OF INDIA [REFERRED TO]
K S RASHID AND SON VS. INCOME TAX INVESTIGATION COMMISSION [REFERRED TO]
LT COL KHAJOOR SINGH VS. UNION OF INDIA [REFERRED TO]
MADAN GOPAL RUNGTA THE TATA IRON STEEL CO LIMITED VS. SECRETARY TO GOVERNMENT OF ORISSA :SECRETARY TO GOVERNMENT OF ORISSA [REFERRED TO]
S S RATHORE VS. STATE OF MADHYA PRADESH [REFERRED TO]
OIL AND NATURAL GAS COMMISSION VS. UTPAL KUMAR BASU [REFERRED TO]
SOUTH EAST ASIA SHIPPING COMPANY LIMITED VS. NAV BHARAT ENTERPRISES PRIVATE LIMITED [REFERRED TO]
KUSUM INGOTS AND ALLOYS LIMITED VS. UNION OF INDIA [REFERRED TO]
MUSARAF HOSSAIN KHAN VS. BHAGHEERATHA ENGG [REFERRED TO]
ALCHEMIST LIMITED VS. STATE BANK OF SIKKIM [REFERRED TO]
N KANNADASAN VS. AJOY KHOSE [REFERRED TO]
K K RAMACHANDRAN MASTER VS. M V SREYAMAKUMAR [REFERRED TO]
UNION OF INDIA VS. P KUNHABDULLA [REFERRED TO]
THOMASKUTTY VS. UNION OF INDIA [REFERRED TO]
NAWAL KISHORE SHARMA VS. UNION OF INDIA [REFERRED TO]
INDIAN MARITIME UNIVERSITY VS. VISWANATHAN [REFERRED TO]

JUDGEMENT

(1.) (On behalf of himself and Justice Dama Seshadri Naidu) The Dental Council of India (DCI) has filed this appeal against the order dated 9.10.2015 passed in W.P.(C)25782/15, whereby its preliminary objection that the Writ Petition filed by respondents 1 and 2 before this Court was not maintainable for absence of territorial jurisdiction was rejected.

(2.) Before the Division Bench, respondents 1 and 2 placed reliance on a Division Bench judgment of this court in Dr. Joseph Issac Vs. Union of India 2010 (3) KLT Suppl. 189 (Ker.) : 2010 (3) KHC 265 (D.B.)). The case was elaborately heard and the Division Bench passed order dated 11th Jan., 2016 referring the appeal to be heard by a Larger Bench and the questions which are referred for consideration are:

(3.) Respondents 1 and 2 are practicing Dental Surgeons registered in Part A Register of DCI. They alleged that the 4th respondent herein, a full time employee in the West Bengal Government service, was nominated by the Government of West Bengal as a Member of the DCI in terms of Sec. 3(e) of the Dentists Act, 1948 (hereinafter referred to as the Act).

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DENTAL COUNCIL OF INDIA Vs. VISWANATH

Referred Judgements :-

JUDGEMENT

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