Punjab-Haryana High Court
Balram Rohilla vs Dental Council Of India And Ors on 17 February, 2020
Bench: Ravi Shanker Jha, Arun Palli
CWP No.1763 of 2018 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.1763 of 2018
Date of Decision :17.02.2020
Balram Rohilla
......Petitioner
Versus
Dental Council of India and others
...... Respondents
CORAM: HON'BLE MR.JUSTICE RAVI SHANKER JHA, CHIEF JUSTICE HON'BLE MR.JUSTICE ARUN PALLI, JUDGE Present : Mr. Sunny Bhardwaj, Advocate for the petitioner.
Mr. M.S.Longia, Advocate for respondent No.1. Mr. Teevar Sharma, Advocate for respondents No.2 and 3. Mr. Chander Mohan Sharma, Advocate for respondent No.4. RAVI SHANKER JHA, CHIEF JUSTICE (Oral):
The issue in the present petition relates to the applicability of the amendment in the BDS Course (7th Amendment) Regulations, 2015, to the candidates who had obtained admission in BDS course in the session 2014-2015. It is informed that the Single Judge of this Court relying upon the Division Bench's decision of Bombay High Court in the case of Bhakti Vs. State of Maharashtra and others passed in writ petition No.13510 of 2017 decided on 06.03.2018, wherein benefit of the amended regulation has been made available to the candidates who had obtained admission in 2014 session and thereby permitting them to complete the BDS course within 9 years including one year Compulsory Rotatory internship as well as the decision of the Kerla High Court in the case of Abdul Rahim and others Vs. State of Kerala and others passed in writ petition(C) No.18090 of 1 of 2 ::: Downloaded on - 18-02-2020 20:31:44 ::: CWP No.1763 of 2018 2 2016 decided on 17.12.2016, had allowed the petition.
Learned counsel appearing for the Dental Council of India submits that decisions of the Bombay High Court and the Kerla High Court have been accepted by the authorities and had already been implemented.
In view of the aforesaid statement of the learned counsel appearing for the Dental Council of India, the present petition is also allowed and as conceded before this court that the Dental Council of India (7th Amendment) Regulations, 2015, are also directed to be made applicable to the students who had obtained admission in 2014 BDS Course. However, it is made clear that this direction and order has been passed on the consensus and the statement made by learned counsel appearing for the Dental Council of India to the effect that they have accepted and implemented the decisions of the Bombay High Court and the Kerala High Court as well as the decision of the Single Bench of this Court rendered in CWP No.394 of 2018 and other connected matters, decided on 07.09.2018, and therefore, the same would be subject to any order or modification etc. made by the Supreme Court in case aforesaid orders are assailed and set aside by the Supreme Court.
(RAVI SHANKER JHA) CHIEF JUSTICE (ARUN PALLI) JUDGE 17.02.2020 Manoj Bhutani Whether speaking/reasoned Yes/No Whether reportable Yes/No 2 of 2 ::: Downloaded on - 18-02-2020 20:31:45 :::