Allahabad High Court
Udai Veer Singh Yadav And Ors. vs Union Of India (Uoi) And Ors. on 16 January, 2003
Equivalent citations: 2003(1)AWC836, 2003 ALL. L. J. 1806, 2003 A I H C 3415, (2003) 50 ALL LR 575, (2003) 1 ALL WC 836
Author: M. Katju
Bench: M. Katju, Prakash Krishna
ORDER M. Katju, J.
1. We have heard learned counsel for the parties.
2. The petitioners held certificates from Hindi Sahitya Sammelan, Prayag, and they claim that they have the right to practice as medical practitioners on the strength of those certificates. They have prayed for a mandamus directing the respondents not to interfere with their peaceful practice as medical practitioners.
3. In Delhi Pradesh Registered Medical Practitioners v. Director of Health, 1997 (11) SCC 687, it was held that the certificate of Hindi Sahitya Sammelan, Prayag, is not recognised after 1967. Hence, the petitioners have no right to do medical practice on the basis of the said certificate.
4. Following the aforesaid decision of the Supreme Court, this petition is dismissed.