Vibhu Bakhru, J. - (1.) The petitioners have filed the present petition, inter alia, praying that a writ of mandamus or any other appropriate writ be issued directing the respondents to renew the registration of petitioner no.1 under the Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 (hereafter "the Act").
(2.) Dr Abhijeet Yadav, the Nodal Officer is present in Court and he submits that the petitioner's application for renewal of registration has not been accepted as there is a case pending against petitioner no.2 (Dr Anil Grover) for violation of the provisions of the Act. He drew the attention of this Court to Rule 18A (4) (ii) of the Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996 ("the said Rules") which reads as under:- 18A. Code of Conduct to be observed by Appropriate Authorities. (1) xxxxxxxxx (2) xxxxxxxxx (3) xxxxxxxxx (4) All the Appropriate Authorities including the state, District and sub-district notified under the Act, inter alia, shall observe the following conduct for registration and renewal of applications under the Act, namely:- (i) xxxxxxx (ii) ensure that no application for fresh registration or renewal of registration is accepted if any case is pending in any court against the applicant for violation of any provision of the Act and the rules made thereunder."
(3.) He submits that in view of the aforesaid Rules, the petitioner's application for renewal of registration under the Act could not be accepted.;