PRADEEP KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) List is revised. No one appears for the Petitioner. Sri J. K. Tiwari, learned standing counsel appears for the Respondents.

(2.) The Petitioner has prayed for directions to quash the notice dated 14.8.2009 issued by the Chief Medical Officer directing unregistered and unqualified medical practitioner to produce their Degrees and Registration and to establish that they are practicing medicine on the basis of their valid qualifications. The directions were issued on 28.1.2004 in Rajesh Kumar Srivastava v. State of U.P., 2004 2 AWC 967, in pursuance of the order of this Court to enforcing directions issued by the Supreme Court in D.K. Joshi v. State of U. P., 2000 5 SCC 80.

(3.) The Petitioner claims to be registered with State Ayurvedic and Unani Chikitsa Parishad, Bihar in pursuance to the Degree of Ayurvedic Ratna, 1986 from Hindi Sahitya Sammelan Prayag, Allahabad.