VIDARBHA MEDICAL EDUCATION AND RESEARCH FOUNDATION Vs. REGISTRAT MAHARASHTRA UNIVERSITY OF HEALTH SCIENCES NASHIK

JUDGEMENT

(1.) Heard learned counsel for the petitioners as well as learned counsel for the respondents.

(2.) Rule made returnable forthwith by consent of the parties.

(3.) The learned counsel for the petitioners contended that petitioner No. 2 college was established in the year 1989, and under the provisions of Dentists Act, 1948, particularly in view of Section 10-A of the said act, permission of the Central Government was obtained in the year 1989 itself. Initially the said college was affiliated to the Amravati university and after the establishment of maharashtra University of Health Sciences i. e. Respondent No. 2, it is affiliated to the said university. The intake capacity of the college was of 40 students per year which is fixed by the Central Government as well as Dental council of India. The learned counsel for the petitioners contended that on 5th of June, 2005, the inspection of the college was conducted by the Inspecting Team of Dental Council of india and copy of its report was forwarded to the Petitioner No. 2 College vide communication dated 15-6-2005 wherein certain deficiencies which were noticed by the inspecting Team were notified. It is contended by the learned counsel for the petitioners that all those deficiencies which were notified by the Inspecting Team of Dental Council of indian were rectified and complied with and communication in this regard was forwarded to the Dental Council of India, vide letter dated 25th July, 2005.