Sohan Ram Choudhary vs State Of Rajasthan
2022 Latest Caselaw 14037 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16156/2022

Sohan Ram Choudhary S/o Sh. Mota Ram, Aged About 26 Years, Resident Of Punasar Khurd, 12 Lolon Ki Dhani, Punasar Khurd, District Jodhpur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Medical And Health Services, Secretariat, Jaipur.

2. Registrar, Rajasthan Medical Council, Sardar Patel Marg, C-Scheme, Jaipur.

3. Rajasthan Medical Council, Sardar Patel Marg, C-Scheme, Jaipur Through Its Chairman At Jaipur.

4. The Sub-Divisional Appropriate Authority, Pcpndt, Sub Division-Osiyan And Deputy Chief Medical And Health Officer (Health), Jodhpur.

----Respondents

For Petitioner(s) : Mr. Harish Purohit Mr. SS Choudhary For Respondent(s) : Mr. KS Rajpurohit, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

29/11/2022

This writ petition is filed by the petitioner being aggrieved

with the order dated 18.10.2022 passed by the Deputy Chief

Medical and Health Officer, Jodhpur whereby, the permission

granted to the petitioner to avail services of Ummed Singh

Rathore (MD Radiologist) at Shri Balaji Sonography Centre near

SBI Bank at Osiyan have been revoked.

(2 of 2) [CW-16156/2022]

Against the impugned order, the petitioner is having an

efficacious statuary remedy to prefer appeal under Section 21 of

the of Pre-conception and Pre-Natal Diagnostic Techniques

(Prohibition of Sex Selection) Act, 1994 (for short 'the Act of

1994') and Rule 19 of Pre-conception and Pre-Natal Diagnostic

Techniques (Prohibition of Sex Selection) Rules 1996, hence, I am

not inclined to entertain this writ petition and the same is hereby

dismissed.

However, the petitioner is at liberty to file an appeal before

the appellate authority under Section 21 of the Act of 1994 read

with Rule 19 of Rules of 1996 within a period of ten days from

today.

If any such appeal is preferred within the stipulated time, the

appellate authority shall treat the said appeal within limitation and

consider the same on merits within a period of four weeks

thereafter.

Stay petition also disposed of.

(VIJAY BISHNOI),J SURABHII/69-

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