SONIKA PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The decision rendered in Writ Petition (C) No. 1382/2012 shall also govern the disposal of another connected writ petition being Writ Petition (C) No. 6282/2011 because both the writ petitions involve identical issues.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner seeks to challenge the constitutional validity of Explanation-(3) of Rule 5(5) of the Chhattisgarh Ayush Snatak Pathyakram Me Pravesh Pariksha Niyam, 2011 (for short called "the Niyam 2011") or in the alternative, seek its proper interpretation.

(3.) The impugned provision reads as under:-