DR RAJU K Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Government Advocate to accept notice for respondents No.1, 2 and 4. Smt. Anusuya Devi, learned counsel to accept notice for respondent No.3. They are permitted to file their memo of appearance/Vakalath in four weeks.

(2.) The petitioner is before this Court assailing the endorsement dated 26.10.2017 passed by the respondent No.4 as at Annexure-F. In that light, the petitioner is seeking issue of mandamus to direct the respondents not to interfere in the practice of the petitioner, until his application is considered in accordance with law.

(3.) The petitioner claims that he has acquired the requisite qualification and is carrying on his medical practice in the alternative form of medicine in accordance with law. In view of the requirement under the Karnataka Private Medical Establishment Act, 2007, the petitioner has made an application seeking registration. Through the impugned endorsement dated 26.10.2017, the request of the petitioner for registration has been rejected. It is in that light, the petitioner is before this Court assailing the same.