ALOK KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, petitioners have sought the following reliefs:

(2.) According to petitioners, they successfully completed Community Medical Services (Essential Drugs) from a recognized institution situated in Sultanpur and certificate to this effect has been issued by Para Medical Council of India. It is further stated that petitioners are practicing as Community Medical Services Practitioner in Haldwani and providing medical services to needy persons. It is further stated that they have been trained in allopathic medicines and are also well trained to give first aid to patients. The grievance raised by them is against non-registration of their name by Bhartiya Chikitsa Parishad.

(3.) A short counter affidavit has been filed by Mr. S.S. Tolia, Joint Secretary, Department of Medical Health and Family Welfare, Uttarakhand. Para 2, 3, 4, 5 and 6 of the said short counter affidavit are extracted below: