BHAVNABEN HIRALAL DHOLU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Aditya Patel for the petitioner, learned AGP Mr. Mitul Gautam for respondent No.1, learned advocate Mr. Shivang Thacker for respondent No.3, and learned advocate Ms. Yogini Upadhyay for respondent No.4.

(2.) By way of the present petition, the petitioner has prayed for quashing and setting aside the order dtd. 30/5/2018 passed by respondent No.3, whereby the petitioner's B.H.M.S. result came to be cancelled on account of alleged fraud. The petitioner has further challenged the order dtd. 20/8/2018, whereby the Council of Homeopathic System of Medicine, Gujarat State has cancelled the registration of the petitioner.

(3.) Learned advocate Mr. Aditya Patel for the petitioner summarized the facts of the petition as under;