SAD BIN AKHTAR Vs. REGISTRAR HOMOEOPATHIC MEDICINE BOARD

JUDGEMENT

(1.) THE petitioner after completing the Court (sic course) of Bachelor of Homoeopathic and Master of Surgery from University of Rajasthan has applied for registration as a Homoeopathic Medical Practitioner before the Registrar Homeopathic Board and others but his application still remains pending and has not been disposed of may be for the reasons that necessary enquiries have not been completed. THE petitioner submits that some posts for selection of Homoeopathic Doctors have been advertised by the Public Service Commission and for want of registration, he is unable to apply for the same.

(2.) AS the question involved in the writ petition is too trivial to drag unnecessarily before this Court, hence after hearing the learned counsel for the petitioner as well as the learned standing counsel I dispose of this writ petition with a direction to the Registrar Homoeopathic Board to consider and dispose of the application of the petitioner within a period of three weeks from the date of production of the certified copy of this order. However, it will be open for the petitioner to apply for the posts which have been advertised by the Public Service Commission.