Chattisgarh High Court
Pritam Sahu vs State Of Chhattisgarh on 10 October, 2017
Bench: Thottathil B. Radhakrishnan, Sharad Kumar Gupta
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AFR
HIGH COURT of CHHATTISGARH, BILASPUR
Judgment Reserved on : 26.07.2017
Judgment Delivered on : 10.10.2017
WPPIL No. 19 of 2017
• Madhukar Dwivedi S/o S. S. Dwivedi, Aged About 28 Years Agent/
Reporter of Patrika New Paper At Sevni, Tahsil Marwahi, District
Bilaspur, (Chhattisgarh), R/o Village Sevni, Tahsil Marwahi, District
Bilaspur, (Chhattisgarh)
---- Petitioner
Versus
1. State Of Chhattisgarh Through: Secretary, Department Of Health
And Family Welfare, Mahanadi Bhawan, Mantralaya, Capital
Complex, New Raipur, District Raipur, (Chhattisgarh)
2. The Director, Health Services, State Of Chhattisgarh, Indrawati
Bhawan, New Raipur, Raipur, (Chhattisgarh)
3. The Commissioner, Health & Family Welfare Department, State Of
Chhattisgarh, Raipur, (Chhattisgarh)
4. Collector, Bilaspur, District Bilaspur, (Chhattisgarh)
5. The Chief Medical & Health Officer, Seepat Road, Sarkanda,
Bilaspur, (Chhattisgarh)
6. Block Medical And Health Officer, Primary Health Centre, Marwahi,
District Bilaspur, (Chhattisgarh)
7. Mishra Nursing Home, Marwahi, District Bilaspur, (Chhattisgarh)
8. Sanskar Patholab, Marwahi, District Bilaspur, (Chhattisgarh)
9. Om Pathology, Village Bareha, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
10. Adarsh Pathology, Village Bareha, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
11. Suresh Singh, Villatge Karhani, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
12. Devnath Puri, Village Karhani, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
13. Santosh Singh, Village Dhinochi, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
14. Jawahar Prasad, Villate Dadiya, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
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15. Amrit Yadav, Village Maladad, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
16. Brother Of Ramdayal Kewat, Village Maladad, Tahsil Marwahi,
District Bilaspur, (Chhattisgarh)
17. Chabi Lal, Village Bagrar, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
18. Reva Lal Puri, Village Tendumuda, Tahsil Marwahi, District
Bilaspur, (Chhattisgarh)
19. Dillu Ram Puri, Village Tendumuda, Tahsil Marwahi, District
Bilaspur, (Chhattisgarh)
20. Paras, Village Lohari Nawatola, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
21. Bhimsen, Village Katra, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
22. Lakhnu, Village Marwahi, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
23. Kachu, Gagan Clinic, Village Ganya, Tahsil Marwahi, District
Bilaspur, (Chhattisgarh)
24. Sohan Singh, Village Katra, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
25. Pradeep Gupta, Village Sevni, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
26. Pradeep Jaiswal, Village Nimdha, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
27. R. P. Tiwari, Village Danikundi, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
28. Swaroop Singh, Village Danikundi, Tahsil Marwahi, District
Bilaspur, (Chhattisgarh)
29. Chasi Dwsakhana, Vilolage Danikundi, Tahsil Marwahi, District
Bilaspur, (Chhattisgarh)
30. Komal Mishra, Village Bharidad, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
31. Sudhir Jaiswal, Village Bharidad, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
32. Sahdev, Village Bharidad, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
33. Bengali Dwakhana, Village Bharidad, Tahsil Marwahi, District
Bilaspur, (Chhattisgarh)
34. Heera Jaiswal, Vilalge Bharidad, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
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35. Santlal Kewat, Village Rajadhi, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
36. Krit Kumar, Village Ditora, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
37. Sant Ram Prajapati, Village Narora, Tahsil Marwahi, District
Bilaspur, (Chhattisgarh)
38. Ram Lal Panik, Village Narora, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
39. Kaniyalal Jogi, Village Narora, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
40. Baldau Prasad Shrivas, Village Changori, Tahsil Marwahi, District
Bilaspur, (Chhattisgarh)
41. Bedilal, Village Parasi, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
42. B. Karmakar, Village Marwahi, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
43. C. L. Bandhaw, Village Marwahi, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
44. R. S. Yadav, Village Marwahi, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
45. L. R. Rajak, Village Marwahi, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
46. R. L. Tamrakar, Village Marwahi, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
47. Vishwas, Village Marwahi, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
48. Sanjay Kene, Village Marwahi, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
49. Sahdev Yadav, Village Bargava, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
50. Sipahi Lal, Village Kurpa Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
51. Dubraj, Village Kurpa, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
52. Bograj, Village Kurpa, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
53. Bechulal, Village Karseva, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
54. Chavi Clinic, Village Marwahi, Tahsil Marwahi, District Bilaspur,
(Chhattisgarh)
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55. Chhattisgarh State Legal Services Authority Warehouse Road,
Bilaspur, Bilaspur Dist, Chhattisgarh State P I N 495001
---- Respondents
And WPC No. 1078 of 2017 • Dr. Bhagwan Das Baghel S/o Late Jagatram Baghel Aged About 50 Years R/o Ward No.4, Dallirajhara , District Balod, Chhattisgarh.
---- Petitioner Versus
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur, Chhattisgarh.
2. The Registrar Chhattisgarh Ayurvedic Tatha Unani Chikitsa Paddhati And Prakirtik Chikitsa Board, Raipur, Chhattisgarh
3. The Collector Balod District Balod, Chhattisgarh.
4. Chief Medical And Health Officer, Balod District Balod, Chhattisgarh.
5. Block Medical Officer, Balod, District Balod, Chhattisgarh.
---- Respondents And WPC No. 752 of 2017 • Dr. Bhakta Biswas S/o Shri Nakul Biswas, Aged About 50 Years Proprietor of Prabhat Clinic At Main Road, Pamgarh, District Janjgir Champa, R/o Main Road, Pamgarh, District Janjgir Champa (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through : Secretary Department of Public Health And Family Welfare, Mahanadi Bhawan Mantralay, District New Raipur (Chhattisgarh)
2. The Director, Health Services, Indrawati Bhawan/ H O D, District Raipur (Chhattisgarh)
3. The Director, Indian Medical System, Indrawati Bhawan/ H O D Bhawan, New Raipur (Chhattisgarh)
4. The Collector, District Janjgir Champa, Chhattisgarh.
5. The Sub Divisional Officer, (Revenue), Pamgarh, District Janjgir Champa (Chhattisgarh)
---- Respondents 5 And WPC No. 1005 of 2017
1. Chandra Kant Bhoi S/o Shri N. P. Bhoi, Aged About 35 Years R/o House No. 21 K, Thakurpali, District Mahasamund, (Chhattisgarh)
2. Gupen Sahu, S/o Late Shri Ramlal Sahu, Aged About 48 Years R/o 39/635, Lilly Chowk, Purani Basti, Raipur (Chhattisgarh)
---- Petitioners Vs
1. State of Chhattisgarh Through : The Secretary, Department of Health And Family Welfare, Mahanadi Mantralaya, Naya Raipur, Post office & Police Station Naya Raipur, District Raipur (Chhattisgarh)
2. Director, Directorate of Health Services, Indrawati Bhawan, Naya Raipur, Post office & Police Station Naya Raipur, District Raipur (Chhattisgarh).
3. State Programming Officer (Nursing Home Act), Directorate of Health Services, Indrawati Bhawan, Naya Raipur, Post office & Police Station Naya Raipur, District Raipur (Chhattisgarh).
4. Chief Medical And Health Officer, Raipur, District Raipur, Chhattisgarh
---- Respondents And WPC No. 970 of 2017 • Chhote Lal Sahu S/o Late Shri Shyamji Sahu, Aged About 49 Years R/o Village Lagra, Post office Mopka, P. S. Sarkanda, Bilaspur, District Bilaspur (Chhattisgarh).
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Public Health And Family Welfare, Mahanadi Bhawan, Mantralaya, District New Raipur (Chhattisgarh).
2. The Director, Health Services, Indrawati Bhawan/ H O D, District Raipur (Chhattisgarh)
3. The Director, Indian Medical System, Indrawati Bhawan/ H O D Bhawan, New Raipur (Chhattisgarh)
4. The Collector, Bilaspur, District Bilaspur (Chhattisgarh)
5. Sub Divisional Officer, Bilaspur, District Bilaspur (Chhattisgarh)
6. Nodal Officer, Nursing Home, Bilaspur, District Bilaspur (Chhattisgarh) 6
7. Chief Medical And Health Officer, Bilaspur, District Bilaspur (Chhattisgarh)
8. Block Medical Officer, Community Health Center, Bilha, District Bilaspur (Chhattisgarh).
---- Respondents And WPC No. 920 of 2017 • Mohammad Salim S/o Abdul Hanif, Aged About 47 Years R/o Tifra Main Road, Opp. State Bank, Bilaspur, Distt. Bilaspur (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Public Health And Family Welfare, Mahanadi Bhawan, Mantralaya, District New Raipur (Chhattisgarh)
2. The Director, Health Services, Indrawati Bhawan/ H O D, District Raipur (Chhattisgarh)
3. The Director, Indian Medical System, Indrawati Bhawan/ H O D Bhawan, New Raipur (Chhattisgarh)
4. The Collector, Bilaspur, District Bilaspur (Chhattisgarh)
5. Sub Divisional Officer, Bilaspur, District Bilaspur (Chhattisgarh)
6. Nodal Officer, Nursing Home, Bilaspur, District Bilaspur (Chhattisgarh)
7. Chief Medical And Health Officer, Bilaspur, District Bilaspur (Chhattisgarh)
---- Respondents And WPC No. 978 of 2017 • Paresh Sikdar S/o Shri Paritosh Sikdar, Aged About 38 Years R/o Village & Post Birkona, P. S. Koni, Bilaspur, Distt. Bilaspur (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Public Health And Family Welfare, Mahanadi Bhawan, Mantralaya, District New Raipur (Chhattisgarh)
2. The Director, Health Services, Indrawati Bhawan/ H O D, District Raipur (Chhattisgarh) 7
3. The Director, Indian Medical System, Indrawati Bhawan/ H O D Bhawan, New Raipur (Chhattisgarh)
4. The Collector, Bilaspur, District Bilaspur (Chhattisgarh)
5. Sub Divisional Officer, Bilaspur, District Bilaspur (Chhattisgarh)
6. Nodal Officer, Nursing Home, Bilaspur, District Bilaspur (Chhattisgarh)
7. Chief Medical And Health Officer, Bilaspur, District Bilaspur (Chhattisgarh)
---- Respondents And WPC No. 982 of 2017 • Pradip Kumar Biswas S/o Shri Provash Biswas, Aged About 40 Years R/o Hemunagar Chowk, P. S. Torwa, Bilaspur (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Public Health And Family Welfare, Mahanadi Bhawan, Mantralaya, Naya Raipur, District Raipur (Chhattisgarh)
2. The Director, Health Services, Indrawati Bhawan/ H O D, District Raipur (Chhattisgarh)
3. The Director, Indian Medical System, Indrawati Bhawan/ H O D Bhawan, New Raipur (Chhattisgarh)
4. The Collector, Bilaspur, District Bilaspur (Chhattisgarh)
5. Sub Divisional Officer, Bilaspur, District Bilaspur (Chhattisgarh)
6. Nodal Officer, Nursing Home, Bilaspur, District Bilaspur (Chhattisgarh)
7. Chief Medical And Health Officer, Bilaspur, District Bilaspur (Chhattisgarh)
---- Respondents And WPC No. 954 of 2017 • Anand Kumar Adhikary S/o Late Shri Shyam Charan Adhikary, Aged About 52 Years R/o Tarbahar, F. C. I. (Chowk), District Bilaspur (Chhattisgarh)
---- Petitioner 8 Vs
1. State of Chhattisgarh Through The Secretary, Department of Public Health And Family Welfare, Mahanadi Bhawan, Mantralaya, District New Raipur (Chhattisgarh)
2. The Director, Health Services, Indrawati Bhawan/ H O D, District Raipur (Chhattisgarh)
3. The Director, Indian Medical System, Indrawati Bhawan/ H O D Bhawan, New Raipur (Chhattisgarh)
4. The Collector, Bilaspur, District Bilaspur (Chhattisgarh)
5. Sub Divisional Officer, Bilaspur, District Bilaspur (Chhattisgarh)
6. Nodal Officer, Nursing Home, Bilaspur, District Bilaspur (Chhattisgarh)
7. Chief Medical And Health Officer, Bilaspur, District Bilaspur (Chhattisgarh)
---- Respondents And WPC No. 974 of 2017 • Bijan Biswas S/o Late Shri Natay Biswas, R/o Village And Post Devrikhurd, Distt. Bilaspur (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Public Health And Family Welfare, Mahanadi Bhawan, Mantralaya, District New Raipur (Chhattisgarh)
2. The Director, Health Services, Indrawati Bhawan/ H O D, District Raipur (Chhattisgarh)
3. The Director, Indian Medical System, Indrawati Bhawan/ H O D Bhawan, New Raipur (Chhattisgarh)
4. The Collector, Bilaspur, District Bilaspur (Chhattisgarh)
5. Sub Divisional Officer, Bilaspur, District Bilaspur (Chhattisgarh)
6. Nodal Officer, Nursing Home, Bilaspur, District Bilaspur (Chhattisgarh)
7. Chief Medical And Health Officer, Bilaspur, District Bilaspur (Chhattisgarh)
---- Respondents And 9 WPC No. 967 of 2017 • Bikash Chandra Roy S/o Haradhan Kumar Roy, Aged About 46 Years R/o Village Naya Baradwar, P. S. Naya Baradwar, Distt. Janjgir Champa (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Public Health And Family Welfare, Mahanadi Bhawan, Mantralaya, District New Raipur (Chhattisgarh)
2. The Director, Health Services, Indrawati Bhawan/ H O D, District Raipur (Chhattisgarh)
3. The Director, Indian Medical System, Indrawati Bhawan/ H O D Bhawan, New Raipur (Chhattisgarh)
4. The Collector, Janjgir, District Janjgir Champa (Chhattisgarh)
5. Sub Divisional Officer, Janjgir, District Janjgir Champa (Chhattisgarh)
6. Nodal Officer, Nursing Home, Janjgir, District Janjgir Champa (Chhattisgarh)
7. Chief Medical And Health Officer, Janjgir, District Janjgir Champa (Chhattisgarh)
---- Respondents And WPC No. 941 of 2017 • Sujay Sarkar S/o Shri Krishna Pado Sarkar Aged About 46 Years R/o Village- Ganesh Nagar, Chuchia Para, District- Bilaspur, Chhattisgarh
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Public Health And Family Welfare, Mahanadi Bhawan, Mantralaya, District New Raipur, Chhattisgarh
2. The Director, Health Services, Indrawati Bhawan/hod, District Raipur, Chhattisgarh
3. The Director, Indian Medical System, Indrawati Bhawan/hod Bhawan, New Raipur, Chhattisgarh
4. The Collector, Bilaspur, District Bilaspur, Chhattisgarh
5. Sub Divisional Officer, Bilaspur, District Bilaspur, Chhattisgarh
6. Nodal Officer, Nursing Home, Bilaspur, District Bilaspur, Chhattisgarh 10
7. Chief Medical And Health Officer, Bilaspur, District- Bilaspur, Chhattisgarh
---- Respondents And WPC No. 953 of 2017 • Mohan Lal Biswas S/o Late Shri Monoranjan Biswas, Aged About 35 Years R/o Lagra, Mopka, P. S. Sarkanda, Distt. Bilaspur (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Public Health And Family Welfare, Mahanadi Bhawan, Mantralaya, District New Raipur (Chhattisgarh)
2. The Director, Health Services, Indrawati Bhawan/ H O D, District Raipur (Chhattisgarh)
3. The Director, Indian Medical System, Indrawati Bhawan/ H O D Bhawan, New Raipur (Chhattisgarh)
4. The Collector, Bilaspur, District Bilaspur (Chhattisgarh)
5. Sub Divisional Officer, Bilaspur, District Bilaspur (Chhattisgarh)
6. Nodal Officer, Nursing Home, Bilaspur, District Bilaspur (Chhattisgarh)
7. Chief Medical And Health Officer, Bilaspur, District Bilaspur (Chhattisgarh)
---- Respondents And WPC No. 977 of 2017 • Smt. Vanlata Mandal W/o Shri Anup Biswas, Aged About 47 Years R/o Bannak Chowk, P. S. Sirgitti, Bilaspur, Distt. Bilaspur (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Public Health And Family Welfare, Mahanadi Bhawan, Mantralaya, District New Raipur (Chhattisgarh)
2. The Director, Health Services, Indrawati Bhawan/ H O D, District Raipur (Chhattisgarh)
3. The Director, Indian Medical System, Indrawati Bhawan/ H O D Bhawan, New Raipur (Chhattisgarh) 11
4. The Collector, Bilaspur, District Bilaspur (Chhattisgarh)
5. Sub Divisional Officer, Bilaspur, District Bilaspur (Chhattisgarh)
6. Nodal Officer, Nursing Home, Bilaspur, District Bilaspur (Chhattisgarh)
7. Chief Medical And Health Officer, Bilaspur, District Bilaspur (Chhattisgarh)
---- Respondents And WPC No. 969 of 2017 • Samrat Biswas S/o Shri Dilip Biswas, Aged About 28 Years R/o Village & Post office- Sonkar, P. S. Akaltara, Distt. Janjgir Champa (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Public Health And Family Welfare, Mahanadi Bhawan, Mantralaya, District New Raipur (Chhattisgarh)
2. The Director, Health Services, Indrawati Bhawan/ H O D, District Raipur (Chhattisgarh)
3. The Director, Indian Medical System, Indrawati Bhawan/ H O D Bhawan, New Raipur (Chhattisgarh)
4. The Collector, Janjgir, District Janjgir Champa (Chhattisgarh)
5. Sub Divisional Officer, Janjgir, District Janjgir Champa (Chhattisgarh)
6. Nodal Officer, Nursing Home, Janjgir, District Janjgir Champa (Chhattisgarh)
7. Chief Medical And Health Officer, Janjgir, District Janjgir Champa (Chhattisgarh)
8. Block Medical Officer Akaltara, District Janjgir Champa (Chhattisgarh)
---- Respondents And WPC No. 968 of 2017 • Dilip Kumar Sarkar S/o Shri Lokshman Chandra Aged About 42 Years R/o Village + Post Masturi (Jondra Road), P. S. Masturi, Distt. Bilaspur (Chhattisgarh)
---- Petitioner 12 Vs
1. State of Chhattisgarh Through The Secretary, Department of Public Health And Family Welfare, Mahanadi Bhawan, Mantralaya, District New Raipur (Chhattisgarh)
2. The Director, Health Services, Indrawati Bhawan/ H O D, District Raipur (Chhattisgarh)
3. The Director, Indian Medical System, Indrawati Bhawan/ H O D Bhawan, New Raipur (Chhattisgarh)
4. The Collector, Bilaspur, District Bilaspur (Chhattisgarh)
5. Sub Divisional Officer, Bilaspur, District Bilaspur (Chhattisgarh)
6. Nodal Officer, Nursing Home, Bilaspur, District Bilaspur (Chhattisgarh)
7. Chief Medical And Health Officer, Bilaspur, District Bilaspur (Chhattisgarh)
8. Block Medical Officer Community Health Center, Masturi, Distt. Bilaspur (Chhattisgarh)
---- Respondents And WPC No. 942 of 2017 • P.K.Roy S/o Shri Birandra Roy, Aged About 37 Years R/o Village Sendari, Koni (Sendari Bazar Para), Post Sendari, P. S. Koni, District Bilaspur (Chhattisgarh).
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Public Health And Family Welfare, Mahanadi Bhawan, Mantralaya, District New Raipur (Chhattisgarh).
2. The Director, Health Services, Indrawati Bhawan/ H O D, District Raipur (Chhattisgarh).
3. The Director. Indian Medical System, Indrawati Bhawan/ H O D Bhawan, New Raipur (Chhattisgarh).
4. The Collector, Bilaspur, District Bilaspur (Chhattisgarh).
5. Sub Divisional Officer, Bilaspur, District Bilaspur (Chhattisgarh).
6. Nodal Officer, Nursing Home, Bilaspur, District Bilaspur (Chhattisgarh).
7. Chief Medical And Health Officer, Bilaspur, District Bilaspur (Chhattisgarh).
---- Respondents 13 And WPC No. 981 of 2017 • Nikhil Sarkar S/o Late Shri Mangal Chandra Sarkar, Aged About 52 Years R/o Village & Post Khamahria, P. S. Chapat, Distt. Bilaspur (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Public Health And Family Welfare, Mahanadi Bhawan, Mantralaya, District New Raipur (Chhattisgarh)
2. The Director, Health Services, Indrawati Bhawan/ H O D, District Raipur (Chhattisgarh)
3. The Director, Indian Medical System, Indrawati Bhawan/ H O D Bhawan, New Raipur (Chhattisgarh)
4. The Collector, Bilaspur, District Bilaspur (Chhattisgarh)
5. Sub Divisional Officer, Bilaspur, District Bilaspur (Chhattisgarh)
6. Nodal Officer, Nursing Home, Bilaspur, District Bilaspur (Chhattisgarh)
7. Chief Medical And Health Officer, Bilaspur, District Bilaspur (Chhattisgarh)
---- Respondents And WPC No. 975 of 2017 • Anup Biswas S/o Late Shri A. B. Biswas, Aged About 47 Years R/o Bannak Chowk, Sirgitti, P. S. Sirgitti, District Bilaspur (Chhattisgarh).
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Public Health And Family Welfare, Mahanadi Bhawan, Mantralaya, District New Raipur (Chhattisgarh).
2. The Director, Health Services, Indrawati Bhawan/ H O D, District Raipur (Chhattisgarh).
3. The Director Indian Medical System, Indrawati Bhawan/ H O D Bhawan, New Raipur (Chhattisgarh).
4. The Collector, Bilaspur, District Bilaspur (Chhattisgarh).
5. Sub Divisional Officer, Bilaspur, District Bilaspur (Chhattisgarh).
6. Nodal Officer, Nursing Home, Bilaspur, District Bilaspur (Chhattisgarh).
147. Chief Medical And Health Officer, Bilaspur, District Bilaspur (Chhattisgarh).
---- Respondents And WPC No. 976 of 2017 • Rajesh Ghore S/o Late Shri Gend Lal Ghore, Aged About 45 Years R/o. Mannu Chowk, Tikra Para, District Bilaspur, Chhattisgarh.
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Public Health And Family Welfare, Mahanadi Bhawan, Mantralaya, District New Raipur (Chhattisgarh)
2. The Director, Health Services, Indrawati Bhawan/ H O D, District Raipur (Chhattisgarh)
3. The Director, Indian Medical System, Indrawati Bhawan/ H O D Bhawan, New Raipur (Chhattisgarh)
4. The Collector, Bilaspur, District Bilaspur (Chhattisgarh)
5. Sub Divisional Officer, Bilaspur, District Bilaspur (Chhattisgarh)
6. Nodal Officer, Nursing Home, Bilaspur, District Bilaspur (Chhattisgarh)
7. Chief Medical And Health Officer, Bilaspur, District Bilaspur (Chhattisgarh)
---- Respondents And WPC No. 918 of 2017 • Sanjiv Jaiswal S/o Shri Ram Ratan Jaiswal, Aged About 48 Years R/o Housing Board Colony, Devrikhurd, Distt. Bilaspur (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Public Health And Family Welfare, Mahanadi Bhawan, Mantralaya, District New Raipur (Chhattisgarh)
2. The Director, Health Services, Indrawati Bhawan/ H O D, District Raipur (Chhattisgarh)
3. The Director, Indian Medical System, Indrawati Bhawan/ H O D Bhawan, New Raipur (Chhattisgarh)
4. The Collector, Bilaspur, District Bilaspur (Chhattisgarh)
5. Sub Divisional Officer, Bilaspur, District Bilaspur (Chhattisgarh) 15
6. Nodal Officer, Nursing Home, Bilaspur, District Bilaspur (Chhattisgarh)
7. Chief Medical And Health Officer, Bilaspur, District Bilaspur (Chhattisgarh)
8. Block Medical Officer Bilaspur, District Bilaspur (Chhattisgarh)
---- Respondents And WPC No. 972 of 2017 • Kajal Das S/o Jawahar Lal Das, Aged About 42 Years R/o Housing Board Colony, L I G 343, Deorikhurd, Bilaspur, District Bilaspur (Chhattisgarh).
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Public Health And Family Welfare, Mahanadi Bhawan, Mantralaya, District New Raipur (Chhattisgarh).
2. The Director, Health Services, Indrawati Bhawan/ H O D, District Raipur (Chhattisgarh)
3. The Director, Indian Medical System, Indrawati Bhawan/ H O D Bhawan, New Raipur (Chhattisgarh)
4. The Collector, Bilaspur, District Bilaspur (Chhattisgarh)
5. Sub Divisional Officer, Bilha, District Bilaspur (Chhattisgarh)
6. Nodal Officer, Nursing Home, Bilaspur, District Bilaspur (Chhattisgarh)
7. Chief Medical And Health Officer, Bilaspur, District Bilaspur (Chhattisgarh)
8. Block Medical Officer, Bilha, District Bilaspur (Chhattisgarh)
---- Respondents And WPC No. 956 of 2017 • Pritam Sahu S/o Shri Ramkumar Sahu, Aged About 43 Years R/o Jairam Nagar, Distt. Bilaspur (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Public Health And Family Welfare, Mahanadi Bhawan, Mantralaya, District New Raipur (Chhattisgarh) 16
2. The Director, Health Services, Indrawati Bhawan/ H O D, District Raipur (Chhattisgarh)
3. The Director, Indian Medical System, Indrawati Bhawan/ H O D Bhawan, New Raipur (Chhattisgarh)
4. The Collector, Bilaspur, District Bilaspur (Chhattisgarh)
5. Sub Divisional Officer, Bilaspur, District Bilaspur (Chhattisgarh)
6. Nodal Officer, Nursing Home, Bilaspur, District Bilaspur (Chhattisgarh)
7. Chief Medical And Health Officer, Bilaspur, District Bilaspur (Chhattisgarh)
8. Block Medical Officer Community Health Center, Masturi, Distt. Bilaspur (Chhattisgarh)
---- Respondents And WPC No. 1075 of 2017 • Dr. Prabha Shil Singh S/o Late Jibraiel Singh, Aged About 69 Years R/o Charama Singh Dawakhana, District Kanker, Chhattisgarh.
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Helath And Family Welfare Mahanadi Bhawan Mantralaya, New Raipur, Chhattisgarh.
2. The Registrar, Chhattisgarh Ayurvedic Tatha Unani Chikitsa Paddhati And Prakirtic Chikitsa Board, Raipur, Chhattisgarh.
3. The Collector, Kanker District Kanker, Chhattisgarh.
4. Chief Medical & Health Officer, Kanker District Kanker, Chhattisgarh.
5. Block Medical Officer, Bhanupratappur, District Kanker, Chhattisgarh.
---- Respondents And WPC No. 1094 of 2017 • Dr. Mahesh Kumar Tiwari S/o Shri Chandraprakash Tiwari, Aged About 40 Years R/o Budhwari Road, Ward No. 17, Rajnandgaon, District Rajnandgaon (Chhattisgarh)
---- Petitioner 17 Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
3. Chief Medical And Health Officer, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
4. Block Medical Officer Dongargarh, District Rajnandgaon (Chhattisgarh)
---- Respondents And WPC No. 980 of 2017 • Dr. Ashwani Kumar Verma S/o Shri Dongar Singh Verma, Aged About 36 Years R/o Village Dodki, Tahsil Dhamdha, District Durg (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhawan, Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Durg, District Durg Chhattisgarh.
3. Chief Medical And Health Officer, Durg, District Durg Chhattisgarh.
4. Block Medical Officer Dhamdha, District Durg, Chhattisgarh
---- Respondents And WPC No. 1153 of 2017 • Dr. Mahesh Kumar Sahu S/o Shri Dharmuram Sahu, Aged About 42 Years Shiv Arogya Niketan College Road, Dongargaon, District Rajnandgaon (Chhattisgarh).
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh).
2. State of Madhya Pradesh, Through The Secretary, Department of Health And Family Welfare, Vallabh Bhawan, Bhopal (Madhya Pradesh).
183. The M. P. Board of Ayurvedic And Unani System of Medicine And Naturopathy, Bhopal, Through The Registrar Shyamla Hills Bhopal ( Madhya Pradesh).
4. Chhattisgarh Board of Ayurvedic And Unani System of Medicine And Naturopathy Raipur, Through The Registrar Raipur (Chhattisgarh).
5. The Collector, Rajnandgaon District Rajnandgaon (Chhattisgarh).
6. Chief Medical And Health Officer, Rajnandgaon, District Rajnandgaon (Chhattisgarh).
7. Block Medical Officer, Dongargaon, District Rajnandgaon (Chhattisgarh).
---- Respondents And WPC No. 1154 of 2017 • Dr. Sumant Kumar Pal S/o Late Shri Mahendra Singh Pal, Aged About 57 Years R/o Village, Post And Tahsil Gurur, District Balod (Chhattisgarh).
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh).
2. State of Madhya Pradesh, Through The Secretary, Department of Health And Family Welfare, Vallabh Bhawan, Bhopal ( Madhya Pradesh ).
3. The M. P. Board of Ayurvedic And Unani System of Medicine And Naturopathy, Bhopal, Through The Registrar Shyamla Hills Bhopal ( Madhya Pradesh ).
4. Chhattisgarh Board of Ayurvedic And Unani System of Medicine And Naturopathy Raipur, Through The Registrar Raipur (Chhattisgarh).
5. The Collector, Balod District Balod (Chhattisgarh).
6. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
7. Block Medical Officer, Balod, District Balod, (Chhattisgarh).
---- Respondents And 19 WPC No. 1117 of 2017 • Dr. Deepankar Baul S/o Late Khitish Baul, Aged About 35 Years R/o Kurud, Post Kurud, District Dhamtari (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Dhamtari, District Dhamtari (Chhattisgarh)
3. Chief Medical And Health Officer, Dhamtari, District Dhamtari (Chhattisgarh)
4. Block Medical Officer Kurud, District Dhamtari (Chhattisgarh)
---- Respondents And WPC No. 1108 of 2017 • Dr. Sufal Kumar Mallick S/o Dhirendra Nath Mallick, Aged About 39 Years R/o Lohara, Police Station Sahashlohara, District Kawardha (Chhattisgarh).
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh).
2. The Registrar, Chhattisgarh Ayurvedic Tatha Unani Chikitsa Paddhati And Prakirtik Chikitsa Board, Raipur (Chhattisgarh).
3. The Collector, Kawardha, District Kawardha (Chhattisgarh).
4. Chief Medical And Health Officer, Kawardha, District Kabirdham (Chhattisgarh).
5. Block Medical Officer, Community Health Centre, Kawardha, District Kabirdham (Chhattisgarh).
---- Respondents And WPC No. 1162 of 2017 • Dr. Kejan Lal Sinha S/o Horilal Sinha, Aged About 32 Years R/o Village Tulsipur, Rajnandgaon, District Rajnandgaon (Chhattisgarh).
---- Petitioner 20 Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh).
2. The Collector, Rajnandgaon District Rajnandgaon (Chhattisgarh).
3. Chief Medical And Health Officer, Rajnandgaon, District Rajnandgaon (Chhattisgarh).
4. Block Medical Officer, Dongargarh, District Rajnandgaon (Chhattisgarh).
---- Respondents And WPC No. 1161 of 2017
1. Dr. Angraj Sonkar S/o Shri Harish Kumar Sonkar, Aged About 49 Years R/o Village And Post Paragaon, Arang, District Raipur (Chhattisgarh).
2. Dr. Puran Lal Pal S/o Late Shri Jivan Lal, Aged About 38 Years R/o Village & Post Kendri, Abhanpur, District Raipur (Chhattisgarh).
3. Dr. Lalit Kumar Dewangan, S/o Shri Tangu Ram Dewangan, Aged About 30 Years R/o Village & Post Kendri, Abhanpur, District Raipur (Chhattisgarh).
4. Dr. Tarendra Kumar Sahu, S/o Shri Hursingh Sahu, Aged About 36 Years R/o Village & Post Kendri, Abhanpur, District Raipur (Chhattisgarh).
5. Dr. Om Prakash Sahu, S/o Shri Sadaram Sahu, Aged About 38 Years R/o Ward No. 10 Uporpara, Abhanpur, District Raipur (Chhattisgarh).
6. Dr. Mohan Pyare Pal, S/o Shri G. R. Pal, Aged About 39 Years R/o Village & Post Kolar, Police Station Abhanpur, District Raipur (Chhattisgarh).
7. Dr. Dev Singh Tarak, S/o Shri Fakir Ram Tarak, Aged About 49 Years R/o Village Gatarpar, Post And Tahsil Abhanpur, District Raipur (Chhattisgarh).
8. Dr. Fatte Lal Rigari, S/o. Shri Devcharan Rigri, Aged About 36 Years R/o. Village Belar & Post Chandi, Abhanpur, District Raipur (Chhattisgarh)
9. Dr. Janardan Sharma, S/o. Late Shri Ambika Prasad Sharma, Aged About 59 Years R/o. Ward No. 14, Abhanpur, District Raipur (Chhattisgarh)
10. Dr. Indra Kumar Sahu, S/o Late Shri Shyam Lal Sahu, Aged About 48 Years R/o. Vidyamindis, Parsada, Abhanpur, District Raipur (Chhattisgarh) 21
11. Dr. Hori Lal Dhankar, S/o. Shri Chain Lal Dhankar, R/o. Village Kandul, (Sejbahar), Post Sundar Nagar, P. S. Sejbahar, Raipur, District Raipur (Chhattisgarh)
12. Dr. Madhaw Prasad Verma, S/o. Late Shri Gandhi Ram Verma, Aged About 62 Years R/o Village Amadi ( D) Joba, District Gariyaband (Chhattisgarh)
13. Dr. Rohit Kumar Netam, S/o. Shri Hincha Ram, Aged About 32 Years R/o. Village Bhiralat- Joba, Police Station Tahsil And District Gariyaband (Chhattisgarh)
14. Dr. Dukhhara Lal Sinha, S/o Shri Prabhu Ram Sinha, Aged About 37 Years R/o. Village Khamharipara, Post Bindranawagarh, Police Station Mainpur, District Gariyaband (Chhattisgarh)
15. Dr. Ganesh Ram Nishad, S/o. Shri Sonsay Nishad, Aged About 45 Years R/o. Nagabuda, District Gariyaband (Chhattisgarh)
16. Dr. Shirish Ayodhyawasi, S/o. Shri Krishnakumar Ayodhyawasi, Aged About 33 Years R/o. Village & Post Dhawalpur, District Gariyaband (Chhattisgarh)
17. Dr. Smt. Mamta Sahu, W/o. Shri Takeshwar Sahu, Aged About 36 Years R/o. Village Pachapedi Datkurra, Post Poda, District Gariyaband (Chhattisgarh)
18. Dr. Dharmendra Sahu, S/o. Shri Bishnath Sahu, Aged About 25 Years R/o. Village Ramhepur, Tahsil Bodla, District Kabirdham (Chhattisgarh)
19. Dr. Satanand Sahu, S/o. Shri Jiwan Lal Sahu, Aged About 42 Years R/o. Village Nawapara, Post Nanapuri, Tahsil Pandariya, District Kabirdham (Chhattisgarh)
20. Dr. Jinendra Chaturvedi, S/o. Shri Bishnu Prasad Chaturvedi, R/o. Village & Post Sonbarsa, Het Kawardha, District Kabirdham (Chhattisgarh)
21. Dr. Dhanraj Kaushik S/o. Shri Ramphool Kaushik, R/o. Village Rajkur Post Uriakhurd Het Sahaspur Lohara, District Kabirdham (Chhattisgarh)
22. Dr. Paras Kumar Janghel, S/o. Shri Shiv Prasad Janghel, R/o. Village Atariya, District Rajnandgaon (Chhattisgarh)
23. Dr. Balwant Vishwakarma, S/o. Shri Sadharam Vishwakarma, Aged About 42 Years R/o. Kisanpara, Nawapara, Rajim, Tahsil Abhanpur, District Raipur (Chhattisgarh)
24. Dr. Takesh Yadu, S/o. Shri Basant Yadu, Aged About 26 Years R/o. Village Jawandi Post Champaran, Tahsil Abhanpur, District Raipur (Chhattisgarh)
25. Dr. Kheman Lal Yadav, S/o. Shri Hira Ram Yadav, Aged About 34 Years R/o. Village Bajrangpur, Post Piproud, Tahsil Abhanpur, 22 District Raipur (Chhattisgarh)
26. Dr. Jhumman Lal Sahu, S/o. Late Shri Ramdayal Sahu, Aged About 42 Years R/o. Ward No. 19, Behind Janta Food Shantikunj, Nawapara, Gobra Bagdehipara, Tahsil Abhanpur, District Raipur (Chhattisgarh)
27. Dr. Vijyendra Kumar Sonkar, S/o. Shri Baharu Ram Sonkar, Aged About 28 Years R/o. Fingeshwar Road, Rajim, Police Station Rajim, District Gariaband (Chhattisgarh)
28. Dr. Champeshwar Sonkar, S/o. Shri Manharan Sonkar, Aged About 28 Years R/o. Fingeshwar Road, Ward No. 11, Near Rajim, Tahsil Fingeshwar, District Gariyaband (Chhattisgarh)
29. Dr. Dinesh Kumar Sonkar, S/o. Shri Sitaram Sonkar, Aged About 40 Years R/o. Village And Post Koliyari, District Dhamtari (Chhattisgarh)
30. Dr. Har Prasad Kashyap, S/o. Khadhau Ram Kashyap, Aged About 30 Years R/o. Village Kaitha, Post Jaijaipur, District Janjgir Champa, Chhattisgarh.
---- Petitioners Vs
1. Union of India Through Its Secretary, Ministry of Health & Family Welfare ( Department of Medical Education ) Nirman Bhawan, New Delhi.
2. The Secretary, Ministry of Ayurveda, Yoga & Naturopathy, Unani, Siddha And Homoeopathy Ayush Bhawan, B- Block, G P O Complex, I N A New Delhi 110023
3. State of Chhattisgarh, Through Its Secretary, Department of Health & Family Welfare, Mahanadi Bhawan, Mantralaya, New Raipur, Raipur (Chhattisgarh)
4. The Director, Directorate of Ayurveda, Yoga & Homoeopathy (Ayush) Chhattisgarh, Raipur (Chhattisgarh)
5. The Director, Health Services, State of Chhattisgarh, Indrawati Bhawan, New Raipur, District Raipur (Chhattisgarh)
6. The Commissioner, Health & Family Welfare Department, State of Chhattisgarh, Raipur, Chhattisgarh.
7. Chief Medical And Health Officer, District Raipur (Chhattisgarh)
8. Chief Medical And Health Officer, District Gariyaband Chhattisgarh.
9. Chief Medical And Health Officer, District Dhamtari (Chhattisgarh)
10. Chief Medical And Health Officer, District Janjgir Champa, Chhattisgarh.
2311. Block Medical Officer, Block Abhanpur, District Raipur (Chhattisgarh)
12. Block Medical Officer Block Kurud, District Dhamtari (Chhattisgarh)
13. Block Medical Officer Block Jaijaipur, District Janjgir Champa (Chhattisgarh)
14. Council of Electro Homoeopathic System of Medicine, Faculty of Electro Homoeopathy, Bhopal (Madhya Pradesh) Through Its Chairman Council of Electro Homoeopathic System of Medicine, Faculty of Electro Homoeopathy, Bhopal (Madhya Pradesh)
---- Respondents And WPC No. 989 of 2017 • Shashikant Gupta S/o. Sukhdev Gupta, Aged About 36 Years R/o. Village And Post Dadhi, District Bemetara (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through : Secretary, Health & Family Welfare Department, Mahanadi Bhawan, Mantralaya, Capital Complex, Naya Raipur, District Raipur (Chhattisgarh)
2. Secretary, Higher Education, Technical Education, Main Power, Science Department, Mahanadi Bhawan, Mantralaya, Capital Complex, New Raipur, District Raipur (Chhattisgarh)
3. Registrar, Chhattisgarh Chikitsa Mandal, Raipur, District Raipur (Chhattisgarh)
4. Director Health Services, Old Nursing Hostel, Raipur District Raipur (Chhattisgarh)
5. Block Medical Officer Community Health Centre, Khadsara, District Bemetara (Chhattisgarh)
6. Pandit Ravishankar Shukla University Raipur, Through Its Registrar, Pandit Ravishankar Shukla University, Raipur, Chhattisgarh.
---- Respondents And WPC No. 979 of 2017 • Dipak Sinha S/o Shri Dileshwar Sinha, Aged About 51 Years R/o Sinha Clinic Bhaiyyathan, Tahsil Bhaiyyathan, District Surajpur (Chhattisgarh)
---- Petitioner 24 Vs
1. State of Chhattisgarh Through Department of Health Mahanadi Bhawan, Naya Raipur, District Raipur (Chhattisgarh)
2. Director Health Services, Directorate of Health, Indrawati Bhawan, Naya Raipur, District Raipur (Chhattisgarh)
3. Collector, Surajpur, District Surajpur (Chhattisgarh)
4. Chief Medical & Health Officer, Surajpur, District Surajpur (Chhattisgarh)
5. Block Medical Officer C H C Bhaiyathan, District Surajpur (Chhattisgarh)
6. Sub Divisional Officer ( Revenue), Bhaiyyathan, District Surajpur (Chhattisgarh)
7. All India Electro Homeopathy Medical Council, Delhi - 33.
---- Respondents And WPC No. 1101 of 2017 • Dr. John Banyan Ashavan S/o Ashavan, Aged About 61 Years R/o Village Korar, P. O. Korar, Tahsil Bhanupratappur, District Kanker (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Registrar, Chhattisgarh Ayurvedic Tatha Unani Chikitsa Paddhati And Prakirtik Chikitsa Board, Raipur (Chhattisgarh).
3. The Collector, Kanker, District Kanker (Chhattisgarh).
4. Chief Medical And Health Officer, Kanker, District Kanker (Chhattisgarh).
5. Block Medical Officer Bhanupratappur, District Kanker Chhattisgarh.
---- Respondents And WPC No. 985 of 2017 • Neelkanth Sahu S/o Sukhdev Ram Sahu, Aged About 35 Years R/o Sai Dawakhana, Village Badratola, Tahsil Chhuriya, District Rajnandgaon (Chhattisgarh)
---- Petitioner 25 Vs
1. State of Chhattisgarh Through Department of Health Mahanadi Bhawan, Naya Raipur, District Raipur (Chhattisgarh)
2. Director Health Services, Directorate of Health, Indrawati Bhawan, Naya Raipur, District Raipur (Chhattisgarh)
3. Collector, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
4. Chief Medical & Health Officer, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
5. Block Medical Officer, C H C Chhuriya, District Rajnandgaon (Chhattisgarh)
6. Sub Divisional Officer (Revenue), Dongargaon, District Rajnandgaon, Chhattisgarh
7. Medical Council of Electro Homeopathy India, Central Board, Nagpur (Maharashtra)
---- Respondents And WPC No. 1042 of 2017 • Dr. Arun Kumar Dewangan S/o Shri K. S. Dewangan, Aged About 49 Years R/o Chikhli, Ward No. 5, Khairagarh Road, Rajnandgaon, District Rajnandgaon (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. State of Madhya Pradeh, Through The Secretary, Department of Health & Family Welfare, Vallabh Bhawan, Bhopal (Madhya Pradesh)
3. The M. P. Board of Ayurvdic And Unani System of Medicine And Naturopathy, Bhopal, Through The Registrar Shyamla Hills Bhopal (Madhya Pradesh)
4. Chhattisgarh Board of Ayurvedic And Unani System of Medicine And Naturopathy Raipur, Through The Registrar Raipur (Chhattisgarh)
5. The Collector, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
6. Chief Medical And Health Officer, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
7. Block Medical Officer Chikhli, District Rajnandgaon (Chhattisgarh)
---- Respondents 26 And WPC No. 1046 of 2017 • Dr. Makhan Lal Ganjir S/o Mannu Ram Ganjir, Aged About 42 Years R/o Markatola, Block Kanker, Tahsil And District North Bastar Kanker (Chhattisgarh).
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh).
2. The Registrar, Chhattisgarh Ayurvedic Tatha Unani Chikitsa Paddhati And Prakirtik Chikitsa Board, Raipur (Chhattisgarh).
3. The Collector, Kanker, District North Bastar Kanker (Chhattisgarh).
4. Chief Medical And Health Officer, Kanker, District North Bastar Kanker (Chhattisgarh).
5. Block Medical Officer, Community Health Centre, Kanker, District North Bastar Kanker (Chhattisgarh).
---- Respondents And WPC No. 1048 of 2017 • Dr. Dipu Biswas S/o Vinay Biswas, Aged About 29 Years R/o Village Bhanpuri, Police Station Bhanpuri, District Bastar (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Bastar, District Bastar (Chhattisgarh).
3. Chief Medical and Health Officer, Bastar, District Bastar (Chhattisgarh).
4. Block Medical Officer Bhanpuri, District Bastar (Chhattisgarh).
---- Respondents And 27 WPC No. 1043 of 2017 • Dr. Kailash Das Sarwa S/o Late Shri Khorbahra Das Sarwa, Aged About 50 Years R/o Ward No. 3, Chikhlakasa, Post Chikhlakasa, District Balod (Chhattisgarh).
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh).
2. The Registrar, Chhattisgarh Ayurvedic Tatha Unani Chikitsa Paddhati And Prakirtik Chikitsa Board, Raipur (Chhattisgarh).
3. The Collector, Balod District Balod (Chhattisgarh).
4. Chief Medical And Health Officer, Balod, District Balod, (Chhattisgarh).
5. Block Medical Officer, Balod, District Balod (Chhattisgarh).
---- Respondents And WPC No. 1081 of 2017 • Dr. Madhvi Deshmukh W/o L. R. Deshmukh, Aged About 48 Years R/o Ward No. 3, Tibular Set, Dallirajhara, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Registrar, Chhattisgarh Ayurvedic Tatha Unani Chikitsa Paddhati And Prakirtik Chikitsa Board, Raipur (Chhattisgarh)
3. The Collector, Balod, District Balod (Chhattisgarh).
4. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
5. Block Medical Officer, Balod, District Balod (Chhattisgarh).
---- Respondents And 28 WPC No. 1064 of 2017 • Dr. Raghav Ram Verma S/o Shri Biran Lal Verma, Aged About 42 Years R/o Ward No. 5, Khairagarh Road, Chikhli, Rajnandgaon, District Rajnandgaon (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
3. Chief Medical And Health Officer, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
4. Block Medical Officer, Khairagarh, District Rajnandgaon (Chhattisgarh)
---- Respondents And WPC No. 1071 of 2017 • Dr. Virendra Sharma S/o Kanti Kumar Sharma, Aged About 37 Years R/o Station Road, Khandupara, Dongargarh, District Rajnandgaon (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
3. Chief Medical And Health Officer, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
4. Block Medical Officer Dongargarh, District Rajnandgaon, Chhattisgarh.
---- Respondents And WPC No. 987 of 2017 • Gopal Baghel S/o Jagatram Baghel Aged About 40 Years R/o Ward No. 4, Main Road, Dallirajhara, District Balod, Chhattisgarh
---- Petitioner 29 Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur, Chhattisgarh
2. The Collector, Balod, District Balod, Chhattisgarh
3. Chief Medical And Health Officer, Balod, District Balod, Chhattisgarh
4. Block Medical Officer, Balod, District- Balod, Chhattisgarh
---- Respondents And WPC No. 1068 of 2017 • Dr. Parimal Haldhar S/o Late B. C. Haldhar, Aged About 51 Years R/o Village Gotulmunda, P. O. Narratola, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Registrar, Chhattisgarh Ayurvedic Tatha Unani Chikitsa Paddhati And Prakirtik Chikitsa Board, Raipur (Chhattisgarh)
3. The Collector, Balod, District Balod (Chhattisgarh).
4. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
5. Block Medical Officer Balod, District Balod (Chhattisgarh).
---- Respondents And WPC No. 1130 of 2017 • Dr. Arvind Sarkar S/o Shri Atul Sarkar, Aged About 46 Years R/o Ward No. 48, Bilaspur Road, Kawardha, District Kabirdham (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh) 30
2. State of Madhya Pradeh, Through The Secretary, Department of Health & Family Welfare, Vallabh Bhawan, Bhopal (Madhya Pradesh)
3. The M. P. Board of Ayurvdic And Unani System of Medicine And Naturopathy, Bhopal, Through The Registrar Shyamla Hills Bhopal (Madhya Pradesh)
4. Chhattisgarh Board of Ayurvedic And Unani System of Medicine And Naturopathy Raipur, Through The Registrar Raipur (Chhattisgarh)
5. The Collector, Kawardha, District Kabirdham (Chhattisgarh)
6. Chief Medical And Health Officer, Kawardha, District Kabirdham (Chhattisgarh)
7. Block Medical Officer, Kawardha, District Kabirdham (Chhattisgarh)
---- Respondents And WPC No. 1126 of 2017 • Dr. Santosh Kumar Sahare S/o Shri Yuvraj Sahare, Aged About 35 Years R/o Ward No. 23, Radhika Nagar, Dongargarh, District Rajnandgaon (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
3. Chief Medical And Health Officer, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
4. Block Medical Officer Dongargarh, District Rajnandgaon (Chhattisgarh)
---- Respondents And WPC No. 1099 of 2017 • Dr. Raghunath Biswas S/o Vinay Biswas Aged About 35 Years R/o Badekenra, Post Kondagaon, Tahsil And District Kondagaon (Chhattisgarh)
---- Petitioner Vs 31
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Kondagaon, District Kondagaon (Chhattisgarh)
3. Chief Medical And Health Officer, Kondagaon, District Kondagaon (Chhattisgarh)
4. Block Medical Officer Kondagaon, District Kondagaon (Chhattisgarh)
---- Respondents And WPC No. 1080 of 2017 • Dr. Kaushal Prasad Sahu S/o Nokhe Ram Sahu, Aged About 34 Years R/o Village Usriboard Surgi, Rajnandgaon, District Rajnandgaon (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
3. Chief Medical And Health Officer, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
4. Block Medical Officer Dongargarh, District Rajnandgaon (Chhattisgarh)
---- Respondents And WPC No. 1079 of 2017 • Dr. Suresh Kumar Sahu S/o Shri Yashwant Kumar Sahu, Aged About 59 Years R/o Village And Post Gujra, Tahsil Dondi, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan, Mantralaya, New Raipur (Chhattisgarh)
2. The Registrar, Chhattisgarh Ayurvedic Tatha Unani Chikitsa Paddhati And Prakirtik Chikitsa Board, Raipur (Chhattisgarh)
3. The Collector, Balod, District Balod (Chhattisgarh).
324. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
5. Block Medical Officer, Balod, District Balod (Chhattisgarh).
---- Respondents And WPC No. 1069 of 2017 • Dr. Mahesh Kumar Sinha S/o Keshuram Sinha, Aged About 61 Years R/o Bus Stand Korar, Bhanupratappur, District Kanker (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Kanker, District Kanker Chhattisgarh.
3. Chief Medical And Health Officer, Kanker, District Kanker Chhattisgarh.
4. Block Medical Officer Bhanupratappur, District Kanker Chhattisgarh.
---- Respondents And WPC No. 1061 of 2017 • Dr. Ashok Kumar Rawate S/o Late Krishna Rawate Aged About 45 Years R/o Village Jhalmala, Post Admabad, District Balod, Chhattisgarh.
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur, Chhattisgarh.
2. The Collector Balod District Balod, Chhattisgarh.
3. Chief Medical And Health Officer, Balod District Balod, Chhattisgarh.
4. Block Medical Officer, Balod District Balod, Chhattisgarh.
---- Respondents And 33 WPC No. 1104 of 2017 • Dr. Devanand Thakur S/o Loumi Singh Thakur, Aged About 36 Years R/o Ward No. 9, Kalkapara, Dongargarh, District Rajnandgaon (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
3. Chief Medical And Health Officer, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
4. Block Medical Officer Dongargarh, District Rajnandgaon (Chhattisgarh)
---- Respondents And WPC No. 1067 of 2017 • Dr. Bidhanchandra Biswas S/o Late Surendranath Biswas, Aged About 58 Years R/o Karmachari Nagar, Sikola Bhatha, Durg, District Durg (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. State of Madhya Pradeh, Through The Secretary, Department of Health & Family Welfare, Vallabh Bhawan, Bhopal (Madhya Pradesh)
3. The M. P. Board of Ayurvedic And Unani System of Medicine And Naturopathy, Bhopal, Through The Registrar Shyamla Hills Bhopal (Madhya Pradesh)
4. Chhattisgarh Board of Ayurvedic And Unani System of Medicine And Naturopathy Raiupr, Through The Registrar Raipur (Chhattisgarh)
5. The Collector, Durg, District Durg Chhattisgarh.
6. Chief Medical And Health Officer, Durg, District Durg Chhattisgarh.
7. Block Medical Officer Durg, District Durg Chhattisgarh.
---- Respondents And 34 WPC No. 1129 of 2017 • Dr. Gunjan Kumar Biswas S/o Mohanchand Biswas, Aged About 50 Years R/o Kawardha Road, Gandai, Post Gandai District Rajnandgaon (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. State of Madhya Pradeh, Through The Secretary, Department of Health & Family Welfare, Vallabh Bhawan, Bhopal (Madhya Pradesh)
3. The M. P. Board of Ayurvdic And Unani System of Medicine And Naturopathy, Bhopal, Through The Registrar Shyamla Hills Bhopal (Madhya Pradesh)
4. Chhattisgarh Board of Ayurvedic And Unani System of Medicine And Naturopathy Raipur, Through The Registrar Raipur (Chhattisgarh)
5. The Collector, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
6. Chief Medical And Health Officer, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
7. Block Medical Officer Gandai, District Rajnandgaon, Chhattisgarh.
---- Respondents And WPC No. 1109 of 2017 • Dr. Manvel Singh S/o Dr. Prabha Shil Singh, Aged About 38 Years R/o Charama Singh Dawakhana, District Kanker (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Registrar, Chhattisgarh Ayurvedic Tatha Unani Chikitsa Paddhati And Prakirtik Chikitsa Board, Raipur (Chhattisgarh).
3. The Collector, Kanker, District Kanker (Chhattisgarh).
4. Chief Medical And Health Officer, Kanker, District Kanker (Chhattisgarh).
355. Block Medical Officer Bhanupratappur, District Kanker Chhattisgarh.
---- Respondents And WPC No. 1076 of 2017 • Dr. Dharmu Ram Sahu S/o Late Lalaram Sahu, Aged About 75 Years R/o College Road, Sevtapara Dongargaon, District Rajnandgaon (Chhattisgarh).
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh).
2. State of Madhya Pradesh, Through The Secretary, Department of Health And Family Welfare, Vallabh Bhawan, Bhopal ( Madhya Pradesh).
3. The M. P. Board of Ayurvedic And Unani System of Medicine And Naturopathy, Bhopal, Through The Registrar Shyamla Hills Bhopal ( Madhya Pradesh ).
4. Chhattisgarh Board of Ayurvedic And Unani System of Medicine And Naturopathy Raipur, Through The Registrar Raipur (Chhattisgarh).
5. The Collector, Rajnandgaon District Rajnandgaon (Chhattisgarh).
6. Chief Medical And Health Officer, Rajnandgaon, District Rajnandgaon (Chhattisgarh).
7. Block Medical Officer, Dongargaon, District Rajnandgaon (Chhattisgarh).
---- Respondents And WPC No. 1066 of 2017 • Dr. Vishnu Prasad Dewangan S/o Late Shri Suklal Dewangan, Aged About 28 Years R/o Village Manikpur, Post Kumurda, District Rajnandgaon (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh) 36
2. State of Madhya Pradeh, Through The Secretary, Department of Health & Family Welfare, Vallabh Bhawan, Bhopal (Madhya Pradesh)
3. The M. P. Board of Ayurvdic And Unani System of Medicine And Naturopathy, Bhopal, Through The Registrar Shyamla Hills Bhopal (Madhya Pradesh)
4. Chhattisgarh Board of Ayurvedic And Unani System of Medicine And Naturopathy Raiupr, Through The Registrar Raipur (Chhattisgarh)
5. The Collector, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
6. Chief Medical And Health Officer, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
7. Block Medical Officer Kumurda, District Rajnandgaon, Chhattisgarh.
---- Respondents And WPC No. 1072 of 2017 • Dr. Sanjeev Kumar Biswas S/o Late Shri Surendranath Biswas Aged About 43 Years R/o Balod, Infront of Budhwari Bazar, Janpad Panchayat, Balod, District Balod, Chhattisgarh.
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur, Chhattisgarh.
2. The Collector, Balod District Balod, Chhattisgarh
3. Chief Medical And Health Officer, Balod District Balod, Chhattisgarh.
4. Block Medical Officer, Balod District Balod, Chhattisgarh.
---- Respondents And WPC No. 992 of 2017 • Dr. Hitendra Sahu S/o Shri Jairam Sahu, Aged About 39 Years R/o Ward No. 5, Indira Nagar, Dongargarh, District Rajnandgaon (Chhattisgarh)
---- Petitioner Vs 37
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
3. Chief Medical And Health Officer, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
4. Block Medical Officer Dongargarh, District Rajnandgaon (Chhattisgarh)
---- Respondents And WPC No. 990 of 2017 • Dr. Pawan Kumar Sinha S/o Shri Ramadhar Sinha, Aged About 33 Years R/o Village Rekha, Post Dongargarh, District Rajnandgaon (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
3. Chief Medical And Health Officer, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
4. Block Medical Officer Dongargarh, District Rajnandgaon (Chhattisgarh)
---- Respondents And WPC No. 1127 of 2017 • Dr. Niranjan Kumar Biswas S/o Late Muliram Biswas, Aged About 65 Years R/o Ward No. 20, Dallirajhara, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Registrar, Chhattisgarh Ayurvedic Tatha Unani Chikitsa Paddhati And Prakirtik Chikitsa Board, Raipur (Chhattisgarh).
3. The Collector, Balod, District Balod (Chhattisgarh).
384. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
5. Block Medical Officer Balod, District Balod (Chhattisgarh).
---- Respondents And WPC No. 1002 of 2017 • Dr. Pratap Singh Chandrakar S/o Sundar Lal Chandrakar, Aged About 45 Years R/o Village And Post Kachandur, Tahsil Gunderdehi, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Balod, District Balod (Chhattisgarh).
3. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
4. Block Medical Officer, Gunderdehi, District Balod (Chhattisgarh)
---- Respondents And WPC No. 1110 of 2017 • Manoj Kumar Kaushal S/o Akluram Kaushal, Aged About 40 Years R/o Village Kumudkatta, Post Mahamaya, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Balod, District Balod (Chhattisgarh).
3. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
4. Block Medical Officer Dondi, District Balod (Chhattisgarh).
---- Respondents And 39 WPC No. 1125 of 2017 • Jaindra Das Gajbhiye S/o Late Maniram Gajbhiye, Aged About 63 Years R/o Subhash Chowk Main Road, Dallirajhara, Block Dondi, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. State of Madhya Pradeh, Through The Secretary, Department of Health & Family Welfare, Vallabh Bhawan, Bhopal (Madhya Pradesh)
3. The M. P. Board of Ayurvedic And Unani System of Medicine And Naturopathy, Bhopal, Through The Registrar Shyamla Hills Bhopal (Madhya Pradesh)
4. Chhattisgarh Board of Ayurvedic And Unani System of Medicine And Naturopathy Raipur, Through The Registrar Raipur (Chhattisgarh)
5. The Collector, Balod, District Balod (Chhattisgarh).
6. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
7. Block Medical Officer, Dondi, District Balod (Chhattisgarh).
---- Respondents And WPC No. 1121 of 2017 • Dr. Mulchand Bhuaraya S/o Bisheshar Bhuarya, Aged About 38 Years R/o Village Salhaitola, Tahsil Dondi, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Balod, District Balod (Chhattisgarh).
3. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
4. Block Medical Officer Dondi, District Balod (Chhattisgarh).
---- Respondents And 40 WPC No. 1093 of 2017 • Dr. Kirtan Lal Kaushal S/o Banihar Kaushal, Aged About 65 Years R/o Antagarh, Distrit North Bastar Kanker (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Kanker, District North Bastar, Kanker (Chhattisgarh)
3. Chief Medical And Health Officer, Kanker, District North Bastar, Kanker (Chhattisgarh)
4. Block Medical Officer, Antagarh, District North Bastar, Kanker (Chhattisgarh)
---- Respondents And WPC No. 1102 of 2017 • Dr. Radheyshyam Uike S/o Palturam Uike, Aged About 43 Years R/o Village Kotagaon, Post Kotagaon, Police Station Mahamaya, Tahsil Dondi, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Balod, District Balod (Chhattisgarh).
3. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
4. Block Medical Officer Dondi, District Balod (Chhattisgarh).
---- Respondents And WPC No. 1112 of 2017 • Dr. Arjun Singh Sahu S/o Kanhaiya Lal Sahu, Aged About 51 Years R/o Village Markatola, Post Gudum, Block And Tahsil Dondi, District Balod (Chhattisgarh)
---- Petitioner Vs 41
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Balod, District Balod (Chhattisgarh).
3. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
4. Block Medical Officer Dondi, District Balod (Chhattisgarh).
---- Respondents And WPC No. 1095 of 2017 • Dr. Abhimanyu Verma S/o Late Shri Arjun Singh Verma, Aged About 48 Years R/o Village And Post Govindpur, Kanker, District North Bastar Kanker (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. State of Madhya Pradeh, Through The Secretary, Department of Health & Family Welfare, Vallabh Bhawan, Bhopal (Madhya Pradesh)
3. The M. P. Board of Ayurvdic And Unani System of Medicine And Naturopathy, Bhopal, Through The Registrar Shyamla Hills Bhopal (Madhya Pradesh)
4. Chhattisgarh Board of Ayurvedic And Unani System of Medicine And Naturopathy Raipur, Through The Registrar Raipur (Chhattisgarh)
5. The Collector, Kanker, District North Bastar, Kanker (Chhattisgarh)
6. Chief Medical And Health Officer, Kanker, District North Bastar, Kanker (Chhattisgarh)
7. Block Medical Officer Kanker, District Kanker (Chhattisgarh)
---- Respondents And WPC No. 1151 of 2017 • Dr. Rajesh Kumar Radhorte S/o Pandurangji Radhorte, Aged About 44 Years R/o Bhagat Singh Chowk, Ward No. 19, Dongargarh, District Rajnandgaon (Chhattisgarh).
---- Petitioner Vs 42
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh).
2. The Collector, Rajnandgaon District Rajnandgaon (Chhattisgarh).
3. Chief Medical And Health Officer, Rajnandgaon District Rajnandgaon, Chhattisgarh.
4. Block Medical Officer, Dongargarh, District Rajnandgaon (Chhattisgarh).
---- Respondents And WPC No. 1113 of 2017 • Ila Vaidya D/o Jatin Vaidya, Aged About 43 Years R/o Antagarh, Block Antagarh, Distrit North Bastar Kanker (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Kanker, District Kanker (Chhattisgarh)
3. Chief Medical And Health Officer, Kanker, District Kanker (Chhattisgarh)
4. Block Medical Officer, Antagarh, District Kanker (Chhattisgarh)
---- Respondents And WPC No. 1122 of 2017 • Dr. Gorelal Dhalniya S/o Mansharam Dhalniya, Aged About 47 Years R/o Village Jhulhatola (Kunwagondi), Tahsil Dondi, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Balod, District Balod (Chhattisgarh).
3. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
4. Block Medical Officer Balod, District Balod (Chhattisgarh).
---- Respondents 43 And WPC No. 1100 of 2017 • Dr. Nitish Kumar Biswas S/o Niranjan Biswas, Aged About 53 Years R/o Village And Post Chhuikhadan, District Rajnandgaon, Chhattisgarh.
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur, Chhattisgarh.
2. State of Madhya Pradesh, Through The Secretary, Department of Health And Family Welfare, Vallabh Bhawan, Bhopal, Madhya Pradesh.
3. The Madhya Pradesh Board of Ayurvedic And Unani System of Medicine And Naturopathy, Bhopal, Through The Registrar Shyamla Hills Bhopal, Madhya Pradesh.
4. Chhattisgarh Board of Ayurvedic And Unani System of Medicine And Naturopathy Raipur, Through The Registrar Raipur, Chhattisgarh.
5. The Collector, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
6. Chief Medical And Health Officer, Rajnangaon, District Rajnandgaon, Chhattisgarh.
7. Block Medical Officer, Chhuikhadan, District Rajnandgaon, Chhattisgarh.
---- Respondents And WPC No. 1105 of 2017 • Dr. Lokesh Kumar Sori S/o Jeewan Lal Sori, Aged About 33 Years R/o Village Khairwahi, Tahsil Dondi, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Balod, District Balod (Chhattisgarh).
3. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
4. Block Medical Officer Dondi, District Balod (Chhattisgarh).
---- Respondents And 44 WPC No. 1115 of 2017 • Dr. Leeladhar Baghel (Sahu) S/o Banshilal, Aged About 40 Years R/o Village Khalari, Police Station Balod, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. State of Madhya Pradeh, Through The Secretary, Department of Health & Family Welfare, Vallabh Bhawan, Bhopal (Madhya Pradesh)
3. The M. P. Board of Ayurvdic And Unani System of Medicine And Naturopathy, Bhopal, Through The Registrar Shyamla Hills Bhopal (Madhya Pradesh)
4. Chhattisgarh Board of Ayurvedic And Unani System of Medicine And Naturopathy Raipur, Through The Registrar Raipur (Chhattisgarh)
5. The Collector, Balod, District Balod (Chhattisgarh).
6. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
7. Block Medical Officer, Balod, District Balod (Chhattisgarh).
---- Respondents And WPC No. 1103 of 2017 • Dr. Sadanand Sahu S/o Ramadhin Sahu, Aged About 48 Years R/o Village Khairwahi, Post Narratola, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Balod, District Balod (Chhattisgarh).
3. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
4. Block Medical Officer Dondi, District Balod (Chhattisgarh).
---- Respondents And 45 WPC No. 1007 of 2017 • Dr. Gopi Ram Dewangan S/o Itwariram Dewangan, Aged About 41 Years R/o Village Kutri, Tahsil Gunderdehi, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Balod, District Balod (Chhattisgarh).
3. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
4. Block Medical Officer, Gunderdehi, District Balod (Chhattisgarh)
---- Respondents And WPC No. 1031 of 2017 • Dr. Gopichand Deshmukh S/o Gend Singh Deshmukh, Aged About 69 Years R/o Village Dallirajhara, No. 1 Kelabadi, Bajrang Ward, District Balod (Chhattisgarh).
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh).
2. The Collector, Balod District Balod (Chhattisgarh).
3. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
4. Block Medical Officer, Balod, District Balod (Chhattisgarh).
---- Respondents And WPC No. 1114 of 2017 • Dr. Vinod Kumar Kaushik S/o Shivprasad Kaushik, Aged About 50 Years R/o Ranijhamit Kunwar Ward No. 17, K. K. Road Powerhouse Dallirajhara, District Balod (Chhattisgarh)
---- Petitioner Vs 46
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. State of Madhya Pradeh, Through The Secretary, Department of Health & Family Welfare, Vallabh Bhawan, Bhopal (Madhya Pradesh)
3. The M. P. Board of Ayurvdic And Unani System of Medicine And Naturopathy, Bhopal, Through The Registrar Shyamla Hills Bhopal (Madhya Pradesh)
4. Chhattisgarh Board of Ayurvedic And Unani System of Medicine And Naturopathy Raipur, Through The Registrar Raipur (Chhattisgarh)
5. The Collector, Balod, District Balod (Chhattisgarh).
6. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
7. Block Medical Officer, Balod, District Balod (Chhattisgarh).
---- Respondents And WPC No. 1107 of 2017 • Dr. Pathan Nawab Khan S/o Shri Amir Khan, Aged About 52 Years R/o Village Aridongri Mines Kachche, Tahsil Bhanupratappur, District Bastar (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. State of Madhya Pradeh, Through The Secretary, Department of Health & Family Welfare, Vallabh Bhawan, Bhopal (Madhya Pradesh)
3. The M. P. Board of Ayurvdic And Unani System of Medicine And Naturopathy, Bhopal, Through The Registrar Shyamla Hills Bhopal (Madhya Pradesh)
4. Chhattisgarh Board of Ayurvedic And Unani System of Medicine And Naturopathy Raipur, Through The Registrar Raipur (Chhattisgarh)
5. The Collector, Bhanupratappur, District Bastar Chhattisgarh.
6. Chief Medical And Health Officer, Bhanupratappur, District Bastar Chhattisgarh.
477. Block Medical Officer Bhanupratappur, District Bastar Chhattisgarh.
---- Respondents And WPC No. 1123 of 2017 • Dr. Tularam Nishad S/o Laxman Singh Nishad, Aged About 49 Years R/o Village Chhindgaon, Post Dondi, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Balod, District Balod (Chhattisgarh).
3. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
4. Block Medical Officer Balod, District Balod (Chhattisgarh)
---- Respondents And WPC No. 1098 of 2017 • Dr. Dwarika Prasad Dewangan S/o Itwari Ram, Aged About 52 Years R/o Ward No. 17, Konde Road, Powerhouse, Dallirajhara, District Balod, Chhattisgarh.
---- Petitioner Vs
1. State of Chhattisgarh State of Chhattisgarh, Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur, Chhattisgarh.
2. The Collector, Balod District Balod, Chhattisgarh.
3. Chief Medical And Health Officer, Balod, District Balod, Chhattisgarh.
4. Block Medical Officer, Balod, District Balod, Chhattisgarh.
---- Respondents And WPC No. 1118 of 2017 • Dr. Love Singh Patel S/o Udey Ram Patel, Aged About 50 Years R/o Village Chikhlakasa, Tahsil Dondi, District Balod (Chhattisgarh)
---- Petitioner Vs 48
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. Chhattisgarh Board of Ayurvedic And Unani System of Medicine And Naturopathy Raipur, Through The Registrar Raipur (Chhattisgarh)
3. The Collector, Balod, District Balod (Chhattisgarh).
4. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
5. Block Medical Officer, Dondi, District Balod (Chhattisgarh).
---- Respondents And WPC No. 1111 of 2017 • Dr. Teshwar Lal Meshram S/o Late Mohan Lal Meshram, Aged About 40 Years R/o Amaiela, Post Amaiela, Tahsil Dondi, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Balod, District Balod (Chhattisgarh).
3. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
4. Block Medical Officer Dondi, District Balod (Chhattisgarh).
---- Respondents And WPC No. 1124 of 2017 • Dr. Ramkhilawan Deshmukh S/o Shri Chunnu Lal Deshmukh, Aged About 41 Years R/o Village Chipra, Tahsil Dondi, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Balod, District Balod (Chhattisgarh).
493. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
4. Block Medical Officer Balod, District Balod (Chhattisgarh)
---- Respondents And WPC No. 1032 of 2017 • Dr. Shivkumar Choubey S/o Rajaram Choubey, Aged About 70 Years R/o Village Surdongar ( Markatola ), Tahsil Dondi, District Balod (Chhattisgarh).
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh).
2. The Collector, Balod District Balod (Chhattisgarh).
3. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
4. Block Medical Officer, Balod, District Balod (Chhattisgarh).
---- Respondents And WPC No. 1119 of 2017 • Dr. Goverdhan Lal Barle S/o Ramnath Barle, Aged About 46 Years R/o Village Kunwagondi, Tahsil Dondi, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Balod, District Balod (Chhattisgarh).
3. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
4. Block Medical Officer Balod, District Balod (Chhattisgarh).
---- Respondents And 50 WPC No. 1038 of 2017 • Dr. Rikhiram Ranade S/o Guharam Ranade, Aged About 49 Years R/o Nagar Panchayat Dondi, Tahsil Dondi, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Balod, District Balod (Chhattisgarh).
3. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
4. Block Medical Officer Dondi, District Balod (Chhattisgarh)
---- Respondents And WPC No. 1152 of 2017 • Khamhan Lal Deshmukh S/o Ganeshram, Aged About 52 Years R/o Ganesh Chowk, Pandhar Dallirajhara, Ward No. 2, Dondi, District Balod (Chhattisgarh).
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh).
2. State of Madhya Pradesh, Through The Secretary, Department of Health And Family Welfare, Vallabh Bhawan, Bhopal ( Madhya Pradesh ).
3. The M. P. Board of Ayurvedic And Unani System of Medicine And Naturopathy, Bhopal, Through The Registrar Shyamla Hills Bhopal ( Madhya Pradesh ).
4. Chhattisgarh Board of Ayurvedic And Unani System of Medicine And Naturopathy Raipur, Through The Registrar Raipur (Chhattisgarh).
5. The Collector, Balod District Balod (Chhattisgarh).
6. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
7. Block Medical Officer, Dondi, District Balod (Chhattisgarh).
---- Respondents And 51 WPC No. 1175 of 2017 • Dr. Bhojraj Sahu S/o Shri Kumar Ram Sahu, R/o Village Chhindgaon, Tahsil And District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Balod, District Balod (Chhattisgarh).
3. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
4. Block Medical Officer, Balod, District Balod (Chhattisgarh).
---- Respondents And WPC No. 1165 of 2017 • Dr. Dhurwa Ram Yadav S/o Shiluram Yadav, Aged About 48 Years R/o Village Limaudih, Tahsil Dondi, District Balod (Chhattisgarh).
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh).
2. State of Madhya Pradesh, Through The Secretary, Department of Health And Family Welfare, Vallabh Bhawan, Bhopal ( Madhya Pradesh ).
3. The M. P. Board of Ayurvedic And Unani System of Medicine And Naturopathy, Bhopal, Through The Registrar Shyamla Hills Bhopal ( Madhya Pradesh ).
4. Chhattisgarh Board of Ayurvedic And Unani System of Medicine And Naturopathy Raipur, Through The Registrar Raipur (Chhattisgarh).
5. The Collector, Balod District Balod (Chhattisgarh).
6. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
7. Block Medical Officer, Balod, District Balod (Chhattisgarh).
---- Respondents And 52 WPC No. 1160 of 2017 • Dr. Anand Mandal S/o Shri Taropado Mandal, Aged About 50 Years R/o Village Amaila, Post Amaila, Tahsil Dodni, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh)
2. The Collector, Balod, District Balod (Chhattisgarh).
3. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
4. Block Medical Officer Dondi, District Balod (Chhattisgarh).
---- Respondents And WPC No. 1168 of 2017 • Dr. Deval Singh Sinha S/o D. S. Sinha, Aged About 52 Years R/o Village Markatola, P. O. Gudum, Tahsil Dondi, District Balod (Chhattisgarh).
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh).
2. The Collector, Balod District Balod (Chhattisgarh).
3. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
4. Block Medical Officer, Dondi, District Balod (Chhattisgarh).
---- Respondents And WPC No. 1206 of 2017 • Dr. Sushant Kumar Bisawas S/o Karnadhar Biswas, Aged About 60 Years R/o Kurud, Post Kurud, District Dhamtari (Chhattisgarh).
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh).
532. State of Madhya Pradesh, Through The Secretary, Department of Health And Family Welfare, Vallabh Bhawan, Bhopal ( Madhya Pradesh ).
3. The M. P. Board of Ayurvedic And Unani System of Medicine And Naturopathy, Bhopal, Through The Registrar Shyamla Hills Bhopal ( Madhya Pradesh ).
4. Chhattisgarh Board of Ayurvedic And Unani System of Medicine And Naturopathy Raipur, Through The Registrar Raipur (Chhattisgarh).
5. The Collector, Dhamtari, District Dhamtari (Chhattisgarh).
6. Chief Medical And Health Officer, Dhamtari, District Dhamtari (Chhattisgarh).
7. Block Medical Officer, Kurud, District Dhamtari (Chhattisgarh).
---- Respondents And WPC No. 1158 of 2017 • Dr. Ratan Kumar Mandal S/o Shital Chandra Mandal, Aged About 52 Years R/o Cinema Line Dongargaon, District Rajnandgaon (Chhattisgarh).
---- Petitioner Vs
1. State of Chhattisgarh Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh).
2. State of Madhya Pradesh, Through The Secretary, Department of Health And Family Welfare, Vallabh Bhawan, Bhopal ( Madhya Pradesh ).
3. The M. P. Board of Ayurvedic And Unani System of Medicine And Naturopathy, Bhopal, Through The Registrar Shyamla Hills Bhopal ( Madhya Pradesh ).
4. Chhattisgarh Board of Ayurvedic And Unani System of Medicine And Naturopathy Raipur, Through The Registrar Raipur (Chhattisgarh).
5. The Collector, Rajnandgaon District Rajnandgaon, Chhattisgarh.
6. Chief Medical And Health Officer, Rajnandgaon, District Rajnandgaon (Chhattisgarh).
7. Block Medical Officer, Dongargaon, District Rajnandgaon (Chhattisgarh).
---- Respondents 54 And WPC No. 1133 of 2017
1. Radheyshyam Yadav S/o Shri Sant Ram Yadav, Aged About 46 Years R/o Sarora (Birgaon), District - Raipur Chhattisgarh
2. Lalit Kumar Nirmalkar, S/o Late Shri Nakchhed Ram Nirmalkar, Aged About 40 Years R/o Veerbhadra Nagar, Near Marwadi Shamshan Ghat, Tikrapara, District - Raipur Chhattisgarh
3. Rajesh Kumar Nirmalkar, S/o Late Shri Dhiraji Ram Nirmalkar, Aged About 42 Years R/o Naka Chowk, Bhatagaon, Sundernagar, Dharsinwa District - Raipur Chhattisgarh
4. Raju Ram Nirmalkar, S/o Manthir Ram Nirmalkar, Aged About 42 Years R/o Panchmukhi Hanuman Mandir, Shyam Nagar, Raipur, District - Raipur Chhattisgarh
---- Petitioners Vs
1. State of Chhattisgarh Through: The Secretary, Department of Health & Family Welfare, Mahanadi Mantralaya, Naya Raipur, Post office & Police Station Naya Raipur , District : Raipur Chhattisgarh
2. Director, Directorate of Health Services, Indrawati Bhawan, Naya Raipur, Post office & Police Station Naya Raipur, District: Raipur, Chhattisgarh
3. State Programming Officer (Nursing Home Act ), Directorate of Health Services, Indrawati Bhawan, Naya Raipur, Post office & Police Station Naya Raipur, District : Raipur Chhattisgarh
4. Chief Medical & Health Officer, Raipur, District : Raipur Chhattisgarh
---- Respondents And WPC No. 1169 of 2017 • Bidyut Kumar Mallick S/o Dhirendronath Mallick, Aged About 52 Years R/o Takhatpur Road, Patharia, District Mungeli (Chhattisgarh).
---- Petitioner Vs
1. State of Chhattisgarh Through : Secretary, Health & Family Welfare Department, Mahanadi Bhawan, Mantralaya, Capital Complex, New Raipur, District Raipur (Chhattisgarh).
2. Secretary, Higher Education, Technical Education, Main Power, Science Department, Mahanadi Bhawan, Mantralaya, Capital Complex, New Raipur, District Raipur (Chhattisgarh).
553. Educational And Medical/ Paramedical Council of India, Registered By Government Authority An Autonomous Council Established Under X X I-1860 Registration No. XXI/ M H/812 And O I U C M/ No./01/06/201 Recognized And Affiliated With The Open International University of Complementary Medicine, Through Its Registrar, Central Board of Nagpur, office At R-3, Reshimbagh Nagpur-9, ( Maharashtra ).
4. Director, Health Services, Old Nursing Hostel, Raipur, District Raipur (Chhattisgarh).
5. Block Medical Officer, Community Health Centre Patharia, District Mungeli (Chhattisgarh).
---- Respondents And WPC No. 1257 of 2017
1. Dr. Netram Sahu S/o Shri Samelal, Aged About 42 Years R/o Village Gidhpuri Post Okhar Thana Masturi, District Bilaspur (Chhattisgarh).
2. Dr. Dharmesh Vishwakarma S/o Shri Hiralal Vishwakarma Aged About 32 Years R/o Village Jogi Aawas Gate Imlibhatha Sarkanda, Thana Sarkanda, District Bilaspur (Chhattisgarh)
3. Dr. Madankumar Goyal S/o Shri Punitram Goyal Aged About 37 Years R/o Village Minibasti Jarhabhatha, District Bilaspur (Chhattisgarh)
4. Dr. Ravi Sahu S/o Shri Dhannuram Sahu Aged About 27 Years R/o Village Barkela Post Hirri Thana Hirri District Bilaspur (Chhattisgarh)
5. Dr. Roop Singh Yadav S/o Shri Gulab Singh Yadav Aged About 43 Years R/o Village Taushir/ Baramkela Thana Baramkela District Raigarh (Chhattisgarh)
6. Dr. Deleep Thawait S/o Shri Pyarelal Thawait Aged About 46 Years R/o Village Lambar/ Saraipali Thana Saraipali District Mahasamund (Chhattisgarh)
7. Dr. Aasharam Sahu S/o Radhelal Sahu Aged About 34 Years R/o Village Chichirda Thana Chakarbhatha District Bilaspur (Chhattisgarh)
8. Dr. Santosh Kumar Gupta S/o Shri Bahoran Lal Gupta Aged About 43 Years R/o Juna Bilaspur Hatri Chouk Bilaspur District Bilaspur (Chhattisgarh)
9. Dr. Aalok Shrivastav S/o Shri B. K. Shrivastav Aged About 38 Years R/o Janta Infront of Higher Secondary School Gandhi Chouk Camp 02 Ward 24 Power House Bhilai, Thana Chawni, District Durg (Chhattisgarh) 56
10. Dr. Jitendra Kumar Paswan S/o Shri Brijprasad Aged About 37 Years R/o Village 75 K. Bagichapara Surajpur, Thana Surajpur, District Surajpur (Chhattisgarh)
11. Dr. Jayram Sahu S/o Sukhdev Sahu Aged About 26 Years R/o Purana D. M. Q. Kumda Colony Vishrampur, Thana Vishrampur, District Surajpur (Chhattisgarh)
12. Dr. R. N. Kashyap S/o Ujitram Kashyap Aged About 49 Years R/o Chakarbhatha Camp, Thana Chakarbhatha, District Bilaspur (Chhattisgarh)
13. Dr. Om Prakash Soni S/o Shri Jai Kishan Soni, Aged About 53 Years R/o M I G 02 A 8/5 Jawahar Nagar Bhilai, Thana Jamul, District Durg (Chhattisgarh)
14. Dr. Laxminarayan Shriwas S/o Rajkumar Shriwas Aged About 29 Years R/o Village Birkona, Thana Koni, District Bilaspur (Chhattisgarh)
---- Petitioners Vs
1. State of Chhattisgarh Through Director, Directorate Health Services Chhattisgarh, Mantralay Parisar, Naya Raipur Chhattisgarh.
2. Chief Medical And Health Officer, Bilaspur, District Bilaspur (Chhattisgarh)
3. Collector, Karyalay- Collector, Bilaspur (Chhattisgarh)
4. Chief Medical And Health Officer, Raigarh, District Raigarh (Chhattisgarh).
5. Collector, Karyalay- Collector, Raigarh, District Raigarh (Chhattisgarh).
6. Chief Medical And Health Officer, Mahasamund District Mahasamund (Chhattisgarh)
7. Collector, Karyalay- Collector Mahasamund District Mahasamund (Chhattisgarh)
8. Chief Medical And Health Officer, Durg, District Durg Chhattisgarh.
9. Collector, Karyalay- Collector Durg, District Durg Chhattisgarh.
10. Chief Medical And Health Officer, Surajpur, District Surajpur (Chhattisgarh)
11. Collector, Karyalay Surajpur, District Surajpur (Chhattisgarh)
12. Director, Council of Alternetivh System of Medicine, National Medical Collage, Masanganj, Bilaspur, District Bilaspur (Chhattisgarh)
---- Respondents 57 And WPC No. 1355 of 2017 • Tamanlal Bansode S/o Late Shri Hridaylal Bansode Aged About 70 Years R/o Village Dallirajhara Doundi, District Balod (Chhattisgarh)
---- Petitioner Vs
1. State of Chhattisgarh Through Director, Directorate Health Services Chhattisgarh, Mantralay Parisar, Naya Raipur Chhattisgarh.
2. Director, Indian Medical System And Homeopathy Chhattisgarh Raipur Chhattisgarh.
3. Panjiyak, Chhattisgarh Ayurvedic Tatha Unani Chikitsa Paddhati And Prakirtik Chikitsa Board, Govt. Ayurvedic Mahavidhyalay Chikitsalay Bhawan Raipur (Chhattisgarh)
4. Chief Medical And Health Officer, Balod, District Balod (Chhattisgarh).
5. Collector, Karyalay Collector Balod, District Balod Chhattisgarh.
6. Block Medical Officer Karyalay Khand Chikitsha Adhikari Samudayik Swasthya Kendra Doundi District Balod Chhattisgarh.
---- Respondents And WPC No. 1399 of 2017
1. Anil Kumar Suryawanshi Son of Shri Anand Ram Suryawanshi, Aged About 41 Years Resident of Narayanpur, Tahsil - Bhanupratappur, District - Kanker Chhattisgarh.
2. Madhav Singh Sahu Son of Shri Shambhu Ram Sahu, Aged About 43 Years Resident of Village & Post - Baijanpuri, Tahsil - Bhanupratappur, District - Kanker Chhattisgarh.
3. Radheshyam Sahu, Son of Shri Baisakhu Ram Sahu, Aged About 37 Years Resident of Village & Post - Baijanpuri, Tahsil - Bhanupratappur, District - Kanker Chhattisgarh.
4. Lillish Kumar Sahu, Son of Shri Kashiram Sahu, Aged About 42 Years Resident of Amadula, Tahsil - Dondi, District - Balod Chhattisgarh.
5. Vijay Kumar Kshatriya, Son of Late Shri Ratnakar Kshatriya, Aged About 41 Years Resident of Amapara, Balod, District - Balod Chhattisgarh.
6. John Banyan Ashawan, Son of Late Shri Ashawan, Aged About 60 Years Resident of Village & Post - Korar, Tahsil - Bhanupratappur, District - Kanker Chhattisgarh.
587. Khilawan Singh Sahu, Son of Shri Rikiram Sahu, Aged About 35 Years Resident of Village & Post - Udkura, Tahsil - Charama, District - Kanker Chhattisgarh.
8. Pradip Kumar Biswas, Son of Shri Dhananjay Biswas, Aged About 38 Years Resident of Village & Post - Narayanpur, District - Narayanpur Chhattisgarh.
9. Devendra Kumar Sahu, Son of Shri Kartik Ram Sahu,q Aged About 34 Years Resident of Village & Post - Sidesar, Tahsil - Kanker, District - Kanker Chhattisgarh.
10. Rupesh Kumar Yadav, Son of Late Shri S. L. Yadav, Aged About 28 Years Resident of Village - Mohalal, Post - Kinjoli, Tahsil - Bakawand, District - Bastar Chhattisgarh.
11. Bhupendra Kumar Sen, Son of Shri Khemuram Sen, Aged About 28 Years Resident of Village - Kochera, Post - Bhimkanhar, Tahsil - Doundilohara, District - Balod Chhattisgarh.
12. Shiv Kumar Netam, Son of Shri Mahadev Netam, Aged About 28 Years Resident of Village Mohalai, Post - Kinjoli, Tahsil - Bakawand, District - Bastar Chhattisgarh.
---- Petitioners Vs
1. Union of India Through Its Secretary, Ministry of Health & Family Welfare Department (Department of Medical Education) , Nirman Bhawan, New Delhi
2. The Secretary, Ministry of Ayurveda, Yoga And Naturopathy, Unani, Siddha And Homeopathy ( A Y U S H ) , A Y U S H B H A W A N , B
- Block, G P O Complex, N I A, New Delhi - 110023
3. State of Chhattisgarh, Through The Secretary, Health & Family Wefare Department, Mahanadi Bhawan, Mantralaya, New Raipur Chhattisgarh.
4. The Secretary, Home Department, Government of Chhattisgarh, Mahanadi Bhawan, Mantralaya, New Raipur Chhattisgarh.
5. The Director, Directorate of Ayurveda, Yoga And Naturopathy, Unani, Siddha And Homeopathy ( A Y U S H ) Chhattisgarh. Raipur Chhattisgarh.
6. The Director, Health Services, State of Chhattisgarh, Indravati Bhawan, New Raipur Chhattisgarh.
7. The Commissioner, Health And Family Welfare Department, State of Chhattisgarh, Raipur Chhattisgarh.
8. The Chief Medical & Health Officer, District - North Bastar Kanker Chhattisgarh.
9. The Chief Medical & Health Officer, District - Bastar Chhattisgarh.
5910. The Chief Medical & Health Officer, District - Balod Chhattisgarh.
11. The Block Medical Officer, Bhanupratappur, District - North Bastar Kanker Chhattisgarh.
12. The Block Medical Officer, Doundi, District - Balod Chhattisgarh.
13. The Block Medical Officer, Antagarh, District - North Bastar Kanker Chhattisgarh.
14. The Council of Alternative System of Medicine And Its Affiliated Institute, Through Its President Dr. G. M. Naskar, Registered office At Zabrapara Road. Sarkanda , Bilaspur Chhattisgarh.
---- Respondents And WPC No. 1567 of 2017 • Dr. Radhe Lal Verma S/o Ramratan Verma, Aged About 31 Years R/o Village Thakurtola, Post Ramatola, Tahsil Dongargarh, District Rajnandgaon (Chhattisgarh).
---- Petitioner Vs
1. Union of India Through Its Secretary Ministry of Health And Family Welfare, Nariman Bhavan, New Delhi.
2. State of Chhattisgarh, Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur (Chhattisgarh).
3. The Collector, Rajnandgaon District Rajnandgaon (Chhattisgarh).
4. Chief Medical And Health Officer, Rajnandgaon, District Rajnandgaon (Chhattisgarh).
5. Block Medical Officer, Dongargarh, District Rajnandgaon (Chhattisgarh).
---- Respondents And WPC No. 1555 of 2017 • Dr. Saket Kumar Verma S/o Shri Ramlal Verma, Aged About 42 Years R/o Village Silatara, Tahsil And District Raipur Chhattisgarh.
---- Petitioner Vs
1. Union of India Through Its Secretary Ministry of Health And Family Welfare, Nrirman Bhavan, New Delhi.
2. State of Chhattisgarh, Through The Secretary, Department of Health And Family Welfare, Mahanadi Bhavan Mantralaya, New Raipur Chhattisgarh.
603. The Collector, Raipur District - Raipur Chhattisgarh.
4. Chief Medical And Health Officer, Raipur , District Raipur Chhattisgarh.
5. Block Medical Officer, Raipur, District Raipur Chhattisgarh.
---- Respondents And WPC No. 1620 of 2017
1. Daneshwar Prasad Sahu S/o Shri Arjun Kumar Sahu, Aged About 31 Years R/o Govardhan Nagar Bhanpuri, Tah. Raipur, District Raipur (Chhattisgarh)
2. Nawin Kumar Sahu S/o Shri Badri Prasad Sahu, Aged About 37 Years R/o Village Devpuri, Tah. Raipur, District Raipur (Chhattisgarh)
---- Petitioners Vs
1. State of Chhattisgarh Through Director, Directorate Health Services Chhattisgarh, Mantralay Parisar, Naya Raipur Chhattisgarh.
2. Chief Executive Officer, Karyalay Jila Panchayat District Raipur Chhattisgarh.
3. Chief Medical And Health Officer, Raipur, District Raipur Chhattisgarh
4. Collector, Karyalay Collector, District Raipur Chhattisgarh.
---- Respondents And WPC No. 1854 of 2017
1. Bhuneshwar Prasad Sahu S/o Shri Krishna Kumar Sahu, Aged About 41 Years R/o Village Murmunda, Police Station Nandani Nagar, District Durg Chhattisgarh.
2. Smt. Padmani Sahu, W/o Bhuneshwar Prasad Sahu, Aged About 36 Years R/o Village Murmunda, Police Station Nandani Nagar, District Durg Chhattisgarh.
---- Petitioners Vs
1. Union of India Through Its Secretary, Ministry of Health And Family Welfare, ( Department of Medical Education ), Nirman Bhawan, New Delhi.
612. The Secretary, Ministry, of Ayurveda, Yoga And Naturopathy, Unani, Siddha And Homeopathy ( A Y U S H ), A Y U S H B H A W A N, B Block, G P O Complex, N I A, New Delhi 110023
3. State of Chhattisgarh, Through The Secretary, Health & Family Welfare Department, Mahanadi Bhawan, Mantralaya, New Raipur Chhattisgarh.
4. The Secretary, Home Department, Government of Chhattisgarh, Mahanadi Bhawan, Mantrayala, New Raipur Chhattisgarh.
5. The Director, Directorate of Ayurveda, Yoga And Naturopathy, Unani, Siddha And Homeopathy ( A Y U S H ) Chhattisgarh Raipur Chhattisgarh.
6. The Director, Health Services, State of Chhattisgarh, Indrawati Bhawan, New Raipur (Chhattisgarh)
7. The Commissioner, Health And Family Welfare Department, State of Chhattisgarh Raipur Chhattisgarh.
8. The Chief Medical And Health Officer, Durg, District Durg Chhattisgarh.
9. The Council of Homeopathic System of Medicine, Bhopal ( M. P. ) Through Its Secretary / President
---- Respondents And WPC No. 1741 of 2017 • Mahendra Kumar Sahu S/o Shri Ghanshyam Singh Sahu, Aged About 41 Years R/o Village Makkatola, Post Lalbahadur Nagar, Tahsil Dongargarh, District Rajnandgaon (Chhattisgarh).
---- Petitioner Vs
1. Union of India Through Its Secretary, Ministry of Health & Family Welfare Department ( Department of Medical Education ), Nirman Bhawan, New Delhi.
2. The Secretary, Ministry of Ayurveda, Yoga And Naturopathy, Unani, Siddha And Homeopathy ( Ayush ), Ayush Bhawan, B- Block, G P O Complex, N I A, New Delhi 110023.
3. State of Chhattisgarh, Through The Secretary, Health & Family Welfare Department, Mahanadi Bhawan, Mantralaya, New Raipur (Chhattisgarh).
4. The Secretary, Home Department, Government of Chhattisgarh, Mahanadi Bhawan, Mantralaya, New Raipur (Chhattisgarh).
625. The Director, Directorate of Ayurveda, Yoga And Naturopathy, Unani, Siddha And Homeopathy ( Ayush ) Chhattisgarh, Raipur (Chhattisgarh).
6. The Director, Health Services, State of Chhattisgarh, Indrawati Bhawan, New Raipur (Chhattisgarh).
7. The Commissioner, Health And Family Welfare Department, State of Chhattisgarh, Raipur (Chhattisgarh).
8. The Chief Medical And Health Officer, District Rajnandgaon (Chhattisgarh).
9. The Council of Homeopathic System of Medicine, Bhopal ( Madhya Pradesh ), Through Its Secretary/ President.
---- Respondents And WPC No. 1969 of 2017
1. Dr. Devsingh Verma S/o Shri Dilip Singh Varma, Aged About 65 Years Gram Kharora, District Raipur (Chhattisgarh).
2. Dr. Jamaluddhin Kureashi S/o Shri Jiyauddhin Kureshi Aged About 60 Years R/o Village Hathbandh/relway Thana- Simga, District- Balodabazar, Chhattisgarh
3. Dr. Niraj Chouhan S/o Late Shri Kantibhai Chouhan Aged About 54 Years R/o Village Keshla, Post Kharora, Thana- Kharora, District- Raipur, Chhattisgarh
---- Petitioners Vs
1. State of Chhattisgarh Sanchalak, Sanchalnalay Health Service Chhattisgarh Mantralaya Parisar, New Raipur, Chhattisgarh
2. Sanchlak, Indian Health System And Homyopathy Chhattisgarh, Raipur, Chhattisgarh
3. Panjiyak, Chhattisgarh Aurvedic And Unani Medical System And Prakrik Medical Board, Government Aurvedic College Hospital Bhavan, Raipur, Chhattisgarh
4. Chief Medical & Health Officer, Raipur, District- Raipur, Chhattisgarh
5. Collector, office- Collector, Raipur, Chhattisgarh
6. Chief Medical &health Officer Balodabazar, District Balodabazar, Chhattisgarh
7. Collector, office- Collector, Balodabazar District- Balodabazar , Chhattisgarh
---- Respondents And 63 WPC No. 2176 of 2017 • Bhuneshwar Lihare S/o Shri Grelal Lilhare, Aged About 36 Years R/o Village Joratarai, Post Kusmi Ataria, Police Station Khairagarh, District Rajnandgaon Chhattisgarh.
---- Petitioner Vs
1. Union Of India Through Its Secretary, Ministry Of Health & Family Welfare Department (Department Of Medical Education), Nirman Bhawan, New Delhi.
2. The Secretary, Ministry Of Ayurveda, Yoga And Naturopathy, Unani, Siddha And Homeopathy (Ayush), Ayush Bhawan, B - Block, G P O Complex, N I A, New Delhi - 110023
3. State Of Chhattisgarh, Through The Secretary, Health & Family Welfare Department, Mahanadi Bhawan, Mantralaya, New Raipur Chhattisgarh.
4. The Secretary, Home Department Government Of Chhattisgarh, Mahanadi Bhawan, Mantralaya, New Raipur Chhattisgarh.
5. The Director, Directorate Of Ayurveda, Yoga And Naturopathy, Unani, Siddha And Homeopathy (A Y U S H) Chhattisgarh, Raipur Chhattisgarh.
6. The Director, Health Services, State Of Chhattisgarh, Indravati Bhawan, New Raipur Chhattisgarh.
7. The Commissioner, Health And Family Welfare Department, State Of Chhattisgarh Raipur Chhattisgarh.
8. The Chief Medical And Health, Officer, District Rajnandgaron Chhattisgarh.
9. The Council Of Homeopathic System Of Medicine, Bhopal Madhya Pradesh, Through Its Secretary / President.
10. The Block Medical Officer, C. H. C. Khairagarh, District Rajnandgaron Chhattisgarh.
---- Respondents And WPC No. 2177 of 2017 • Dr. Lalit Kumar S/o Shri Chaitram, Aged About 37 Years Permanent R/o Kutelikala, Tahsil Chhuikhadan, District Rajnandgaon, Chhattisgarh.
---- Petitioner Vs 64
1. Union Of India Through Its Secretary, Ministry Of Health & Family Welfare Department ( Department Of Medical Education ), Nirman Bhawan, New Delhi.
2. The Secretary, Ministry Of Ayurveda, Yoga & Naturopathy, Unani, Siddha And Homoeopathy Ayush Bhawan, B- Block, G P O Complex, I N A New Delhi 110023
3. State Of Chhattisgarh, Home Department, Government Of Chhattisgarh, Mahanadi Bhawan, Mantrayala, New Raipur Chhattisgarh.
4. The Secretary, Home Department, Government Of Chhattisgarh, Mahanadi Bhawan, Mantrayala, New Raipur Chhattisgarh.
5. The Director, Directorate Of Ayurveda, Yoga And Naturopathy, Unani, Siddha And Homeopathy ( A Y U S H ) Chhattisgarh Raipur Chhattisgarh.
6. The Director, Health Services, State Of Chhattisgarh, Indrawati Bhawan, New Raipur (Chhattisgarh)
7. The Commissioner, Health And Family Welfare Department, State Of Chhattisgarh Raipur Chhattisgarh.
8. The Chief Medical And Health Officer, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
9. The Council Of Homeopathic System Of Medicine, Bhopal (Madhya Pradesh) Through Its Secretary/president,
10. The Block Medical Officer, C. H. C. Khairagarh, Rajnandgaon, District Rajnandgaon, Chhattisgarh.
---- Respondents _____________________________________________________________________ For Petitioners : Shri B. P. Singh, Shri Kishore Bhaduri, Shri R.K.Kesharwani, Shri Y.C. Sharma, Shri Manoj Paranjpe, Smt. Indira Tripathi, Shri R.S. Baghel, Shri H.S. Patel, Shri Dharmesh Shrivastava, Shri Abdul Wahab Khan, Shri Malay Shrivastava and Shri D. N. Prajapati, Advocates.
For Petitioner in WP(PIL) : Shri Malay Shrivastava, Advocate No.19 of 2017 For Respondent/State : Shri Y.S. Thakur, Additional Advocate General.
For Union of India : Shri Narendra Kumar Vyas, Assistant Solicitor
General
65
For State Legal Services : Shri Ashish Shrivastava and Shri Animesh
Authority Verma, Advocates.
For Private Respondents : Shri Anand Mohan Tiwari, Advocate. _____________________________________________________________________ Hon'ble Thottathil B. Radhakrishnan, Chief Justice Hon'ble Shri Justice Sharad Kumar Gupta C A V JUDGMENT Per Thottathil B. Radhakrishnan, Chief Justice
1. The captioned Writ Petition (PIL), a Public Interest Litigation; for short 'PIL', is filed seeking, inter alia, direction to the State of Chhattisgarh and Officers under it including the Director of Health Services and the Commissioner, Health and Family Welfare Department to close down all illegal nursing homes, clinics and pathology / patholabs and to prevent illegal medical practice in the State of Chhattisgarh. Further direction to the official Respondents to initiate enquiry against those who are permitting the illegal running of nursing homes and such other institutions, is also sought for.
2. When the PIL came up for hearing on 07.02.2017, this Court noticed Annexure P/2 therewith, which is a communication by the Block Medical Officer, Marwahi, District-Bilaspur enlisting the unauthorised nursing homes functioning in that Block and another list which gives the unauthorised clinics and the names of the persons illegally engaged in medical practice. A direction was issued on that day requiring personal affidavits to be filed by the Chief Medical & Health Officer, Bilaspur and the Director, Health Services regarding the action, if any, taken to ensure that unauthorised persons do not engage in medical practice. Different postings went through, which ultimately led to the order dated 16.03.2017 66 being issued in the presence of the Director of Health Services, Deputy Director of Health Services and other officers. It was then submitted before this Court by the Director of Health Services that Committees have been constituted sometime in the month of August, 2013 in obedience to the order issued by this Court in Writ Petition (PIL) No. 31 of 2012.
However, he did not have the details of each district ready with him, though he stated that the Committee had taken action against those persons who were unauthorisedly practicing as Doctors. The Director was required to file affidavit, having regard to the larger interest involved in the matter. In the light of the judgments of the Hon'ble Supreme Court of India in State of Punjab and others v. Mohinder Singh Chawla and Others, (1997) 2 SCC 83 and Paschim Banga Khet Mazdoor Samity and others v. State of W.B. and another, (1996) 4 SCC 37, this Court noted that right to health is integral to the right to life and the State has an obligation under Article 21 of the Constitution to safeguard the right to life of every person and that providing adequate medical facilities to the people constitutes an essential part of the obligations of the State for achieving people's welfare and the Government Hospitals and Medical Officers are duty bound to provide medical assistance to the needy for saving human life.
3. We have called for and perused the order dated 22.02.2013 in Writ Petition (PIL) No.31 of 2012, referred to in the immediately preceding paragraph. That writ petition was ordered by this Court in the light of the submission on behalf of the State of Chhattisgarh and other official Respondents that a District Committee as well as Committees at Block level have been constituted in district Janjgir-Champa to monitor the menace of the quacks. It was directed that if similar committees have not 67 been constituted in all other districts, such committees shall be constituted for all other districts and the Secretary, Department of Health and Family Welfare shall also obtain quarterly or half-yearly or yearly reports from them regarding the action taken by the committees.
4. Following the order dated 16.03.2017 referred to in paragraph No.2 above, the affidavit of the Director of Health Services was placed before this Court. Annexure-III, a tabular statement placed therewith, reflected the gross deficiencies in the management of the issues by the State Authorities, except to some extent in some other districts including the district of Bilaspur. It was then noticed that the issues in hand are multifaceted and requires to be dealt with by the collective effort of different establishments which should provide appropriate updation of the medical and allied health service facilities and eradication of the ignominious unauthorised activities, which is a dreadful malady in the field of health care. With that in view, a detailed order was issued after hearing the learned Advocate General and the learned Additional Advocate General, apart from the learned counsel for the Petitioner and the private Respondents in the PIL, whose activities are sought, by the Petitioner, to be closed down. The Principle Secretary, Department of Health & Family Welfare, the Director of Health Services and the Collector, Bilaspur were also present at the hearing on that day. It is appropriate to quote relevant portion of the order dated 23.03.2017, which reads as follows:
"1. This writ petition is filed in public interest. The fundamental issue which has now to gain attention following earlier orders is the requirement to prevent the people from being put to a situation of peril in terms of right to life and health as a result of unauthorized and illegal involvement of the persons who are incompetent and unqualified to administer any form of medication under due certification of the competent authority in terms of the Central and the 68 State laws. The unauthorized establishment and running of clinics, nursing homes and other institutions and establishments including those intended for medical examination and diagnosis cannot be carried except with due sanction being granted by the authority competent. Such sanction could be granted only to those persons who hold eligible qualifications in terms of the governing laws.
2. Following different orders running from the year 2013, today we have before us an affidavit sworn-in by Shri R. Prasanna, Director of Health Services, Govt. of Chhattisgarh, Raipur. For the present, we do not proceed to reiterate everything that he has said therein. Suffice it would be for us to refer to Annexure-III, a tabular statement which is a self- serving testimony of the gross deficiencies in the management of the issue by the State authorities, except to some extent in some of the districts including the District of Bilaspur. This does not by itself mean that we are satisfied with the action taken even by those district administrations which have shown some element of pursuit to the objects sought to be achieved by different statutory provisions and the larger public requirement to ensure that the right to life, the most precious element in the Constitution of India as guaranteed, is secured to the people of this part of the State.
3. Facility for health services is concomitant with the avowed proclamation of the right to health as part of right to life as embodied in Article 21 of the Constitution. Use of the resources of the State for the material well-being of citizenry is one of the inbuilt constitutional values emanating out of the Directive Principles of the State Policy enumerated in Part-IV of the Constitution. The Sovereign, Socialist, Secular, Democratic, Republic called India is by itself a homogeneous existence of the great people of this land where they stand assured of dignity of the individual and equality before the laws. The seminal doctrine of equality is not merely a factor in adjudicating process but is also one to be maintained and ensured in relation to enjoyment of everything that has to be provided by a welfare State.
4. Bearing the aforesaid in mind, it has to be underscored with all the emphasis at our command that time has come to wrap-up every quack in the street, meaning thereby every person who is unqualified in terms of the laws to act as a service provider in the field of medicine or medication or other operations in connection with the health management. We therefore declare so and emphasize that aspect and would proceed further 69 with this case to ensure that everything that is needed to reach at this goal is pushed through, with the support of judicial limb of the sovereign namely 'We, the People of India'.
5. The total number of quacks in the streets even after the combing and pruning operations by the executive is voluminous as is reflected by the chart which is Annexure-III along with the affidavit of the Director, Health Services. When humans act without authority and proper eligibility, they would be potentially dangerous instruments of injustice and violators of human rights. They are to be handled by the State with due vigour as warranted by the facts and circumstances, in accordance with the laws, to curb the menace of unlawful encroachment into the health management sector, which is a matter of prime importance in governance. People are entitled to be protected from the quacks and unauthorized persons in the realm of the health management.
6. People, by and large, are innocent and gullible, as regards the unlawful activities of the quacks and similar unauthorized persons. The citizens are required to be protected from the quacks who operate solely with their unlawful commercial interest in mind and are carrying out the afore-noted illegal activity of offering unauthorizedly, remedies for illness of humans, resulting in deprivation of legitimate expectation in relation to the right to health of the citizens of this part of the land, thereby breaching the precious fundamental right to life guaranteed under Article 21 of the Constitution of India. Hence, we caution that further action should be carried forward in relation to the protection of the people from quackery on a war footing so that there will be complete eradication of such unauthorized and unlawful activities by any person whomsoever.
7. We are assured by the Principal Secretary to the Government in the Department of Health and the Director of Health Services that needful will be done for immediate result in the light of what is stated above. The Health Department, the Social Welfare Department, the Panchayat & Rural Development Department and the Tribal Welfare Department have necessarily to work hand-in-hand to demystify quackery. The Secretary to the Government in the Department of Health tells us that there are different programmes carried forward from time to time for intermittent training of Asha Workers, Gram Panchayat Mitanins and service providers in the public sectors at the grass root level.70
8. Dissemination of information relatable to public health and health support systems is of critical importance. The State has the duty to ensure that. There must be an effective process by which the citizens are made more receptive to the idea that the quacks are to be excluded from the life system of the people to protect the lives of the citizens as part of their legitimate entitlement to enjoy the fundamental right to life enshrined in Article 21 of the Constitution of India; which is a primary legal right and constitutional right, for the enjoyment of which legal awareness in that regard is essential. This can be best achieved by carrying forward a pro-active programme for dissemination of information, including legal awareness, as would be conducive to handle the situation in hand.
9. The Chhattisgarh State Legal Services Authority can spearhead appropriate programmes if the State authorities and requisite NGOs join hands and formulate an appropriate procedure whereby the different district legal service authorities, taluka legal services committees, the para-legal volunteers and NGOs can be involved in dissemination of information attendant to the right to life which is a matter that will amount to a legal literacy programme linked with a health promotion programme. The National Legal Services Authority has also certain Schemes in force. We therefore direct that the Secretaries to the Government of Chhattisgarh in the Department of Health, Department of Tribal Welfare, Department of Pancahayat & Rural Development and Department of Family Welfare will ascertain an appropriate time and date from the Member Secretary, CG State Legal Services Authority for a meeting with the Executive Chairman of the CG State Legal Services Authority and discuss to formulate suggestions which may come therein and thereafter such programme will be operated throughout the State in obedience to this judicial order and in terms of the instructions that may be issued by the Executive Chairman, SALSA. This, we are sure, will help in dissemination of information which would be an admixture of those relating to legal rights and entitlement to right to life being carried to the people at the grass root level. The socio-economically challenged sectors and those who suffer from challenges of language and illiteracy have also to be appropriately instructed in the matter. Let such meeting be held at the earliest, preferably within a period of ten days from today.
10. With the aforesaid, we also direct that vigorous action shall be forthwith pursued by all the District Collectors concerned to ensure that the 71 earlier directions of this Court are obeyed to the benchmarks required and Action Taken Reports are placed on record without fail within a period of two months from today. The Chief Secretary to the Government of Chhattisgarh shall be responsible for ensuring the correctness of such reports, which shall be placed before this Court with his approval."
5. It appears that the State Government officials proceeded to intervene with the unlawful activities of the unauthorised establishments, which according to them, were violating the provisions of the applicable laws. This led to closing down of some establishments. That led to the captioned bunch of Writ Petitions (Civil); hereinafter referred to as 'WPCs'.
Noticing that the action taken or proposed by the officials, which are sought to be impeached in those writ petitions, were apparently, in view of the different orders issued by this Court in the PIL, those WPCs have been referred to the Division Bench, to be tagged along with the PIL. It is thus that the WPCs are linked with the PIL.
6. Heard the learned counsel for the Petitioner in the PIL, learned Additional Advocate General, learned counsel for the Chhattisgarh State Legal Services Authority, Bilaspur; for short 'SLSA', which was impleaded as per the order quoted in paragraph No.4 above, and the different learned Advocates appearing for the private Respondents in the PIL and the learned Advocates appearing for the Petitioners in the WPCs, which are linked for consideration.
7. Following the order dated 23.03.2017, SLSA has placed materials on record, supported by affidavit of its Member Secretary, to the effect that in compliance of the above order, a meeting was held on 06.04.2017 under the Chairmanship of the Executive Chairman of SLSA and the officials concerned, from the respective departments of the Government of 72 Chhattisgarh, participated in that meeting. It is further stated that pursuant to the formulae suggested by all the officers of the respective departments of the Government, regarding availability of Health Services within the State of Chhattisgarh and prevention of unauthorised and illegal medical practice in different cities, villages of the districts, minutes were recorded enumerating the different steps that will be taken by the Government departments through the Health and Family Welfare Department, the Tribal Welfare Department, the Doctors and also for provisions to ensure availability of generic drugs in the different hospitals of the State.
Requisite aspects relevant to different streams of the recognized medical practice appear to have been considered.
8. The Member Secretary of SLSA has further informed that pursuant to the meeting dated 06.04.2017, the Directorate of Medical Services has informed regarding detailed sanctioned set-up of different hospitals at all levels. He further reports that even as per the setup sanctioned by the Government, all posts of that hospital have not been filled up. He points out the vacancy position with the help of institutional materials. The Member Secretary, SLSA has further stated that SLSA and District Legal Services Authority; for short 'DLSA', concerned regularly visit the State Mental Health Centre, Sendri, Bilaspur and had time and again required enhancement of facility at that centre. The Member Secretary, SLSA, however informs that inspite of repeated reminders, information sought by the SLSA regarding the details of the set-up in the medical college and hospital have not been furnished. SLSA and DLSA have taken up the awareness programmes regarding the unauthorised and illegal practices and their ill-effects. SLSA has also printed and made available pamphlets to DLSAs for distribution in this regard. He further stated that in the year 73 2016, 890 health camps were organized and in the year 2017, 410 health camps have been organised throughout the State. The Secretary, Health & Family Welfare Department was required by the SLSA to make available generic drugs in the Government Hospitals. The Member Secretary, SLSA has also informed about the receipt of district-wise report regarding the identification of illegal medical institutions. A total number of 4233 illegal clinics/nursing homes, 265 illegal patholabs, 19 illegal X-ray/Sonography centres and 912 other illegal institutions have been identified, going by the report of the Member Secretary, SLSA. He further reports that SLSA has been informed that the Government is taking action against those institutions.
9. Before proceeding further, it is worthwhile to revert to the affidavit sworn to on 22.03.2017 by the Director, Health Services following the order dated 16.03.2017. It states, among other things, that the Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010; for short 'the Act' and the Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Niyam, 2013; for short 'the Rules' apply to regulate all activities governed by that Act and the Rules. Recalling the directions in the order in Writ Petition (PIL) No. 31 of 2012, it is stated in the said affidavit that Committees including the District Committees have been formed in all the districts, to take appropriate action in consonance with the provisions of the Act and the Rules, against the quacks as well as illegally operating medical clinics and laboratories. As already noted, Annexure-III to the affidavit of the Director of Health Services is testimony eloquent by itself, that, according to the State and its official, unauthorised activities and illegal institutions are being run. If that were so, such 74 violation of the provisions of the Act and Rules have definitely to be curbed.
10. We have examined the facts of each of the WPCs which are instituted in the wake of actions; or apprehending actions; by the officials.
In their gist, the plea in the WPCs get classified into three categories.
Some of the Petitioners in those writ petitions contend that they are duly qualified to practice in terms of the certificates issued to them by the authorities, which according to them are competent to authorise medical and health care practices. Going by the pleadings of some of those Petitioners, such certifications include the conferment of eligibility to practice 'elctro-homeopathy' and different other versions of medical and health care facilitations. There is also the plea that some of the Petitioners are trained 'para-medics'. Petitioner in WPC No. 1113 of 2017 pleads that she runs is a 'Blood Collection Centre' and that she is competent to run it.
She has pleaded that she opened a blood collection centre and is providing facility of collection of blood by engaging trained staff. Another plea is that the clinics or establishments have been closed down without any prior notice. There is also the plea that the State authorities do not have the power to close down the clinics and such institutions run by those writ Petitioners. Some of them have contended that they have applied for registration under the Act and the Rules; some of them also resorting to e-filing; however that, those applications for registration are not being considered. The fact of the matter remains that none of the Petitioners in any of the WPCs has obtained registration for that person's clinical establishment under the Act, as enjoined by it and the Rules.
None of them had earlier come to this Court and obtained orders on the 75 plea of failure or refusal to consider any application for registration under the Act and the Rules.
11. The object of the Act is affirmed in its Preamble. That legislation is enacted to provide for licensing of Nursing Home and Clinical Establishment and for matters connected therewith to ensure standardization and thereby achieving improvement of health care services. The Act draws abundant synergistic support from the Constitution of India. It is founded in Article 21 and anchored in Part IV of the Constitution. It provides the requisite legislative insulation to protect those in need of health care by ensuring that activities of nursing homes and clinical establishments are regulated in terms of statutory regime of norms to ensure due regulation and control of that critically relevant sector. The Act lays down standards for centres of health care services and regulates their activities through legislative control and duly authorised executive supervision. It prescribes punishments for offences against that law. The legislative power of the State to make such legislation and the co-extensive executive powers are referable primarily to Entries 7, 64 and 65 of List II in the Seventh Schedule to the Constitution. Section 3 of the Act provides that any person, company, corporate body or association/partnership firm who intend to set up a Nursing Home or a Clinical Establishment as defined in that Act shall apply to the Supervisory Authority and that authority shall grant licence to a nursing home or a clinical establishment as the case may be, if it is satisfied that the eligibility norms for obtaining the licence are fulfilled by the applicant. Thus, licence is prescribed for Nursing Home or Clinical Establishment as defined in the Act and provision is made for application and grant of licence. The applicant, for licence, is required to furnish the 76 details as prescribed. The proviso to that section enjoins, among other things, that the Supervisory Authority shall grant licence, if it is satisfied that, if the applicant fulfills the norms prescribed for grant of licence. The details to be furnished are prescribed in the Rules made in exercise of power under Section 18 of the Act. The other requisite details are also seen delineated in Section 6 of the Act. By virtue of Section 1(3) of the Act, the said statute came into force on 23.09.2010, the date of publication of that Act in the official gazette. In terms of the proviso to Section 3, all nursing homes or clinical establishments, which were already in existence on that day, shall apply to the Supervisory Authority, within 90 days from then. Section 6 of the Act provides for grant of licence or rejection of the application based on the examination of the application for licence. The grounds on which the application for licence shall be rejected are enumerated in the different clauses in Section 6 of that Act. They are thus the grounds of ineligibility for licence under the Act.
Section 7 enumerates the conditions of licensing. Section 8 governs the renewal of licence. Section 9 provides for cancellation or suspension of licence on the grounds stated therein. Power of entry and inspection is conferred on the duly authorised officer by Section 11 of the Act. Whoever runs a Nursing Home or a Clinical Establishment without obtaining a licence shall be punishable with fine. Section 12 provides further penal provisions. The penalty by way of fine is confined to the first instance of conviction. Subsequent conviction carries penalty by way of imprisonment as well. Section 13 also contains certain penal provisions. Sections 15 and 14 regulate the prosecution on matters relating to jurisdiction and proceedings against juristic persons, respectively. All offences under the Act are cognizable in terms of Section 16 of that Act. Thus, running of a Nursing Home or a Clinical Establishment without obtaining a licence 77 under the Act is by itself an offence. Hence, running a Nursing Home or a Clinical Establishment without a licence, in the State of Chhattisgarh, is forbidden by law. It is a transgression of law and is hence prohibited.
Thus, the effect of Sections 6 and 7 of the Act is that no Nursing Home or a Clinical Establishment as defined in that Act can be set up or run without licence under Section 3 of the said Act.
12. We will now examine the term "Clinical Establishment" in the Act.
"Clinical Establishment" is defined in Section 2(b) to mean a Medical Laboratory, a Physiotherapy Establishment or Clinic or a Hospital or any other establishment analogous to any of them, by whatever name called.
"Medical Laboratory" is defined in Section 2(f) to mean an establishment, manned by qualified pathologist and radiologist, where Bio-Medical tests such as hematology, biochemistry, serological tests, bacteriological, cytology, histology, genetic investigations or any other diagnostic tests are carried out. "Physiotherapy Establishment" is defined in Section 2(h) to mean an establishment where massaging, elector-therapy, hydro-therapy, medical gymnastics or any other similar processes are usually carried on, for the purpose of treatment of disease or of infirmity or for improvement, whether by modern medicine or Indian system of medicine. "Clinic" is defined in Section 2(c) to mean any premise having facilities for treatment of sick and used for their reception and not stay. "Hospital" is defined in Section 2(d) to mean any premise having facilities for treatment of sick and used for their reception or stay. In terms of Section 2(b) "Clinical Establishment" also includes any other establishment analogous to Medical Laboratory, Physiotherapy Establishment, Clinic or Hospital, by whatever name it is called. Therefore, a Medical Laboratory, a Physiotherapy Establishment or Clinic or a Hospital or any other 78 establishment analogous to any of them, by whatever name called, is a Clinical Establishment for the purpose of the Act and the Rules.
13. "Nursing Home" is defined in Section 2(g) of the Act to mean a place where parties are treated as inpatients with facilities for admission as inpatients for treatment of illness without or with surgery or conduct of delivery and also includes other gynecological operations where women are received or accommodated for the purpose of sterilization, hysterectomy, or medical termination of pregnancy etc. with or without overnight inpatient facilities. Nursing Home would include any Inpatient Medical Clinic, Nursing Home, Maternity Home, Hospital, Old Age Homes and Day Care Centres (any intervention which would require observation and on-going care/monitoring).
14. The grant or rejection of application for licence depends on the different factors enumerated in Section 6 of the Act. In terms of that Section, one of the grounds on which an application for grant of licence would be liable to be rejected is that, the applicant or any person employed by him at the Nursing Home or Clinical Establishment, is not a fit person, whether by reason of expertise, qualification or otherwise to carry on or to be employed at the Nursing Home or the Clinical Establishment of such a description as the Nursing Home or the Clinical Establishment named in the application. Therefore, the expertise and qualification of any person who is the applicant for licence or any person employed by him at the Nursing Home or the Clinical Establishment is a relevant consideration for grant of licence.
15. Rule 10 of the Rules prescribes the standards for every Clinical Establishment. The rigor of Sub-rules (1) to (3) of Rule 10 would show 79 that the standards prescribed therein are mandatory. Sub-rule (4) of Rule 10 empowers the Supervisory Authority to grant further time for rectification of matters enumerated in Rule 10(4), insofar as they relate to existing Clinical Establishment. The Rule does not apply to Clinical Establishments set up after the Act and Rules came into force. That Rules also do not empower the Supervisory Authority to water down the prescribed standards. Rule 10(1) provides that every Clinical Establishment liable to obtain a licence under the Act must fulfill the standards prescribed in Schedule 1. As already noted above, Clinical Establishment includes, inter alia, a 'Clinic', which term is defined as a premise having facilities for treatment of sick and used for their reception without stay. The WPCs are filed by persons claiming to run Clinics, but have, admittedly, not obtained registration under the Act. Schedule 1 of the Rules enumerates the standards for Clinical Establishments. The standards prescribed for various types of Clinical Establishments are categorised in that Schedule. Category A in that Schedule lays down the standards for Clinics. We will refer to the relevant requirements among the standards for Clinics. Minimum Infrastructure Requirement including Location and Surroundings, Building etc.; Space Requirements;
Emergency First Aid; Entrance Zone; Outpatient Department; Human Resource; Support Services and Waste Disposal are enumerated delineating the required standards. Of immediate relevance is 'Human Resource' which is at Serial No. 5 under Category A in Schedule 1 of the Rules. It provides that Clinical Services shall be provided only by a Qualified Medical Practitioner as described in the Act. "Qualified Medical Practitioner" is defined in Section 2(i) of the Act to mean a Medical Practitioner registered in any State in India under any law for the time being in force for the registration of Medical Practitioners. Section 6(a) of 80 the Act enjoins, inter alia, that the applicant or any person employed by him in the Clinical Establishment ought to be a fit person, by reason of, among other things, qualification. Section 6(a) of the Act read with Rule 10 and the Entry at Serial No. 5 in Section A of Schedule 1 would show that clinical services in a Clinic shall be provided only by a Qualified Medical Practitioner as defined in Section 2(i) of the Act. Therefore, the question whether a person providing clinical services in a Clinic is a Qualified Medical Practitioner in terms of Section 2(i) of the Act, is a ground on which grant or rejection of licence under Section 6 of the Act would depend. This would apply to all Clinical Establishments including Clinics.
16. As regards Nursing Homes, relevant provisions in the Schedule to the Rules taken alongwith the provisions of the Act definitely lead to the situation which is not different from what we have found, in terms of law, above. Same principles, as noted above, while considering the laws relating to Clinics, apply to Nursing Homes which are also covered by the provisions of the Act, though the conditions prescribed for the Nursing Homes are modulated for those health care institutions. Therefore, no Nursing Home as defined in Section 2(g) of the Act can be set up or run in the State of Chhattisgarh except with licence and in terms of the Act and the Rules.
17. Reverting to the question of Clinics, as already noted, none of the Petitioners in WPCs has a case that they have setup or are running Clinics with licence under the Act. None of those Petitioners has a case that the premise utilized by them as Clinic is not a premise with facilities for treatment of sick and is used for reception of sick and for their treatment, though not for stay. All their Establishments therefore fall within the definition of Clinic and therefore within the term 'Clinical 81 Establishment' as defined in the Act. Hence, none of the Petitioners in the WPCs is entitled to run any Clinic as pleaded by them without licence from the Supervisory Authority. Any application for grant of such licence by any of them is not eligible to be considered for grant of licence without reference to all matters that would arise for consideration in terms of the Act and Rules; in particular, Section 6 of the Act. This includes the question whether the applicant or any person employed by him in the Clinical Establishment, which includes a Clinic, is a Qualified Medical Practitioner as defined in Section 2(i) of the Act. The question whether any qualification and registration held out by any such applicant entitles that person to claim to be a Qualified Medical Practitioner under the Act would depend upon the question whether that person is a Medical Practitioner registered in any State in India under any law for the time being in force for registration of the Medical Practitioners. This is an issue which is also to be considered on case to case basis by the Supervisory Authority and such question would arise only when there is an application for licence in terms of the Act and Rules. The eligibility to practice different schools of medicine, health care etc. on the strength of degrees and diplomas are held out by the Petitioners in WPCs except WPC No. 1113 of 2017. Many of those Petitioners have pleaded that they are eligible to practice different schools of medicines and other therapeutic activities on the strength of such diplomas or certifications by different institutions. The eligibility of each of such person to hold out such qualification, would be a matter in issue when that person's application for licence under the Act is being considered by the Supervisory Authority. Bereft of any decision by the Supervisory Authority on any application for licence, such issues do not arise for decision at this stage, though we are not oblivious of the plea of 82 some of the Petitioners in the WPCs as to non-consideration of applications for licence; which we will deal with as we proceed.
18. As already noted, none of the Petitioners in the WPCs hold licence under the Act and the Rules. That being so, there is no question of their claiming eligibility to pre-decisional hearing before closing down such illegal and unauthorised Clinical Establishments. When the law forbids a particular activity by treating such activity as liable to be visited with penalty prescribed by law, it definitely carries with it the eligibility of the State to enforce prevention and deactivation of such Establishments when they are ex facie in conflict with the law relating to licence. This is all part of the police powers of the State and is the more important when the subject matter of the licence is a premise to provide services relating to health care, intricately connected with right to life of every recipient of each such service.
19. Reverting to the provisions of the Act and the Rules, it can be seen that if the Supervisory Authority refuses, cancels, or suspends a licence, the person aggrieved would have a right of appeal to the State Government, but there is no such right of appeal or right of hearing that can be read in favour of those who have not obtained licence, but have yet started the activity of Clinical Establishments including Clinics without licence. There is no provision in the Act which could be characterized as enabling 'deemed licence' in the form of a default clause operating in favour of the applicant for licence. It would also be an extremely disastrous situation to perceive that there could be any such provision except at the peril of the public at large which will form the recipient group of medical and health services through those who run Clinical Establishments and Nursing Homes.
8320. We cannot, however, ignore the plea of some of the Petitioners that certain applications made for grant of licence are yet to be considered. It is noted in paragraph 10 above that some of the Petitioners in the WPCs have pleaded that though they had applied for registration under the Act and the Rules, those applications are not being considered. As noted in the immediately preceding paragraph, there is no provision in the Act which confers a 'deemed licence' status to the applicants, even by efflux of time. Having regard to the nature of the Act and the field it relates to, the Supervisory Authority has the public and statutory duty to decide on the applications for grant of licence expeditiously since grant or rejection of the application would depend upon various factors which are statutorily enumerated and also because one who intends to set up a Nursing Home or a Clinical Establishment is forbidden by law from doing so without obtaining the licence. The Act does not prescribe any time frame within which the Supervisory Authority has to decide on the application for licence. However, there are certain statutory indicators in this regard.
Rule 11 of the Rules prescribes the procedure for issue of licence.
Sub-rule (2) of Rule 11 lays down the procedure for licensing of new Establishments. That would necessarily apply to those Establishments which were not set up before the coming into force of the Rules. Clause
(c) of Sub-rule (2) of Rule 11 provides that the application form must indicate that the date of commencement of the Clinical Establishment which shall not be less than 30 days from the date of the application.
Clause (d) of that Sub-rule requires that the Supervisory Authority shall indicate a tentative date for inspection in its acknowledgement letter/receipt. These two provisions in Rule 11(2) are clear indicators of the legislative intendment that a decision on the application for licence is to be issued within a period of 30 days, except in exceptional 84 circumstances. Reasonable situational requirements including the application, inspection, any rectification as may be suggested, any repeated inspection etc; all taken together; should necessarily put an outer limit to be within a period of two months from the date of the application.
21. We now revert to WPC No. 1113 of 2017. The Petitioner therein pleads that she has opened a 'blood collection centre' and is since then providing facility of collection of blood, for which purpose she has engaged trained staff. 'Medical Laboratory' is defined in Section 2(f) of the Act to mean an establishment manned by qualified pathologist and radiologist where Bio-Medical tests such as hematology, biochemistry, serological tests, bacteriological, cytology, histology genetic investigations or any other diagnostic tests are carried out. 'Medical Laboratory' falls under the term 'Clinical Establishment' as defined in Section 2(b) of the Act. Therefore, a 'Medical Laboratory' cannot be run without the licence under the Act and the Rules. The claim of the Petitioner in WPC No. 1113 of 2017 is that she runs a blood collection centre and is competent to run it. The definition of 'Medical Laboratory' has already been noticed. That establishment is one where different activities mentioned in Section 2(f) of the Act could be carried out. This includes the conducting of bio-medical tests, such as hematology, biochemistry, serological tests etc., which relate to blood. For this, blood has to be collected from the person who is being subjected to the test. As already noted, Rule 10 of the Rules enjoins that every Clinical Establishment liable to obtain licence under the Act must fulfill the standards prescribed in Schedule 1 of the Rules. Category B in Schedule 1 of the Rules deals with 'Medical Laboratory'. Entry at serial No. 1 in that category classifies Pathological Laboratory into 'Small 85 Lab' and 'Large Lab'. Serial No. 1.6 enumerates the minimum qualification to run a 'Small Laboratory' as well as a 'Large Laboratory'. The minimum qualification to run a Small Laboratory is an MBBS degree. The minimum qualification to run a Large Laboratory shall be MD/DCP in Pathology.
'Collection Centre' is provided at Serial No. 1.8. It is part of the different entries falling under the main entry. Pathological Laboratory is at serial No. 1 in Section B of Schedule 1. The provision at Serial No. 1.8 in Section B is, inter alia, that the 'Collection Centre' should have facilities for collection and storage of samples and proper transportation of samples from centre to medical lab. The transportation should be done carefully with proper maintenance of cold chain. These requirements of a collection centre are intricately connected to the activity of Pathological Laboratory which is a Medical Laboratory as defined in the Act. Therefore, the Collection Centres cannot but be extended limbs of Pathological Laboratories, to facilitate collection of samples and their storage and to transit. This obviously has to be under the control and responsibility of Pathological Laboratory and, in particular, the control of the Supervisory Doctor. This is fundamentally so for many reasons, including the need to fix responsibility in case of deficit, neglect or negligence in such establishments which deal with the critical sector of health care management. The provision in Entry at Serial No. 1.8 in Section B of Schedule 1 of the Rules that the Collection Centre can be run by a DMLT or a trained nurse is only indicative of the fact that such a person can man the Collection Centre on behalf of Pathological Laboratory which has to be in control of the Supervising Doctor and other duly authorised persons in control of that institution as enjoined by the Act and Rules. Samples which are collected in the Collection Centre has to be stored and properly transported from the centre to the Medical Laboratory carefully, with 86 proper maintenance of cold chain. It is thereupon that the collected sample could be subjected to the clinical procedures to be carried out in the Pathological Laboratory. Therefore, the Collection Centre ought to be the Collection Centre of the Pathological Laboratory. There cannot be independent Collection Centres, which carry out the activity of collecting samples and carrying it to the Medical Laboratory for clinical procedure of examination. We say this in the context of the plea of the Petitioner that she had opened a 'blood collection centre' and has since then been providing the facility of collection of blood, and for that she has engaged trained staff. The mere possession of the certificate of DMLT held out by her as Annexure P/1 is insufficient to run a Collection Centre in the manner pleaded by her. This we say without expressing on the acceptability or otherwise of her qualification for other purposes as authorised by the Act. Her plea that she is entitled to continue with the Blood Collection Centre which she had opened is unsustainable. That writ petition therefore fails.
22. In the result,
(i) Writ Petition (PIL) No. 19 of 2017 is ordered making absolute all the directions issued earlier in that case, including that contained in order dated 23.03.2017 quoted above; and directing the State Government of Chhattisgarh and all authorities under it as well as all the duly authorised authorities and officers under the Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010 and the Rules made thereunder, to ensure that no Clinical Establishment or Nursing Home as defined under that Act is established or run in the State of Chhattisgarh without licence in terms of the provisions of that Act and those Rules.
87(ii) Writ Petition (C) Nos. 1078 of 2017, 752 of 2017, 1005 of 2017, 970 of 2017, 920 of 2017, 978 of 2017, 982 of 2017, 954 of 2017, 974 of 2017, 967 of 2017, 941 of 2017, 953 of 2017, 977 of 2017, 969 of 2017, 968 of 2017, 942 of 2017, 981 of 2017, 975 of 2017, 976 of 2017, 918 of 2017, 972 of 2017, 956 of 2017, 1075 of 2017, 1094 of 2017, 980 of 2017, 1153 of 2017, 1154 of 2017, 1117 of 2017, 1108 of 2017, 1162 of 2017, 1161 of 2017, 989 of 2017, 979 of 2017, 1101 of 2017, 985 of 2017, 1042 of 2017, 1046 of 2017, 1048 of 2017, 1043 of 2017, 1081 of 2017, 1064 of 2017, 1071 of 2017, 987 of 2017, 1068 of 2017, 1130 of 2017, 1126 of 2017, 1099 of 2017, 1080 of 2017, 1079 of 2017, 1069 of 2017, 1061 of 2017, 1104 of 2017, 1067 of 2017, 1129 of 2017, 1109 of 2017, 1076 of 2017, 1066 of 2017, 1072 of 2017, 992 of 2017, 990 of 2017, 1127 of 2017, 1002 of 2017, 1110 of 2017, 1125 of 2017, 1121 of 2017, 1093 of 2017, 1102 of 2017, 1112 of 2017, 1095 of 2017, 1151 of 2017, 1122 of 2017, 1100 of 2017, 1105 of 2017, 1115 of 2017, 1103 of 2017, 1007 of 2017, 1031 of 2017, 1114 of 2017, 1107 of 2017, 1123 of 2017, 1098 of 2017, 1118 of 2017, 1111 of 2017, 1124 of 2017, 1032 of 2017, 1119 of 2017, 1038 of 2017, 1152 of 2017, 1175 of 2017, 1165 of 2017, 1160 of 2017, 1168 of 2017, 1206 of 2017, 1158 of 2017, 1133 of 2017, 1169 of 2017,1257 of 2017, 1355 of 2017, 1399 of 2017, 1567 of 2017, 1555 of 2017, 1620 of 2017, 1854 of 2017, 1741 of 2017, 1969 of 2017, 2177 of 2017 and Writ Petition (C) No. 2176 of 2017 are ordered holding that the Petitioners therein are not eligible to run their Clinics/Clinical Establishments without obtaining licence under the Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010 and directing that the application for grant of licence made by any of those Petitioners, received by the Supervisory Authority concerned and pending, shall be taken up and acted upon in accordance 88 with law; by passing orders on such application within an outer limit of two months from the date of receipt of a copy of this order.
(iii) Writ Petition (C) No. 1113 of 2017 is dismissed.
(iv) IA No. 3 of 2017 in WP(PIL) No. 19 of 2017, application for exemption from depositing security amount, is allowed and the Petitioner is exempted from depositing the security amount.
Sd/- Sd/-
(Thottathil B. Radhakrishnan) (Sharad Kumar Gupta)
CHIEF JUSTICE JUDGE
Subbu