DESHRAJ JAIN Vs. STATE OF M P

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner challenging the order dated 7-5-2010, by which the Dental Council of India has communicated that the petitioner has, ceased to be a member of the Dental Council.

(2.) THE case of the petitioner is that he was elected as member to represent the respondent No. 5-Devi Ahilya Vishwavidyalaya (hereinafter referred as University') in the respondent No. 4-Dental Council of India in the special meeting dated 29-3-2007. On 28-10-2009 the dental faculty of the University was reconstituted and the petitioner was excluded from the membership of the dental faculty of the University, therefore, the impugned communication dated 7-5-2010 was issued intimating that the petitioner has ceased to be the member of the Dental Council without properly appreciating that the petitioner had not completed his term, as prescribed in the statute.

(3.) LEARNED Counsel appearing for the respondents opposing the writ petition have submitted that in terms of the provisions of the Act, the petitioner has ceased to be a member of the Dental Council.