DR. VED PRAKASH TYAGI Vs. UNION OF INDIA

JUDGEMENT

(1.) Present petition is filed assailing the orders dated 06.05.2013, 07.05.2013, 09.05.2013, 19.07.2013 and 27.07.2013, whereby the Registrar of the Board of Indian Medicine, Uttarakhand was pleased to decline to renew the registration of the petitioner and, thereafter, pleased to cancel the registration of the petitioner and appeal filed therefrom was dismissed by the State Government.

(2.) Undisputedly, petitioner is a permanent resident of Village Nanheda Anantpur, District Haridwar, wherein he has his ancestral as well as agricultural properties and his forefathers were the permanent resident of Village Nanheda Anantpur, District Haridwar, which is now part of the State of Uttarakhand. Undisputedly, petitioner, after obtaining Intermediate education from the College of

(3.) District Haridwar, took admission in Parsurampuria Ayurvedic College, Sikar, Rajasthan and did his B.A.M.S. from Parsurampuria Ayurvedic College, Sikar, Rajasthan. It is also not in dispute that petitioner got himself registered with the Board of Indian Medicine, Rajasthan and joined Government services in the year 1985 and, thereafter, resigned from the Government services in the month of February, 2009. It is also not in dispute that petitioner contested and won the elections of Member of Central Council of Indian Medicine being Member of the Board of Indian Medicine, Rajasthan.