ANJU SHRIVASTAVA Vs. STATE

JUDGEMENT

(1.) These Civil Writ Petitions have been preferred claiming the following reliefs:-

(2.) The controversy in both the connected petitions is similar, and for the purpose of adjudication, S.B. Civil Writ Petition No. 6704/2015 is taken as the lead case and the factual matrix of the same is being taken.

(3.) The short controversy that comes up for consideration before this Court is whether the Rajasthan Ayurvedic, Unani, Homeopathy and Naturopathy Service Rules, 1973 (hereinafter "Rules of 1973") is inconsistent with the provisions of law contained in Indian Medicine Central Council Act, 1970 (hereinafter "Act of 1970") and if so, which would prevail.