DEV RAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The above named petitioners have invoked the extra ordinary writ jurisdiction of this Court, under Article 226 of the Constitution of India, seeking the following substantive relief:

(2.) Factual position, as per the pleadings, is as under:

(3.) After obtaining two years Diploma from Bihar State Faculty of Ayurvedic and Unani System of Medicine, the petitioners got themselves registered with the Board of Ayurvedic and Unani System of Medicine, Himachal Pradesh. The copy of the certificate of one of the petitioners issued by the Registrar, Board of Ayurvedic and Unani Systems of Medicines, Himachal Pradesh has been placed on record as Annexure P-2.