KALKA EDUCATIONAL SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner institution is stated to have submitted an application for MDS Course to the Central Government well within time as per the schedule as framed under Regulation 4 (2) of the Dental Council of India (Establishment of New Dental Colleges, Opening of New or Higher Course of Study or Training and Increase of Admission Capacity in Dental Colleges), Regulations, 2006 (herein after referred to as DCI Regulations, 2006).

(2.) This application is stated to have been submitted by the petitioner on 29.06.2012. The application was not processed any further by the Central Government in view of the fact that it did not accompanying the essentiality certificate from State Government. The essentiality certificate has been issued to the petitioner only on 20.08.2012 i.e. beyond the last date mentioned in the matter of submission of the application for MDS Course before the Central Government.

(3.) According to the petitioner delay in issuance of the essentiality certificate is squarely upon the State Government, therefore, the petitioner cannot be made to suffer for the said delay.