K. PAVITHRAYA Vs. UNION TERRITORY OF PUDUCHERRY

JUDGEMENT

(1.) The Appellate Order dtd. 3/8/2010 is under challenge in these writ petitions and further direction is sought for to direct the respondent to register the name of the petitioners in the Register of Dentists as per Sec. 33(1)(b) of the Dentists Act, 1948.

(2.) In between the period from 1970 to 1980, the petitioners underwent training in Dentistry under qualified Dentists by name Dr.C.N.Ravi, Dental Surgeon, Anthiyur and Dr.M.K.UInni, Tiruppathur respectively and thereafter, the petitioners started their practice as Dentists independently within the Union Territory of Pondicherry. On 13/12/1978, a Notification was issued by the Government of Pondicherry constituting a Registration Tribunal for the preparation of first Register of Dentists in the Union Territory of Pondicherry under Sec. 32 of the Dentists Act, 1948. 15/2/1980 was the last date for receiving the application for registration of Dentists in the Union Territory of Pondicherry and appointed date for the purpose of Sec. 32 (2) of the Dentists Act, 1948 [hereinafter referred to as the 'Act', in short].

(3.) The petitioners submitted their application under Sec. 33 (b) of the Act, as they had the required practice in Dentistry, as principal means of livelihood for a period not less than five years prior to the appointed date notified under Sec. 32 (2) of the Act. The applications submitted by the petitioners were rejected by the Registrar of Dentists Registration Tribunal on the ground that the petitioners had not furnished any supporting documents to prove their residence/practice at Pondicherry. The said rejection was passed on 22/6/1982. The petitioners preferred an appeal under Sec. 32 (4) of the Act, to the respondent, who is the Appellate Authority under Sec. 32 (4) of the Act.