Raveena Ragar vs The Union Of India
2022 Latest Caselaw 6125 Raj

(1 of 2) [CW-3078/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Civil Writ Petition No. 3078/2021

Raveena Ragar D/o Shri Lobchand Regar, Aged About 21 Years, R/o J.k. Circle Bhavani Nagar, Gali No. 3 Rajsamand Kankroli Banswara (Raj.) (Enrolment No. Drsrrau/2017/00517)

----Petitioner Versus

1. The Union Of India, Through The Secretary To The Government, Ministry Of Ayush, Government Of India New Delhi.

2. The Central Council Of Indian Medicines, Jawaharlal Nehru Bhartiya Chikitsa Avam Homeopathy Anusandhan Bhawan, 61-65, Institutional Area, Jankpuri D Block, New Delhi - 110058

3. The Registrar, Dr. Sarvepalli Radhakrishnana Rajasthan Ayurvedic University, (Dr. S.r.a.u.), Nagaur Road, Karwar, Jodhpur (Rajasthan)

4. The Controller Of Examination, Dr. Sarvepalli Radhakrishnana Rajasthan Ayurvedic University, (Dr. S. R.a.u.) Nagaur Road, Karwar, Jodhpur (Rajasthan)

5. The Principal, Kala Ashram Ayurved Medical College And Hospital, Address Nh-27 Village Bansada, Tehsil Gogunda, District Udaipur.

----Respondents

For Petitioner(s) : Mr. Ashok Chhangani For Respondent(s) : Mr. Mukesh Rajpurohit, ASG with Mr. Uttam Singh Mr. Sunil Purohit

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

26/04/2022

Through this writ petition under Article 226 of the

Constitution of India, the petitioner has challenged the vires of

Regulations 6(1)(c), 6(2)(c) and 6(4)(d) of the Indian Medicine

Central Council (Minimum Standards of Education in Indian

Medicine) Amendment Regulations, 2016.

(2 of 2) [CW-3078/2021]

Counsel for the respondents points out that exactly identical

controversy as is involved in this writ petition was examined by

the Division Bench of this Court in a bunch of writ petitions led by

D.B. Civil Writ Petition No.2800/2021 (Kanchan & Ors. Vs.

The Union of India & Ors.) which have been dismissed vide

judgment dated 29.11.2021.

Counsel for the petitioner is not in a position to countenance

this submission.

Thus, the instant writ petition is also dismissed in light of the

judgment dated 29.11.2021 rendered in the case of Kanchan Vs.

The Union of India (supra). Stay application is also disposed of.

(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J

24-/Devesh/-

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