Sudhir Narain, J. - (1.) The petitioner has challenged the order dated August 9, 2001 passed by the Chief Medical Officer, Aligarh, restraining him from carrying on medical practice in his clinic.
(2.) The version of the petitioner is that he obtained degree of Ayurved Ratna in the year 1992 from Hindi Sahitya Sammelan, Allahabad. He applied for registration as a Medical Practitioner before the State Ayurved and Unani Medical Board, Bihar (in short the Medical Board Bihar) and was registered by the said Board in the year 1993. He, after obtaining registration from Bihar, started medical practice in district Aligarh, Uttar Pradesh.
(3.) A complaint was made against the petitioner that he has opened a clinic and is doing medical practice unauthorisedly. The petitioner submitted registration certificate issued by the Bihar Medical Board. The said certificate was sent for verification to the Indian Medical Board, Uttar Pradesh (in short the U. P. Board). The U. P. Board informed that the certificate issued by Hindi Sahitya Sammelan conferring degree of Ayurved in the year 1992 is not a recognised degree for the purpose of registration as medical practitioner and on the strength of registration certificate issued by the Bihar Medical Board, the petitioner is not entitled to carry on medical practice. He was restrained from doing medical practice in Uttar Pradesh.;