Ratnesh Kumar Alok vs The State Of Bihar
2022 Latest Caselaw 883 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.18981 of 2021
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1. Ratnesh Kumar Alok Son of Ramjee Giri, Resident of Village- Sughari Ke Mathiya, Police Station- Bhagwanpur, District- Siwan.

2. Ranjan Kumar Pandey, Son of Prabhunath Pandey, Resident of Mohalla-

Jagdamba Nagar, Ward No.2, Jamla Road, Police Station- Town Thana Motihari, District- East Champaran.

3. Shailesh Kumar Tiwari, Son of Ramjee Tiwari, Resident of Village-

Gopalpur, Police Station- Basantpur, District- Siwan.

4. Anima Verma @ Kumari Anlma Verma, W/o Sujit Kumar Verma, Resident of Mohalla- Ward No. 26, New Chandmari, Durga Mandir, Police Station- Town Thana Motihari, District- East Champaran.

... ... Petitioner/s Versus

1. The State of Bihar through the Addl. Chief Secretary, Department of Health, Patna.

2. The State Health Committee through its Executive Director, Bihar, Patna.

3. The Executive Director (Aayush), State Aayush Society, Bihar, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Ranjit Kumar Yadav, Advocate For the Respondent/s : Mr. Rajeshwar Singh (GA-10) Mr. Kishore Kumar Sinha, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 02-02-2022 This matter is heard via video conferencing due to

circumstances prevailing on account of COVID-19 Pandemic.

2. State counsel accepts notice for the respondents.

3. Learned counsel for the petitioners is hereby directed

to furnish copy of the writ petition to the learned counsel for the

respondents.

4. Heard learned counsel for the parties. Patna High Court CWJC No.18981 of 2021 dt.02-02-2022

5. In the instant petition, the petitioners have prayed for

the following reliefs:

"That this is an application for issuance of a writ in the nature of Mandamus and/or any other appropriate writ, order or direction commanding upon the respondents to publish the Selection List forthwith of Homeopath practitioners, which they have prepared but not published causing hostile discrimination with the petitioners and other Homeopathic Medical Practitioners in complete violation of Article 14 of the Constitution of India as well as order dated 26.09.2019 passed in C.W.J.C. No. 13410/ 2019 and order dated 22.09.2020 passed in Civil Review No. 433/ 2019 and further the respondents is directed to send the petitioners for admission and training for Six months Certificate in Community Health Course pursuant to the Advertisement No.10/ 2019."

6. The aforesaid relief is supported by the

representations dated 03.02.2021 and 24.03.2021. Therefore, the

3rd respondent (Executive Director (Aayush), State Aayush

Society, Bihar, Patna) is hereby directed to decide the petitioners'

representations and extend benefits in accordance with law.

7. If the petitioners are otherwise not entitled, in that

event, necessary speaking order shall be passed and communicate

to each of the petitioner.

Patna High Court CWJC No.18981 of 2021 dt.02-02-2022

8. The above exercise shall be completed by the

concerned respondent within a period of two months from the date

of receipt of a copy of this order.

9. With the above observation, the writ petition stands

disposed of.

(P. B. Bajanthri, J) uday/-

AFR/NAFR                NAFR
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Uploading Date          07.02.2022
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