BALAJI SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is before this Court calling in question an order dtd. 9/10/2019 by which the 4th respondent rejects the application of the petitioner which had been presented for practicing community medicine.

(2.) Heard Sri.Chethan.A.C., learned counsel appearing for petitioner and Sri.N.Kumar, learned Additional Government Advocate appearing for respondents.

(3.) The petitioner was before this Court in writ petition No.35597 of 2019 seeking for a direction by issuance of a writ in the nature of mandamus to direct the respondent No.4 not to interfere and to permit the petitioner to run his clinic. This Court in terms of its order dtd. 19/8/2019 disposed the petition with the following directions: