PRAKASH BARANWAL ALIAS PROF Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner seeks direction upon respondent nos. 3 to 7 to submit report of the inquiry entrusted to them by the Government of Bihar in regard to applicability of Medical System of Acupressure.

(3.) CONSIDERING the nature of the prayer of the petitioner, in my opinion, the petitioner has no locus to ask for the relief, sought for. The petitioner may ventilate his grievances at the level of the Government.