PRAVEEN KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Praveen Kumar has approached this Court praying therein for following reliefs:

(2.) Petitioner claims that he has got to his credit B.A.M.S. Degree from Rajiv Gandhi University of Health Science Karnataka and is registered with registration No. 57099 with Board of Aurvedic and Unani Tibbi Systems of Medicine, U.P.. Petitioner claims that he has also done specialization course in Child Health (Paediatric) C.C.H and is having certificate no. IHSM/7903/11. Petitioner further claims that students of MBBS, BUMS, BAMS and BHMS are equally eligible for CCH Course. Petitioner submits that he is a competent B.A.M.S Doctor having knowledge and training of both modern and aurvedic medicines, as the course of B.A.M.S. comprises not only the syllabus and curriculum of Aurvedic medicines but also to great extent the syllabus and curriculum of modern medicines, in such a situation and in this background, petitioner claims that he is entitled to and deserves to practice modern medicines also alongwith Aurvedic medicines and in the said practice no obstructions should be caused by the respondents.

(3.) Petitioner has proceeded to mention that as there is dearth of doctors, in view of the same petitioner should be permitted to practice in morden medicines (Allopathy medicines) alongwith Aurvedic medicines and any impediment sought to be created to his practice be stopped.