ASHOK KUMAR BHOGENDRA RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) On 23/2/2022, we had passed the following order:-

(2.) It is canvassed that the rules, as envisaged under the provisions of Sec. 35 of the Indian Medicine Central Council Act, 1970, was never ever placed before the House of Parliament.

(3.) On that date, we were not told that petitioner no.1, Ashok Kumar had in fact filed three petitions, similar in nature on the same cause of action which were registered as C.W.J.C. No.16847 of 2019, titled as Ashok Kumar Vs. Union of India and Ors., C.W.J.C. No.6972 of 2014, titled as Ashok Kumar Vs. the State of Bihar and Ors. and C.W.J.C. No.18270 of 2018, titled as Ashok Kumar Vs. Union of India and Ors.