TARENDRA KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) We have heard the learned counsel for the Petitioner and the learned Advocate General for the State/Respondents, quite in extensio.

(2.) The challenge levied through this writ petition is against Rule 2(l) of the Chhattisgarh Chikitsa Snatakottar Pravesh Niyam, 2016 (hereinafter referred to as 'the 2016 Rules').

(3.) Before proceeding further, we may note that the competence to make the said delegated legislation is not under challenge. The field of occupied by the legislative power in question is also not under challenge. The rule is not impeached as made in infraction of Chhattisgarh Chikitsa Mahavidyalayon Ke Snatakottar Pathyakramon Main Pravesh Adhiniyam, 2002 (hereafter referred to as 'the 2002 Act').