SHUBHANGI SUNILKUMAR DUBEY Vs. DENTAL COUNCIL OF INDIA

JUDGEMENT

(1.) Rule in both the writ petitions. Rule is made returnable forthwith. With the consent of learned counsel for the parties, the writ petitions are heard finally, at the stage of admission.

(2.) A student and a Dental College are before this Court as the admission granted to the student is now in peril as a consequence of the impugned communications dtd. 2/12/2024 and 18/12/2024 issued by the respondent no. 1 ' Dental Council of India (National Dental Commission). The respondent no. 1, by the impugned communication, has threatened the management and the Dental College with action under Sec. 10-B of the Dentists Act, 1948, on the ground that the admission of the student that was allegedly irregularly completed, ought not to continue.

(3.) The events leading to the filing of these two petitions are that the petitioner in writ petition no. 397 of 2025 (hereinafter referred to as 'the student') completed her under-graduate course in Dentistry and appeared in entrance examination for admission to Post Graduate Course i.e. M.D.S. in Oral Medicine and Radiology. After various rounds of admission, as per undisputed norms, when a stray vacancy arose in the Rural Dental College at Loni, District ' Ahilyanagar (respondent no. 4 in the writ petition filed by the student and the petitioner itself in the companion petition), the student applied for admission in the said stray vacancy.