ANUBHA BUDHAPRIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) AS in both the writ petitions, common order contained in letter dated 8.4.1997 is under challenge and common prayer for recognition/affiliation of Buddhist Mission Dental College and Hospital, Patna (College for short) has been made, they were heard together and are being disposed of by this common judgment.

(2.) WHILE writ petition C.W.J.C. no. 2298/97 has been preferred by Vishwa Buddhist Parishad alongwith the college, the other writ petition C.W.J.C. no. 4491/97 has been preferred by the students of the college.

(3.) THE grievance of the petitioner -Buddhist Parishad and Dental College are of two fold. According to them, they are not liable to be guided by Dentists (Amendment) Act, 1993, the College having established in the year 1989, prior to 1.6.92 and thus the prior affiliation by concerned University, prior permission of the State Government and deposition of two lacs application fee and Bank guarantee of Rs. 75 lacs are not applicable in their case. The counsel for the petitioner also submitted that the action was discriminatory as petitioner 's institution has -been treated in different manner than the other institution, including Dr. B.R.Ambedkar Institute.