DIVASHREE SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the Petitioners have sought the following reliefs:

(2.) All the Petitioners are the students of Maharana Pratap College of Dentistry and Research Centre at Gwalior (hereinafter referred to as 'the MPCD'). The said Institution was granted permission to conduct BDS Course and thereafter from time to time upto 2007-08, the permission was so granted by the Dental Council of India (hereinafter referred as DO) which has been placed on record as Annexure P-2. The Petitioners were admitted by general counselling conducted in the academic session 2004 and at the relevant time, MPCD was duly granted permission by the DO. The Petitioners have completed their BDS Course from the MPCD in July, 2008 (academic session 2007-08). After successful completion of the BDS Course, the Petitioners intended to take admission in MDS Course and for that purpose, they did appear in the entrance test for admission in MDS Course conducted by the VYAPAM. Copy of the admission Rules have been placed on record as Annexure P-4.

(3.) In the academic session 2007-08, a dispute arose between the MPCD and with that Chairman of the DO and accordingly a decision was taken by the DO not to grant recognition for BDS Course to the MPCD Institution for the academic session 2008-09 vide order (Annexure P-5), with a further recommendation that no admission in academic session 2008-09 shall be made by the said Institution.