NEHA CHANDRAKISHOR KAMBLE Vs. UNION OF INDIA

JUDGEMENT

(1.) Both these Petitioners were admitted to the Bachelor of Dental Surgery Professional Course in 2016-2017. Both could not complete their 4 years BDS course in 8 years and the Compulsory Rotatory paid Internship of 1 year, in 9 years. The Circular No.90/2018 issued by the Maharashtra University of Health Sciences, Nashik is based on an order of the High Court dtd. 6/3/2018, delivered in Writ Petition Nos.13510, 13559, 13607, 11740 and 13509/2017.

(2.) The Dental Council of India Regulations, 2007 dtd. 27/4/2015, mandate that "Any student, who does not clear the BDS course in all subjects within a period of Nine years, including one-year compulsory Rotatory paid internship from the date of admission shall be discharged from the Course".

(3.) The Circular no. 90/2018 prescribes, by way of an exception, that students admitted in the BDS Course for the Academic year 2008- 2009 to 2014-2015, having not cleared their first year within three years from the date of admission and the students who have been admitted from the Academic year 2015-2016 and onwards, should pass the BDS Course University examination as per the details set out in the said notification. The Petitioners fall in Serial No.9. They were admitted in 2016-2017. They ought to have completed their four years course by Winter-2024 and the one year Rotatory Internship Training Program by Winter-2025, after passing the final year in Winter-2024.