M.S.VINEETH Vs. SECRETARY

JUDGEMENT

(1.) Mr. M.S.Vineeth, the petitioner, a former Central Government Counsel, has filed the instant writ petition, as a Public Interest Litigation, seeking for a direction to the Secretary, Department of AYUSH, Government Secretariat, Trivandrum, respondent No.3, to ensure that the Homoeopathic Practitioners are immediately allowed to perform in accordance with Exhibit-P1 notification dated 6.3.2020.

(2.) Facts leading to the writ petition are as under: No medical practitioner of Homoeopathic Medicine has come forward to prefer this writ petition. But, a lawyer has filed this writ petition. The practice of Homoeopathic system of medicine, in India, is controlled and regulated by the Ministry of AYUSH, Government of India. The Ministry of AYUSH has issued Exhibit-P1 notification with an Annexure, and it specifically states that the State Government shall take steps to adopt Homoeopathic system among other systems of medicines, in the fight against the menace of Coronavirus.

(3.) Pursuant to the directions of this Court on 12.08.2020, learned Senior Government Pleader has filed a statement along with Annexure R3(a) Government order dated 21.04.2020. Relevant parts of the said statement is extracted hereunder: