SUDHIR G. MUJUMDAR Vs. REGISTRAR

JUDGEMENT

(1.) Rule. With the consent of the learned counsel appearing for the parties, Rule is made returnable forthwith.

(2.) The Petitioners are Citizens of India. The Petitioners claim to be the residents of the State of Maharashtra. The Petitioners have obtained degree of 'Bachelor of Physiotherapy' ("BPT" for short) from Dr. C. V. Raman University set up under the provisions of Chhatisgarh Nijji Kshetra Vishwa Vidyalaya Adhiniyam, 2002.

(3.) By this Petition under Article 226 of the Constitution of India, the Petitioners question the constitutional validity of Sections 20 and 21 of the The Maharashtra State Council for Occupational Therapy and Physiotherapy Act, 2002 (hereafter referred to as "the said Act") on the grounds that they violate the provisions contained in Articles 14 and 19(1)(g) of the Constitution of India.