DR. RANJEET SINGH Vs. STATE OF U.P.
LAWS(ALL)-2017-7-56
HIGH COURT OF ALLAHABAD
Decided on July 28,2017

Dr. Ranjeet Singh Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

VIRENDRA KUMAR,J. - (1.) Heard Mr. Asit Kumar Chaturvedi, learned Senior Counsel assisted by Mr. J. B. Singh, learned counsel for the petitioners as well as Mr. Ramesh Pandey, learned Chief Standing Counsel.
(2.) This writ petition has been instituted on behalf of petitioners assailing the order dated 21.06.2017 by which notification dated 07.06.2016 has been cancelled.
(3.) The petitioners were nominated as Members of Ayurvedic and Unani Tibbi Systems of Medicine Board, U.P., Lucknow in exercise of powers under Section 21 of the U.P. General Clauses Act, 1904 and Section 5(1)(i) and (ii) read with Section 8 of United Provinces Indian Medicine Act, 1939.;


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