Madhu Saini D/O B.S. Saini vs Dental Council Of India
2022 Latest Caselaw 4284 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 6233/2021

Madhu Saini D/o B.S. Saini
                                                                  ----Petitioner
                                   Versus
Dental Council Of India
                                                                ----Respondent

Connected With S.B. Civil Writ Petition No. 6207/2020 Madhu Saini D/o B.S. Saini

----Petitioner Versus Rajasthan University Of Health Sciences

----Respondent

For Petitioner(s) : Mr.Kumar Kartikay, Adv.

Mr.S.S. Hora, Adv.

For Respondent(s) : Mr.Ravi Chirania, Adv.

Mr.Harshal Tholia, Adv. for Dr.V.B. Sharma, AAG.

Dr.Abhinav Sharma, Adv.

Mr.Angad Mirdha, Adv.

Mr.Ajay Shukla, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order

28/06/2022

This Court asked learned counsel for the respondent

Mr.Angad Mirdha as whether any action was taken by the

respondent-Dental Council of India after issuance of letter dated

30.09.2020.

Learned counsel Mr.Angad Mirdha submitted that since

the matter was sub-judice before this Court and as such, interim

order was also passed permitting the petitioners to write their

examination, no further action was taken by the Dental Council of

India in a bonafide manner.

(2 of 2) [CW-6233/2021]

Learned counsel for the petitioner Mr.Kumar Kartikay

and Mr.S.S.Hora submitted that after judgment was reserved by

this Court, there has been a further development as the

respondent-University has sent the degrees of 16 students-

petitioners of MDS Batch, 2017 to the respondent-College and the

said degrees have also been distributed to the petitioners from

20.05.2022 to 30.05.2022.

Learned counsel for respondent-University Mr.Ravi

Chirania has produced one letter dated 23.06.2022 for perusal of

this Court, whereby, the respondent-College was asked to return

the degrees, as the degrees were mistakenly issued to them with

other eligible BDS and MDS candidates, who passed out in the

year 2019 & 2020.

Learned counsel may file said document on record

through a proper affidavit.

This Court has also asked learned counsel for the

respondent-College Dr.Abhinav Sharma, as how much, was the fee

which was charged from each candidate while permitting them to

undergo MDS Course.

Learned counsel, on instructions, submitted that the

respondent-College had charged Rs.10 Lakh from each candidate

for the entire three years course.

Learned counsel Mr.S.S. Hora will be free to file counter

affidavit within two days after receipt of affidavit to be filed by the

University's Counsel.

List on 04.07.2022.

(ASHOK KUMAR GAUR),J

Himanshu Soni/53-54

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