SAKHAVAT ALI Vs. UT OF J AND K

JUDGEMENT

(1.) The provisional admission was granted to the petitioner in MDS Course, 2024 at Government Dental College and Hospital, Srinagar. As the petitioner could not submit the BDS Degree and Migration Certificate, the provisional admission granted to the petitioner was cancelled vide order bearing No. 090-JKBOPEE of 2024 dated 31st of August, 2024, by respondent No. 3.

(2.) The petitioner being aggrieved of the order dated 31st of August, 2024, (for short the "impugned order"), has filed this writ petition for grant of following reliefs:

(3.) It is stated that petitioner has completed his BDS Course from Rajasthan University of Health Sciences, Jaipur and as the petitioner besides some other candidates was granted admission by the Dental College after the cutoff date, prescribed by the Hon'ble Supreme Court of India, the Dental Council of India declined to register the petitioner as well as other similarly situated candidates and upload their names on its official website.