(1.) Vide this common order I shall decide the above petitions impugning the communications/orders dated January 14, 2021 and January 15, 2021 issued by the Central Council of Indian Medicine ( CCIM , for short) / arrayed as a respondent in all the above captioned writ petitions.
(2.) The petitioners, in all these petitions are teaching faculties at various Ayurvedic colleges recognised by the CCIM.
(3.) The factual background common to all the petitions filed are as follows. Respondent CCIM is an expert statutory body constituted under the Indian Medicine Central Council Act,1970 ( CCIM Act , for short) vide gazette notification extraordinary part (ii) Section 3 (ii) dated August 10,1971; as the statement of Objects and Reasons of the CCIM Act provided that considering the issues related to the Indian system of medicine and Homeopathy it was recommended that a statutory Central Council on the lines of the Medical Council of India for modern system of medicine was a prerequisite for the proper development of these systems of medicine.
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