DR. CHANDRABHANU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Anil Kumar Verma, learned counsel for the petitioner and Mr. Manoj Kumar Ambastha, G.P.14 for the State.

(2.) By the order impugned bearing Memo No. 749 dated 1.6.2013, the Civil Surgeon-cum-Chief Medical Officer, Siwan has been pleased to cancel the licence of the petitioner and some others for operating the ultrasound centers under the provisions of the Pre-Conception and Pre-Natal Diagnostic Techniques (Protection of Sex Selection) Act, 1994 (hereinafter referred to as 'the Act ') on grounds that the persons named therein were operating their ultrasound centers without ensuring compliance of the statutory provisions of the Act. The name of the petitioner appears at Serial No.6 of the impugned order placed at Annexure-2 of the writ petition.

(3.) Mr. Verma learned counsel for the petitioner has made a very short submission for questioning the impugned order. He submits that the order has been passed without any show cause notice to the petitioner and without giving him opportunity to explain the position and rebut the charges.