NILAMBEN PRABHUDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned AGP for the respondent-State as well as learned counsel for respondent no.4. None is present for the appellant.

(2.) The present appeal is taken out under Clause 15 of the Letters Patent, inter alia, challenging the order and judgment dated 9.6.2014, whereby relying upon the observations of the Supreme Court in the case of Rajasthan Pradesh Vaidya Samiti, the matter is dismissed as there cannot be any right to practice in medicine or para-medicine, if the requisite qualification is lacking.

(3.) The facts leading to the filing of this appeal, as can be gathered from the order impugned deserves to be set out as under:-