DESEEYA SEVABHARATHI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, a voluntary social service organisation, has approached this Court seeking to quash Ext.P4 and to direct the respondents not to prevent or obstruct the petitioner or its District Unit from rendering voluntary service as relief agency in Kannur District.

(2.) The petitioner states that it is a voluntary social service organisation working all over India, providing charitable services at grass root levels. The petitioner states that Seva Bharati is providing health care service through over 5000 Health Care Centres, 960 Mobile Clinics, 480 Urban Area Clinics, 200 Counselling Centres, 6500 Ambulances and 7 Leprosy Medication and Rehabilitation Centres, through thousands of volunteers. It has a chain of 450 Blood Banks and 300 Blood Donation Indexes. The petitioner is a Non-Governmental Organisation.

(3.) The Central Council for Research in Ayurvedic Sciences (CCRAS), Ministry of AYUSH developed Ayurvedic Medicine AYUSH-64 for treating a symptomatic Covid-19 patients. The Secretary, Government of India, directed the State Health Authorities to promote AYUSH-64, as per Ext.P1. The CCRAS directed their Institutes/Units/Centres to facilitate distribution of AYUSH-64 through Seva Bharati volunteers, as per Ext.P2. The petitioner is Kerala State Chapter of Seva Bharati. The petitioner has been authorised to distribute AYUSH-64 in four Districts in Kerala.