BHAKTI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. These writ petitions involve a common question of law and facts. By consent of the parties, they are commonly heard and are disposed of by this common judgment.

(2.) The issue raised in these petitions is whether the students of Bachelor of Dental Surgery (BDS) would be governed by rule as existing at the time of their admission or by the subsequent rule which substituted the earlier rule.

(3.) All the petitioners herein are students of BDS. They have taken admission for BDS course on 01.09.2014. Their admissions, selection and migration are governed by 'the Regulations for the Degree of Bachelor of Dental Surgery, 2007' framed by Dental Council of India with the previous sanction of the Central Government.