ANIL KUMAR CHANDNA Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE writ petitions came to be posted on being specially ordered by the Hon'ble Chief Justice vide order dated 07.06.2012.

(2.) THE petitioner in both writ petitions is one and the same person. In the first writ petition, the petitioner sought to challenge the order of the 4th respondent viz., Annamalai University dated 13.09.2011 and the consequential order passed by the second respondent viz., Dental Council of India (for short DCI) dated 16.09.2011 and after setting aside the same seeks for a direction to hold that the petitioner is deemed to continue as a member of the Faculty of Dentistry of the third respondent University as well as a Member of the Dental Council of India till 31.3.2013.

(3.) IN the mean while, the same petitioner has filed the second writ petition being W.P.No.3655 of 2012 seeking to challenge the order of the 4th respondent University dated 04.01.2012 and the consequential order passed by the first respondent DCI dated 10.01.2012 and seeks to set aside the same with a consequential direction to the respondents to conduct fresh election for electing a member for the DCI to represent the third respondent-University.