LAWS(DLH)-2007-8-433

(WG. COMMANDER) H.M. SETHI Vs. UNION OF INDIA, MINISTRY OF HEALTH AND FAMILY WELFARE, GOVERNMENT OF INDIA, NIRMAN BHAWAN, NEW DELHI AND OTHERS

Decided On August 29, 2007
(Wg. Commander) H.M. Sethi Appellant
V/S
Union Of India, Ministry Of Health And Family Welfare, Government Of India, Nirman Bhawan, New Delhi And Others Respondents

JUDGEMENT

(1.) This writ petition is filed by the petitioner praying for a direction to the respondents to control and regulate various unrecognised streams of alternative medicines. The present petition is directed particularly in respect of the stream of alternative medicines" known as Electropathy/Electro-homoeopathy.

(2.) In support of the statements made in the writ petition Counsel for the petitioner has brought to our notice the decision of this Court, which the petitioner has termed as a historic judgment, in C.W.P. No. 4015/ 1996 titled Wing Commander (Retired) H.M. Sethi Vs. Ministry of Human Resources and others, disposed of on 18th Nov., 1998 . He has submitted before us that this Court had issued clear mandate and directions for controlling and regulating unrecognised stream of "alternative medicines" like electropathy and electro-homoeopathy.

(3.) We have considered the submissions in the light of the documents available on record. The directions issued by the Division Bench of this Court are contained in the operative portion of the judgment. According to the petitioner, directions contained in the judgment have not been implemented by the respondents.