SHAILENDRA SINGH MANDLOI Vs. AYUSH DEPARTMENT

JUDGEMENT

(1.) The petitioner has filed this present petition seeking relief against the respondent/s being aggrieved by the condition of registration of the petitioner in Madhya Pradesh Ayurved Board, which is mandatory condition to permit the petitioner for participation in selection process.

(2.) The petitioner has passed High School Examination, Higher Secondary School Certificate Examination, BAMS Decree course from State of Madhya Pradesh. Thereafter, he acquired a Degree of Bachelor of Ayurvedic and Medicine and Surgery from Vikram Vishavidhyalay, Ujjain in the year 2009. The petitioner also got registered himself with the Central Council of Indian Medicine having central registration no. 192157.

(3.) That, in pursuance to the advertisement, vide order dated 03/05/2012, the petitioner got selected as Ayurvedic Medical Officer in the Government of Rajasthan for the period of two years.