RAVI M. NAIR Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioners before this Court have filed this present Writ Petition by way of a Public Interest Litigation (PIL) for issuance of appropriate writ, order or direction directing the Respondent Union of India and its functionaries to notify Homoeopathic medicines of Arsenicum album - Phosphorus - Tuberculinum (APT) in series intervention protocol to prevent COVID-19 infections, and to allow Homoeopathic treatment of COVID-19 mild cases with Homoeopathic medicines standalone and added therapy in severe to critical cases.

(2.) The Petitioners in short are praying for issuance of writ of Mandamus to Government of India for including Homoeopathic medicines for treatment of COVID-19 infections. The Petitioners have prayed for the following reliefs:

(3.) The Respondents have filed a reply in the matter and various status reports have also been filed from time to time. The Respondent No.2 Central Counsel for Research in Homoeopathy (hereinafter referred to as "CCRH") has filed a counter-affidavit, and it has been stated that the Writ Petition is a blatantly dishonest attempt on the part of the Petitioners to over reach the law.