B.S. KAKKILAYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) learned counsel for respondent No.2

(2.) The writ petitions are admitted for hearing. With consent of the parties, the same is heard finally.

(3.) Learned Government Advocate on instruction submits that Section 19 of the Karnataka Medical Registration Act, 1961 has been further amended by Karnataka Medical Registration (Amendment) Act, 2017 which provides that participation in such continued medical education programme shall not be necessary in respect of such class of medical practitioners as may be prescribed. It is submitted that the petitioners are required to pay a fee of Rs.1,000/- for renewal once in five years. It is further submitted that the fee of renewal by way of amendment has come into force on 21.01.2019 on the aforesaid fact, which is payable every five years.