VEERAPPA Vs. DISTRICT REGISTRATION AUTHORITY

JUDGEMENT

(1.) In these writ petitions, the petitioners are challenging the order dated 19.09.2011 (Annexure-A) and the notice dated 04.10.2011 (Annexure-B), whereby, the petitioners are held to be not qualified to practise medicine, and hence, their medical clinics are ordered to be closed.

(2.) I have heard learned counsel for the parties and perused the record. It is stated that the petitioners are qualified to practise Electro Homeopathy system of medicine, and in support thereof, learned counsel for the petitioners referred to the two certificates, both dated 12.05.2004 at Annexures-C & D, issued to the petitioners by the Directorate of Indian Systems of Medicine and Homeopathy, Bangalore, two other certificates at Annexures-E & F, a letter dated 14.02.2011 of the Deputy Secretary, Government of India at Annexure-H, and also an order dated 05.05.2010 at Annexure-J issued by the Under Secretary to the Government of India.

(3.) As could be seen from a Division Bench decision of this Court in K.S.E. Homeopathy R & D Assn. v. K.A. & U. P. Board, 2009 4 KarLJ 505, Electro Homeopathy is not recognised as an alternative system of medicine. In the said decision, it is stated that the certificates issued by the Directorate of Indian Systems of Medicine and Homeopathy, Bangalore, to practise Electro Homeopathy system of medicine have been withdrawn pursuant to the order of the Central Government dated 25.11.2003.