RAJESH GAUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All these writ petitions have been filed by the petitioners under Article 226 of the Constitution of India being aggrieved with the rejection of their applications for renewal of registration of their Genetic Counselling Centres, Genetic Laboratories, Genetic Clinics, Ultrasound Clinics and Imaging Centres for the purpose of carrying out Genetic Counseling/Pre-natal Diagnostic Tests/Ultra Sonography.

(2.) The case, as set out by the petitioners, is that earlier their centres were registered by the registering authority and after expiry of the period of registration, the registrations were renewed from time to time, however, from the year 2015 onwards, their certificates have not been renewed on the ground that case is pending against them for violation of the provisions of the Pre- conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (for short 'the Act of 1994') and Pre- conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996 (for short 'the Rules of 1996').

(3.) The petitioners are claiming that the action of the respondent-authorities of refusing to renew registration of their centres is illegal and violative of the provisions of the Act of 1994 and the Rules of 1996, therefore, a direction be issued to the respondent-authorities to renew their registrations.