Chattisgarh High Court
Rajiv Agrawal vs State Of Chhattisgarh 6 Wpc/1641/2018 ... on 19 June, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No. 1625 of 2018
Rajiv Agrawal, S/o Shri Ramesh Kumar Agrawal, aged about 54 years, R/o
Near Panchmukhi Hanuman Mandir, Branhanpara, Durg, District Durg
(C.G.) ---- Petitioner
Versus
1. State of Chhattisgarh through Secretary, Department of Health and Family
Welfare, Mahanadi Bhawan, New Mantralaya, Naya Raipur, District Raipur
(C.G.)
2. Chief Medical Officer, Durg, District Durg (C.G.)
3. Registrar, Chhattisgarh Ayurvedic Tatha Unani Chikitsa Paddhati and
Prakirtik Chikitsa Board, Raipur (C.G.) ---- Respondents
For Petitioner : Mr. Ajay Shrivastava, Advocate. For Respondents/ State : Mr. Anand Dadariya, Dy. G. A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 19/06/18
1. Learned counsel appearing for the petitioner would submit that petitioner has made an application for issuance of license for practicing Ayurvedic medicine under the Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010 which is pending consideration before the respondent No. 2 since 15.11.2017 and has not been decided till date.
2. Be that as it may, the respondent No. 2 is directed to consider and dispose of the petitioner's said application expeditiously, preferably within a period of 30 days from the date of receipt of certified copy of this order.
3. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Priyanka