RAJEEV MAJILA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) <DJG>J.S.Khehar, C.J.</DJG> Learned counsel for respondent no. 2 states, that it is not necessary in the facts and circumstances of this case to file a detailed counter affidavit. He states, that the purpose of respondent no. 2 will be served, if the provisions of the Regulations of the B.D.S. Course laid down by the Dental Council of India as modified on 27.6.1983, as also, as modified on 10.9.2007 are taken on record. In view of the above, the B.D.S. Course Regulations modified on 27.6.1983 are taken on record and marked as Annexure-A and the B.D.S. Course Regulations modified on 10.9.2007 are taken on record and marked as Annexure-B.

(2.) Learned counsel for the petitioner states, that he is ready and willing to address arguments in this case for the final disposal of the instant Writ Petition.

(3.) We have heard learned counsel for the parties.