V S SUBEEKSHA Vs. DENTAL COUNCIL OF INDIA

JUDGEMENT

(1.) As the issue involved in all the above Writ Petitions is one and the same, the cases are taken up for disposal by a common order.

(2.) According to the Petitioners, they were admitted in the 5th Respondent/Saveetha Dental College & Hospital (Deemed University) during the academic year 2016-2017 in Bachelor of Dental Surgery (B.D.S.) Course as N.R.I. Candidates. They attended seven months of Classes towards completion of the 2nd year and completed part of the Examinations for the 2nd year. To their shock, on 08.05.2018, the officials of the 4th and 5th Respondents verbally informed the Petitioners that they cannot continue the Course, as the 1st Respondent/Dental Council of India had directed the 5th Respondent/College to discharge 13 students from their batch including the Petitioners, in view of non-availability of exemption from NEET examination. Pursuant to the same, on 21.05.2018, the Petitioners approached the 1st Respondent/Dental Council of India for issuance of 'No Objection Certificate', thereby enabling them to migrate to any of the constituent affiliated Colleges of the 3rd Respondent/University from the 5th Respondent/College.

(3.) As there was no response from the 1st Respondent/University regarding the grant of 'No Objection Certificate', the Petitioners approached this Court by filing W.P.Nos.13855 of 2018, 13862 of 2018, 13858 of 2018, 13856 of 2018, 13860 of 2018, 13861 of 2018, 13859 of 2018 and 13857 of 2018, respectively, seeking a direction to the 1st Respondent/Dental Council of India to issue 'No Objection Certificate' to enable them to migrate to any of the affiliated Colleges of the 3rd Respondent/University forthwith and for a consequential direction to the 2nd and 3rd Respondents to accommodate them in any of the affiliated Colleges of the 3rd Respondent in the 2nd year B.D.S. Course of the 2016-2017 batch.