RAIPUR HOMOEOPATHIC MEDICAL COLLEGE Vs. UNION OF INDIA

JUDGEMENT

(1.) THE main question involved in this case is, can benefit of amnesty--from fulfilling the requirements of the Homoeopathy Central Council Act, 1973 (the Act) and regulations--be denied to any homoeopathic medical college on the ground that the proceedings for derecognition were initiated against it.

(2.) RAIPUR Homoeopathic Medical College and Hospital (the Raipur college) and Maharana Pratap Homoeopathic Medical College & Hospital (the Maharana college) (jointly referred to as the Petitioners) are situate in the district Raipur, Chhattisgarh.

(3.) SUBSEQUENTLY , an order was passed by the Union of India, Ministry of Health & Family Welfare Department of Ayurveda, Yoga & Naturopathy, Unani, Siddha and Homoeopathy (AYUSH), (the Central Government) on 23.09.2004 that: The recognition of the petitioners was extended for conducting BHMS course from the year 2003-04, 2004-05 respectively; and They could admit the students; but They were supposed to send the compliance report of minimum standard of education. The letter also included the names of some other medical colleges.