HARINDER SINGH SIDHU,J. - (1.) This order shall dispose of above mentioned five petitions as common questions of law and facts are involved therein.
(2.) In these bunch of writ petitions, the petitioners have challenged the notification G.S.R. 13(E) dated 09.01.2014, whereby Rule 3(3)(1)(b) of the Preconception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996 (for short 'the Rules') has been amended to provide that any person wanting to set up genetic clinic/ultrasound clinic/imaging centre has to undergo six months training imparted in the manner prescribed in 'Pre-conception and Prenatal Diagnostic Techniques (Prohibition of Sex Selection) (Six Months Training) Rules, 2014'), being ultra vires to the 'Pre-conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994' (for short "PNDT Act").
(3.) Also challenged is the notification GSR 14(E) dated 09.01.2014 whereby the 'Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) (Six Months Training) Rules, 2014' have been notified.;