Grace Nelia vs Union Of India
2022 Latest Caselaw 2338 Chatt

                                      1

                                                                       NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR
                           WPC No. 1753 of 2022

Grace Nelia D/o R Bala Murugan Aged About 18 Years R/o H.No.- 2-19-
49/19, Kalyanpuri, Uppal, District Hyderabad 500039, Hyderabad
                                                                    Petitioner
                                   Versus
1.    Union Of India Through The Secretary, Ministry Of Education, Shastri
      Bhawan, New Delhi
2.    The Secretary, Ministry Of Health And Family Welfare, Nirman
      Bhawan, New Delhi
3.    State Of Chhattisgarh Through The Principal Secretary, Health And
      Family Welfare Department, Mahanadi Bhawan, Nava Raipur, Atal
      Nagar, District Raipur Chhattisgarh
4.    Directorate Of Medical Education, Through The Director, Directorate
      Of Medical Education, DKS Bhawan, Raipur Chhattisgarh
                                                            ---- Respondents

(Cause-title taken from Case Information System) For Petitioner : Ms. Diksha Gouraha, Advocate For Respondent Nos.1 & 2 : Ms. Anmol Sharma, CGC For Respondent Nos.3 & 4 : Mr. Jitendra Pali, Dy. A.G.

Hon'ble Shri Arup Kumar Goswami, Chief Justice

Hon'ble Shri Gautam Chourdiya, Judge

Order on Board

Per Arup Kumar Goswami, Chief Justice

08.04.2022 Ms. Diksha Gouraha, learned counsel for the petitioner submits that

she is not pressing the prayer for quashing Rule 7(xvi) of Chhattisgarh

Chikitsa, Dant Chikitsa evam Bhautik Chikitsa Snatak Pravesh Niyam,

2018 as ultra vires. She further submits that issue raised in this petition is

covered by judgment dated 08.04.2022 passed by this Court in WPC No.

1715 of 2022.

2. Ms. Anmol Sharma, learned Central Government Counsel, appearing

for respondent Nos. 1 & 2 as well as Mr. Jitendra Pali, learned Deputy

Advocate General, appearing for respondent Nos. 3 & 4, have no objection.

3. In that view of the matter, this writ petition is also dismissed in the

light of the observation made in WPC No. 1715 of 2022.

                        Sd/-                                         Sd/-
               (Arup Kumar Goswami)                          (Gautam Chourdiya)
                    Chief Justice                                   Judge
Chandra