NARAYAN SWAMI HOSPITAL AND DENTAL COLLEGE THROUGH ITS MANAGING DIRECTOR SRI. MANISH VERMA, NARAYAN, Vs. UNION OF INDIA (UOI) THROUGH SECRETARY, DEPARTMENT OF HEALTH (D.E. SECTION) MINISTRY OF HEALTH AND FAMILY WELFARE, GOVERNMENT OF INDIA AND ORS.

JUDGEMENT

(1.) THE instant special appeal has been preferred by the Narayan Swami Hospital and Dental College so as to assail an order dated 12.07.2010 passed by a learned Single Judge of this Court declining interim relief to the appellants herein. It was the desire of the appellants, that the Narayan Swami Hospital and Dental College should be permitted to run the Dental College, pending the final disposal of the main writ petition (Writ Petition (M/S) No. 1341 of 2009).

(2.) KEEPING in view the factual position depicted in the pleadings of the writ petition, and also, emerging out of the different motion Bench orders passed from time to time (in Writ Petition (M/S) No. 1341 of 2009), we repeatedly advised learned Counsel for the appellants, that we were inclined to direct the learned Single Judge to expedite the disposal of the writ petition. He, however, insisted that the instant Special Appeal should be decided on merits.

(3.) DR . Vachan Shetty, Reader in Conservative Dentistry is not accepted as he had submitted an affidavit in previous institution i.e. Vananchal Dental College, Jharkhand that he will serve the institution for next 5 years, but he resigned and joined the present institution. Moreover his name is also shown in Maitri College of Dental Sciences, Durg.