LAWS(PAT)-2004-11-64

GOPI NATH SHARMA Vs. STATE OF BIHAR

Decided On November 25, 2004
Gopi Nath Sharma Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) HEARD learned counsel or the parties.

(2.) THE grievance of the petitioner is that in spite of the direction issued by the State Government the Civil Surgeons are not taking action against the quack doctors who have no requisite qualifications.

(3.) LET a copy of this order be given to the learned counsel appearing for the State.