ASAN MEMORIAL ASSOCIATION REGD Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) BY consent, the Writ Petition itself is taken up for final disposal.

(2.) THE Petitioner-Association has filed this Writ Petition to quash the orders dated 6.7.2011 and 24.8.2011 respectively issued by the First Respondent declining permission to start a new Dental College named "Asan Dental College" at Keerapakkam Village, Kancheepuram District established by the Petitioner from the academic year 2011-2012.

(3.) THE Petitioner filed W.P. No. 17666 of 2010 and challenged the rejection order and this order and this Court disposed of the Writ petition on 14.9.2010 giving direction to the Dental Council of India to re-visit the institution and to make fresh recommendation to the Central government on or before 2-.9.2010 and the Central Government was further directed to re-consider the claim of the Petitioner for starting a new Dental College and pass orders on or before 24.9.2010. THE Dental Council of India sent One Man Committee on 18.9.2010 and submitted a report to the First Respondent. Again, the First Respondent passed an order of rejection on 28.9.2010 stating three reasons. THE Petitioner submitted a further representation was before the Central Government on 29.9.2010. THE Petitioner challenged the said order dated 28.9.2010 in W.P. No. 22398 of 2010, which was disposed of by this Court on 23.12.2010 and directed the Central Government to process the representation of the Petitioner dated 29.9.2010 within a period of twelve weeks, if necessary by causing further inspection at the cost of the Petitioner. THE said order was not complied with within the time stipulated and Inspection Committee inspected the inspection only on 12.5.2011 and submitted a report on 16.5.2011.