Chattisgarh High Court
Sandeep Kumar Agrawal vs State Of Chhattisgarh 2 Ma/50/2015 ... on 16 May, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No. 1411 of 2018
Sandeep Kumar Agrawal, S/o Shri Abhimanyu Prasad Agrawal, aged about
49 years, R/o Near Agrawal Medical Store, Hatri Bazar Chowk, Dhamdha,
District Durg (C.G.) ---- Petitioner
Versus
1. State of Chhattisgarh through Secretary, Department of Health and Family
Welfare, Mahanadi Bhawan, New Mantralaya, Naya Raipur, District Raipur
(C.G.)
2. Chief Medical Officer, Durg, District Durg (C.G.)
3. Registrar, Chhattisgarh Ayurvedic Tatha Unani Chikitsa Paddhati and
Prakirtik Chikitsa Board, Raipur (C.G.) ---- Respondents
For Petitioner : Mr. Ajay Shrivastava, Advocate. For Respondents/ State : Mr. D. R. Minj, Dy. G. A. Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 16/05/18
1. Learned counsel appearing for the petitioner would submit that petitioner has made an application for issuance of license for practicing Ayurvedic medicine under the Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Sthapanaye Anugyapan Adhiniyam, 2010 which is pending consideration before the respondent No. 2 since 17.08.2017 and has not been decided till date.
2. Be that as it may, the respondent No. 2 is directed to consider and dispose of the petitioner's said application expeditiously, preferably within a period of 30 days from the date of receipt of certified copy of this order.
3. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).
SD/-
(Sanjay K. Agrawal) Judge Priyanka