M VAANAN REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Sri M.Vaman Reddy has filed this writ petition to declare the examinations of the unqualified practitioners held by the Director of Indian Medicine, Hyderabad, and the Registrar, Andhra Ayurvedic Board, Hyderabad,, respondents 2 and 3 herein, as illegal, and pending the disposal of the writ petition to stay the declaration cf result of about 2,000 unqualified candidates for examinations held on 10th and 11th May, 1975, and to direct the Director of Indian Medicine not to conduct the examinations of about 4,000 unqualified candidates to be held on 13th May, 1975.

(2.) The petitioner has passed B.A., M. & S. (Bachelor of Ayurvedic Medicine and Surgery), that is, Ayurvedic Praveena, in the year 1971 from the Government of Ayurvedic College, Hyderabad.

(3.) At the 45th Meeting of the Board of Indian Medicines, Hyderabad, Government was requested to permit the holding of another examination for the benefit of unqualified practitioners for registration. Accordingly, the Government permitted holding of examination of unqualified candidates on 10th and 11th Mky, 1975, for Andhra Area and on13th May, 1975 for Telangana Area. Questioning the decision of the Government, the petitioner has filed this writ petition.