S. ATHILAKSHMI Vs. STATE

JUDGEMENT

(1.) Leave granted.

(2.) The Appellant before this Court is a registered medical practitioner who is presently working as an Associate Professor and the Head of Dermatology Department, in the Government Omandurar Medical College, Chennai. In the past, she has held the post of Assistant Professor and Civil Surgeon at Royapettah Medical College. It is permissible for her under the law to practice medicine when she is not performing her official duties. The Appellant, in her individual and independent capacity was carrying on her medical practice at a premises which is No. 87, Red Hills Road (North), Villivakkam, at Chennai. It is here that she could be consulted and where she meets and examines her patients.

(3.) An inspection was made on the above premises by the Drugs Inspector, Villivakkam Range on 16/3/2016. As per inspection report, the Drugs Inspector found the following medicines in the inner room of her premises.