Karnataka High Court
Dental Health Clinic vs Union Of India on 28 October, 2024
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
-1-
NC: 2024:KHC:43492
WP No. 18211 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF OCTOBER, 2024
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 18211 OF 2022 (EDN-RES)
BETWEEN:
DENTAL HEALTH CLINIC
CHARTERED AMBAPRASAD, NO.3
BULL TEMPLE ROAD
CHAMARAJPET
BANGALORE-560018
REPRESENTED BY ITS DIRECTOR
DR M S BHARATHI
W/O DR A V RAMESH
AGED ABOUT 49 YEARS
(REGISTERED UNDER THE DENTISTS ACT XVI
OF 1948, REG NO.588-A DATED 25/10/1979)
...PETITIONER
(BY SRI. SAI SHAKTI, ADVOCATE)
AND:
1. UNION OF INDIA
MINISTRY OF HEALTH AND FAMILY WELFARE
Digitally NIRMAN BHAVAN, RAJPATH AREA
signed by CENTRAL SECRETARIAT NEW DELHI
PRAKASH N DELHI-110001
Location: REPRESENTED BY ITS SECRETARY (H AND FW)
HIGH
COURT OF 2. DENTAL COUNCIL OF INDIA
KARNATAKA ALWAN GALIB MARG, KOTIA ROAD,
OPPOSITE MATA SUNDARI COLLEGE
NEW DELHI-110002
REPRESENTED BY ITS SECRETARY
3. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCEs
4TH T BLOCK, JAYANAGAR
BENGALURU-560041
REPRESENTED BY ITS REGISTRAR
...RESPONDENTS
-2-
NC: 2024:KHC:43492
WP No. 18211 of 2022
(BY SRI. TIMMANNA BHAT., ADVOCATE FOR R1;
SRI G.S. BHAT., ADVOCATE FOR R2;
SRI. ASHOK N. NAYAK., ADVOCATE FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE A WRIT,
ORDER DECLARING THAT THE CIRCULARS DATED 12.04.2018
BEARING NO.DE-110(186)(COMPLAINT)-2018/457 VIDE ANNEXURE-
A AND BEARING NO.DE-235(ARPM-FELLOWSHIP-2022/28,DATED
14.06.2022 VIDE ANNEXURE-B ISSUED BY THE R2,TO THE WRIT
PETITION ARE NOT BINDING ON THE R3 AND PETITIONER HEREIN
FOR ISSUING AFFILIATION FOR CONDUCTING THE CERTIFICATE
COURSE IN IMPLANTOLOGY A FELLOWSHIP PROGRAMME AND ETC.
THIS WRIT PETITION, COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
1. The Petitioner is before this Court seeking for the following reliefs:
a. Issue a writ, order declaring that the circulars dated 12.04.2018 bearing No. DE-110(186)(Complaint)-
2018457 vide Annexure-A and bearing No.DE-235- (ARPM-Fellowship-2022/28, dated 14.06.2022 vide Annexure-B issued by the Respondent No.2, to the writ petition are not binding on the Respondent No.3 and Petitioner herein for issuing affiliation for conducting the "Certificate Course in Implantology"
a fellowship programme and b. Issue such other writ, writ or orders as deemed fit by this Hon'ble Court, in the facts and circumstances of the case.-3-
NC: 2024:KHC:43492 WP No. 18211 of 2022
2. A memo dated 28.10.2024 has been filed by the learned counsel for the petitioner, which reads as under:-
Memo for Disposal The undersigned states that the above Writ Petition may kindly be Disposed of, since the Petitioner has conducted the "Certificate Course in Implantology" and the 3 students who successfully completed the said course and have been conferred the "Certificate Course in Oral Implantology" by the Respondent No.3 for the said certificate course after the examination conducted by the Respondent No.3 held during September-2022. The said certificates were issued to the 3 students, during the 25th Convocation of the 3rd Respondent held on 10th June 2023. The copies of the certificates issued by the 3rd Respondent are herewith produced along with the memo.
Hence, this Hon'ble Court may be pleased to take this memo on record and dispose of this Writ Petition, in the interest of justice and equity.
3. Accepting the said memo and the submission of the learned counsel for the petitioner, the Writ Petition stands disposed.
Sd/-
(SURAJ GOVINDARAJ) JUDGE PRS List No.: 1 Sl No.: 61