KAPTAN Vs. STATE

JUDGEMENT

(1.) Heard Sri Nitin Sharma, learned counsel for the petitioner; Sri Ambrish Shukla, learned Additional Chief Standing Counsel for the State respondent nos.1 to 4 and Sri Gaurav Kumar Chand, learned counsel for the respondent no.6.

(2.) By means of present writ petition, the petitioner has sought following reliefs:-

(3.) Sri Nitin Sharma, learned counsel for the petitioner institution submits that the petitioner institution is an authorised training centre of Paramedical and Allied Health Care Training Programme of Bharat Sevak Samaj, National Development Agency, which was established under the Planning Commission, Government of India in the year 1952. Presently, Bharat Sevak Samaj is conducting 80 Allied and Healthcare diploma courses under the authorisation granted to it by the Union of India and the training is covered under the provisions of Apprentices Act, 1961. It is also claimed that the petitioner institution is authorised to conduct various Allied Health Care training programmes in the field of medical education, which are being renewed from time to time and recently, it was renewed for the academic year/period from 1/6/2022 to 31/5/2023. In this backdrop, the request has been made to issue direction to the Principal Secretary (Medical Education), Government of U.P., Lucknow (respondent no.1) to ensure the formation and function of Uttar Pradesh State Allied and Healthcare Council in terms of the notification dtd. 29/10/2021 and direct the respondent no.4 to register the diploma holders qualified from the petitioner institution.