NEENA SEHRAWAT Vs. UNION OF INDIAS

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the order dated 14.12.2010 passed by a learned Single Judge of this Court dismissing CWP No.10799 of 2009 wherein the appellant (writ petitioner) sought a Writ of Mandamus for directing Shri Govind Tricentenary Dental College, Hospital and Research Institute, Budhera, Gurgaon respondent No.6 (in short, 'SGT College') to allow her to appear in 4th year BDS examination and so that the BDS Degree course be completed.

(2.) Since there has been multifarious litigation between the parties and the writ petition giving rise to this appeal discloses facts selectively, we have also called for and perused the records of CWP No.7187 of 2007, CWP No.17040 of 2007 to understand the true genesis of the controversy.

(3.) It transpires that Baba Mast Nath Dental College at Asthal Bohar, Rohtak (in short 'the BMN College') was set up in the year 1997 on the basis of 'provisional' approval granted by the Dental Council of India (in short, 'the DCI') for the said year and the provisional affiliation granted by the Maharishi Dayanand University, Rohtak (in short, 'the MDU'). Similar 'provisional' approval and affiliation was granted to the said College for the year 1998 also by the DCI and the MDU, respectively. Thereafter, no provisional or regular approval or affiliation was ever granted to the said College by the DCI and the MDU.