Patna High Court
Amar Nath Thakur vs Union Of India on 3 August, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16822 of 2019
======================================================
Amar Nath Thakur S/o Kashi Thakur Resident of Village- Rasalpur, P.S.-
Dumra, District- Sitamarhi.
... ... Petitioner/s
Versus
1. Union of India through Secretary, Ministry of Ayush, Ayush Bhawan, B
Block, GPO Complex, New Delhi.
2. Secretary, Ministry of Ayush, Ayush Bhawan, B Block, GPO Complex, New
Delhi.
3. Under Secretary, Ministry of Ayush, Ayush Bhawan, B Block, GPO
Complex, New Delhi.
4. The State of Bihar through Principal Secretary, Department of Health and
Family Welfare, Bihar, Patna.
5. Principal Secretary, Department of Health and Family Welfare, Bihar, Patna.
6. The Bihar State Council of Ayurvedic and Unani Medicine, K-52, Hanuman
Nagar, P.O.- Lohiya Nagar, Patna- 20 through its Registrar.
7. The Registrar, The Bihar State Council of Ayurvedic and Unani Medicine,
K- 52, Hanuman Nagar, P.O.- Lohiya Nagar, Patna-20.
8. The Central Council of Indian Medicine, 61-65 Institutional Area, Janakpuri,
New Delhi through its Registrar.
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr.Baidya Nath Thakur, Adv
For the Respondent/s : Mr.S.D.Yadav (AAG9)
======================================================
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
Patna High Court CWJC No.16822 of 2019 dt.03-08-2022
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 03-08-2022
Heard learned counsel for the parties.
Petitioner has prayed for the following relief(s):-
Patna High Court CWJC No.16822 of 2019 dt.03-08-2022
After the matter was heard for some time, learned
counsel for the petitioner, under instructions, states that
petitioner shall be content if a direction is issued to the
respondent no. 5 Principal Secretary , Department of Health
and Family Welfare, Bihar, Patna, to consider and decide the
representation which the petitioner shall be filing within a
period of four weeks from today for redressal of the
grievance(s).
Learned counsel for the respondents states that if such
a representation is filed by the petitioner, the authority
concerned shall consider and dispose it of expeditiously and
preferably within a period of four months from the date of its
filing along with a copy of this order.
Statement accepted and taken on record.
As such, petition stands disposed of on the following
terms:-
(a) Petitioner shall approach the authority concerned
within a period of four weeks from today by filing a
representation for redressal of the grievance(s);
(b) The authority concerned shall consider and dispose
it of expeditiously by a reasoned and speaking order preferably
within a period of four months from the date of its filing along
Patna High Court CWJC No.16822 of 2019 dt.03-08-2022
with a copy of this order;
(Sanjay Karol, CJ)
(S. Kumar, J)
ranjan/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date
Transmission Date NA
