KARNAVATI SCHOOL OF DENTISTRY Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition has been preferred by the petitioner for direction on respondents to annul the decision communicated by letter dated 31st March 2011 issued by the 1st respondent to the petitioner. Further prayer has been made to direct the respondents to grant permission to the petitioner for commencing Post Graduate Course in the discipline of Dentistry in the speciality of Paedodontics and Preventive Dentistry from the academic year 2011-12.

(2.) BY the impugned letter dated 31st March 2011, the 1st respondent Government of India informed the Principal, Karnavati School of Dentistry, its disapproval of the proposal/scheme with regard to starting of M.D.S. Course in the speciality of Paedodontics and Preventive Dentistry at Karnavati School of Dentistry, Gandhinagar. However, the College authorities have been allowed to submit their M.D.S. application/proposal complete in all respects for the academic year 2012-13 between 1st May 2011 and 31st June 2011.

(3.) THE 2nd respondent Dental Council of India by its letter dated 24th September 2010 intimated all the Dental Colleges of the country apprising about the aforesaid requirement and pointed out that for the purpose of substantiating the said requirement, the concerned College proposing to commence a post graduate course in a particular speciality would be required to submit printed copy of each of the publications in the specified Journals claimed to the credit of the concerned Head of the Department as first author thereof.