ANIL CHOUDHARY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) As these writ petitions involve common question of facts and law, they are being decided conjointly. However, for the purpose of clarity and brevity, facts of S.B. Civil Writ Petition No.16799/2021 : Anil Choudhary v. State and Ors. are being taken into consideration.

(2.) The petitioner, a registered medical practitioner since 1986, claims to have a certificate of registration issued in terms of Pre- conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (hereinafter referred to as "the Act of 1994") and the erstwhile Rules framed thereunder.

(3.) The Central Government enacted Pre-conception and Pre- natal Diagnostic Techniques (Prohibition of Sex Selection) (Six Months Training) Rules 2014 (hereinafter referred to as "the Rules of 2014"), which came into force w.e.f. 2014.