SATADAL BISWAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) The petitioner has preferred this writ petition claiming the following reliefs:-

(3.) Learned counsel for the petitioner submits that in accordance with the Rajasthan Indian Medicine Act, 1953 (for short 'the Act of 1953) as well as Indian Medical Central Council Act, 1970 (for short 'the Act of 1970), the petitioner is qualified in degrees of "Bhishagranta Shastri" and "Bhishagchary Shiromani". Learned counsel further submits that the college in question is recognized under the Act of 1953 and the Act of 1970. Learned counsel also submits that the Act does not require the mark-sheets and the degrees in question were partly verified by the Institute itself, and thus, the petitioner ought to be permitted to do the medical practice accordingly.