ARTI ANEJA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the year 1993, the petitioner was admitted to the course leading to the degree of Bachelor of Dental Surgery, in the Dashmesh Institute of Research and Dental Sciences, Faridkot. She passed the final examination conducted by the Punjabi University in the year 1997. The petitioner was placed in the first division. She completed one year compulsory internship in the year 1998. Thereafter, the petitioner requested the Punjab Dental Council to register her. Having failed in her effort despite repeated representations etc., the petitioner has approached this Court with a prayer that a writ in the nature of mandamus be issued directing the second respondent viz. the Punjab Dental Council to register her.

(2.) A reply has been filed on behalf of the second respondent. It has been averred that the Dashmesh Institute of Research and Dental Sciences, Faridkot, is not a recognised institution. Thus, the petitioner is not entitled to be registered.

(3.) MR . Dharam Pal, learned counsel for the petitioner, contends that the petitioner possesses a recognised qualification. She had obtained a degree from the recognised University. The name of the University appears in the Schedule -Part I of the Dentists Act, 1948 at serial No. 12. Despite that, the second respondent has been continuously harassing her.