Karnataka High Court
Sri.Dr. Annaiah N vs The State Of Karnataka on 18 August, 2023
Bench: Krishna S.Dixit
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NC: 2023:KHC:29332
WP No. 16918 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF AUGUST, 2023
BEFORE
THE HON'BLE MR JUSTICE KRISHNA S DIXIT
WRIT PETITION NO. 16918 OF 2023 (GM-RES)
BETWEEN:
SRI.DR. ANNAIAH N
S/O LATE NAGAPPA,
AGED ABOUT 57 YEARS,
SANGEETHA CLINIC,
R/AT MINI IBRAHIM ROAD,
OORGAUMPET POST,
K G F BANGARPET TALUK,
KOLAR DISTRICT 563 121.
...PETITIONER
(BY SRI. PRAKASHA M.,ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
Digitally signed
REPRESENTED BY ITS SECRETARY,
by SHARADA HEALTH DEPARTMENT,
VANI B VIKASA SOUDHA,
Location: HIGH BENGALURU 560 001.
COURT OF
KARNATAKA
2. THE DEPUTY COMMISSIONER
AND CHAIRMAN OF REGISTRATION COMMITTEE,
FOR K P M E, KOLAR DISTRICT,
KOLAR 563 101.
3. THE DISTRICT HEALTH AND FAMILY
WELFARE OFFICER AND MEMBER
SECRETARY OF REGISTRATION,
COMMITTEE OF K.P.M.E.,
KOLAR DISTRICT, KOLAR - 563 101.
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WP No. 16918 of 2023
4. THE DISTRICT AYUSH OFFICER & MEMBER SECRETARY
K P M E COMMITTEE, KOLAR DISTRICT,
KOLAR 563 101.
5. THE INDIAN MEDICAL ASSOCIATION
SECRETARY & MEMBER
K P M E COMMITTEE,
KOLAR DISTRICT, KOLAR 563 101.
...RESPONDENTS
(BY SMT.NAVYA SHEKHAR., AGA FOR R1-R4;
NOTICE TO R5-D/W V.C.O DATED 18/08/2023)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO SET
ASIDE THE ENDORSEMENT DTD 19.07.2023 ISSUED BY THE
R3, PRODUCED AT ANNX-A AND DIRECTING THE RESPONDENT
AUTHORITIES TO CONSIDER THE REPRESENTATION DTD
25.07.2023 AND 27.07.2023, PRODUCED AT ANNX-H AND J
AND ETC.,
THIS PETITION COMING ON FOR PRELIMINARY HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The short grievance of the Petitioner is against the
endorsement dated 19.07.2020 a copy whereof avails at
Annexure-A whereby his application for registration under
the provisions of Section 5 of Karnataka Private Medical
Establishments Act, 2007, has been rejected. The said
Endorsement reads as under:
"ªÉÄîÌAqÀ «µÀAiÀÄPÉÌ ¸ÀA§A¢ü¹zÀAvÉ G¯ÉèÃR 1 gÀ°è vÀªÀÄä ªÉÊzÀåQÃAiÀÄ
¥ÀæªÀÄt ¥ÀvÀæ ¸À°è¹gÀĪÀÅ¢®èªÉAzÀÄ vÁªÀÅ £ÉÆÃAzÀt PÉÆÃj ¸À°è¹zÀÝ
CfðAiÀÄ£ÀÄß wgÀ¸ÀÌj¸À¯ÁVvÀÄÛ ºÁUÀÆ G¯ÉèÃR 2 gÀ°è vÀªÀÄUÉ ªÀiÁ£Àå
GZÀÑ £ÁåAiÀiÁ®AiÀĪÀÅ ¸ÀÆPÀÛ zÁR¯ÉUÀ¼À£ÀÄß MzÀV¹ vÀªÀÄä CgÉÆÃUÀå
NC: 2023:KHC:29332
WP No. 16918 of 2023
¸ÀA¸ÉÜAiÀÄ£ÀÄß £ÉÆÃAzÀt ªÀiÁrPÉƼÀî®Ä £Á®ÄÌ ªÁgÀUÀ¼À UÀqÀªÀÅ ¤Ãr
DzÉò¹gÀÄvÀÛzÉ DzÀgÉ vÁªÀÅ AiÀiÁªÀÅzÉà ¥ÀæwQÛAiÉÄ ¤ÃqÀzÀ PÁgÀt
G¯ÉèÃR 3 gÀAvÉ ªÀÄvÉÆÛªÉÄÌ ¸ÀÆPÀÛ zÁR¯ÉUÀ¼ÉÆA¢UÉ CfðAiÀÄ£ÀÄß
¸À°è¸À®Ä ¥ÀvÀæzÀ ªÀÄÆ®PÀ ¢£ÁAPÀ: 20/05/2019 gÀAzÀÄ vÀªÀÄUÉ
¸ÀÆa¸À¯ÁVgÀÄvÀÛzÉ. vÀzÀ £ÀAvÀgÀ G¯ÉèÃR 4 gÀ°è ¢£ÁAPÀ:
30/08/2019 gÀAzÀÄ vÁªÀÅ £ÉÆÃAzÀt PÉÆÃj ¢£ÁAPÀ: 24/05/2019
gÀAzÀÄ ¸À°è¹zÀÝ CfðAiÀÄ°è ªÉÊzÀågÀ ¥ÀæªÀiÁt ¥ÀvÀæªÀÅ PÀ£ÁðlPÀ
CAiÀÄÄµï ªÉÄÊzÀåQÃAiÀÄ ªÀÄAqÀ°AiÀÄ°è £ÉÆÃAzÁtÂAiÀiÁVgÀĪÀÅ¢®è
ºÁUÀÆ ¸ÀªÀÄ¥ÀðPÀªÁV vÁådå «¯ÉêÁj ªÀiÁrgÀĪÀÅ¢®èªÉAzÀÄ vÀªÀÄä
CfðAiÀÄ£ÀÄß wgÀ¸ÀÌj¹¯ÁV £ÀÆå£ÀvÉUÀ¼À£ÀÄß ¸Àj¥Àr¹ ¸ÀÆPÀÛ
zÁR¯ÉUÀ¼ÉÆA¢UÉ CfðAiÀÄ£ÀÄß ¸À°è¸À®Ä 7 ¢£ÀUÀ¼À UÀqÀĪÀÅ
¤ÃqÀ¯ÁVgÀÄvÀÛzÉ.
ªÀÄÄAzÀĪÀgÉzÀÄ G¯ÉèÃR 5 gÀ°è ªÀiÁ£Àå GZÀÑ £ÁåAiÀiÁ®AiÀÄzÀ
Writ Petition No 11565/2022(GM-RES) Dated
28/06/2022 gÀAvÉ vÁªÀÅ ¢£ÁAPÀ: 24/05/2019 gÀAzÀÄ
¸À°è¹gÀĪÀ CfðAiÀÄ£ÀÄß ¥ÀjUÀt¹ £Á®ÄÌ ªÁgÀUÀ¼ÉƼÀUÉ PÉ.¦.JA.E.J
¤AiÀĪÀiÁ£ÀĸÁgÀ PÀæªÀĪÀ»¸À®Ä DzÉò¹gÀÄvÁÛgÉ CzÀgÀAvÉ vÁªÀÅ
¸À°è¹gÀĪÀ Cfð FUÁUÀ¯Éà ªÀeÁUÉÆArgÀĪÀ PÁgÀt J¯Áè
£ÀÆ£ÀåvÉUÀ¼À£ÀÄß ¸Àj¥Àr¹ ¸ÀÆPÀÛ zÁR¯ÉUÀ¼ÉÆA¢UÉ PÉ.¦.JA.E.J C£ï
¯ÉÊ£ï ¥ÉÆÃlð®ß°è ªÀÄgÀÄ ¸À°è¹zÀ°è vÀªÀÄä CfðAiÀÄ£ÀÄß
¤AiÀiªÀiÁ£ÀĸÁgÀ «¯ÉêÁj ªÀiÁqÀ¯ÁUÀĪÀÅzÀÄ."
2. Learned counsel for the Petitioner argues that
right to profession/occupation is constitutionally
guaranteed under article 19(1)(g), the action of State
should be facilitative of exercise of such a right and this
having not happened the impugned order, has an error
apparent on it face warranting interference of this Court.
Learned AGA on request having accepted notice for the
official respondents 1 to 4 notice to 5th having been
dispensed with opposes the Petition contending that the
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WP No. 16918 of 2023
impugned Endorsement is innocuous, regardless of its
text; should the petitioner make an appropriate online
application in terms of judgment of a Coordinate Bench of
this Court in W.P.no.485/2015 between
DR.A.A.MURALIDHAR SWAMY VS. THE STATE OF
KARNATAKA AND OTHERS, disposed off on 13.04.2015,
there would be no difficulty for considering the same in
accordance with law. There is force in this submission.
In view of the above, the Writ Petition is allowed in
part; the impugned Endorsement shall not come in the
way of Petitioner making a fresh online Application within
two weeks; should one be made, the 2nd & 3rd
Respondents shall consider the same in accordance with
law within a period of six weeks. In that regard, all
contentions are kept open.
Once such application is filed as indicated above, the
run of occupation of the Petitioner shall not be interfered
with by the answering respondents till a decision is taken
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WP No. 16918 of 2023
on the subject application and two weeks lapse after the
same is communicated to the petitioner.
It is open to the answering Respondents to solicit
any information/documents form the side of Petitioner as
are required for the due consideration of his application;
however, in the guise of such solicitation, no delay shall be
brooked.
Now, no costs.
Sd/-
JUDGE
Bsv
