VIJAI KUMAR GUPTAS Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri K. D. Tripathi, learned counsel appearing for the petitioners and Dr. Madhu Tandon, learned Brief Holder of the State of U. P.. representing the respondents.

(2.) By means of this petition under Article 226 of the Constitution of India, the petitioners pray for the following two reliefs : "(a) issue a writ, order or direction in the nature of mandamus restraining the respondents from interfering in the rights of the petitioners to carry on their private medical practice in Indian Medicine at district Pilibhit. (b) issue a writ, order or direction in the nature of mandamus restraining the respondents from prohibiting the petitioner to keep the primary instruments of diagnosis of Indian medicines, namely. Stethoscope, Thermometers. B. P. Instruments, etc. and to provide first aid to the people in immediate requirement of medical area as a part of practice of Indian medicines."

(3.) The foundation of the claim of the petitioners for the reliefs sought is their passing of "Vaidya Visharad" and "Ayurved-Ratna" examination from Hindi Sahitya Sammelan. Prayag.