Chattisgarh High Court
Chhattisgarh Dental College And ... vs State Of Chhattisgsarh 29 Wa/754/2018 ... on 11 December, 2018
Bench: Ajay Kumar Tripathi, Parth Prateem Sahu
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2137 of 2018
• Chhattisgarh Dental College And Institute Through- Shri Nemichand Parekh,
S/o Late Lal Chand Parekh, Age-58 Years, Chairman, Chhattisgarh Dental
College And Institute, Sundra, National Highway 06 Rajnandgaon,
Chhattisgarh., District : Rajnandgaon, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgsarh Through Secretary, Medical Education Department,
Mahanadi Bhawan, Mantralaya, Naya Raipur, Chhattisgarh
2. Director Directorate Of Medical Exucation, Old Nurses Hostel, D.K.S. Bhawan,
Raipur, Chhattisgarh
3. Dental Council Of India Through Its President, Aiwan- E-Galib Marg, Kotla
Road Temple Lane, Opp. Mata Sundari College For Women, New Delhi
---- Respondents
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For Petitioner : Shri Saurabh Dangi, Advocate For respective Respondents : Shri PN Bharat, Additional Advocate General and Shri NK Vyas, Advocate
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Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Justice Parth Prateem Sahu Order on Board Per Ajay Kumar Tripathi, Chief Justice 11.12.2018
1. The Court is not inclined to get into any kind of academic argument keeping in mind that the Calendar fixed by the Hon'ble Supreme Court for admission to such institutions is long over and no decision on the issue is going to help any student or the institution begetting any admission in any of the streams in which seats may have remained vacant.
2. Accordingly, the Writ Application is dismissed.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
padma