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Judgment
Sunil Ambwani and Dilip Gupta, JJ.—List is revised. No one appears for the Petitioner. Sri J. K. Tiwari, learned standing counsel appears for the Respondents.
The Petitioner has prayed for directions to quash the notice dated 14.8.2009 issued by the Chief Medical Officer directing unregistered and unqualified medical practitioner to produce their Degrees and Registration and to establish that they are practicing medicine on the basis of their valid qualifications. The directions were issued on 28.1.2004 in Rajesh Kumar Srivastava Vs. A.P. Verma and Others, in pursuance of the order of this Court to enforcing directions issued by the Supreme Court in D.K. Joshi Vs. State of U.P. and Others,
The Petitioner claims to be registered with State Ayurvedic and Unani Chikitsa Parishad, Bihar in pursuance to the Degree of Ayurvedic Ratna, 1986 from Hindi Sahitya Sammelan Prayag, Allahabad.
The question whether Hindi Sahitya Sammelan Prayag, Allahabad has the authority to award medical qualifications after 1967, has been considered by this Court and the Supreme Court. In the judgment dated 1.6.2010 in Rajasthan Pradesh V. S. Sardarshahar and Anr. v. Union of India and Ors. 2010 (4) AWC 3894 (SC) , the Supreme Court has held that the degrees awarded by Sammelan after 1967 are not recognized under the Indian Medicine Central Council Act 1970, to authorize medical practice in Indian Medicine. The Bihar Indian Medicine Board has no authority to grant registration on such degree, to allow a person to practice in other States including in Ayurvedic Enlisted Doctor''s Asson., Mumbai Vs. State of Maharashtra and Another, and Nawab Khan Vs. State of U.P. and others,
The question raised are squarely covered by judgment of the Supreme Court.
The writ petition is dismissed.