A K SABHAPATHY Vs. STATE OF KERALA

JUDGEMENT

(1.) This original petition comes before us on a reference by a learned Judge of this Court, since the question of law involved is important and the impact of the decision on it on the medical profession would be serious.

(2.) The petitioner is a member of the Kerala Branch of the Indian Medical Association, the Convener of the I. M. A. Action Committee for Kerala and 'he Chairman of the Action Committee for Bihar DMS issue. It is in this representative capacity that he has approached this Court.

(3.) The first respondent is the State of Kerala and the 2nd respondent, the Union of India. The 3rd respondent represents the Bihar D. M. S. holders' Association of Kerala and the 4th respondent is a Bihar D. M. S. Holder, awarded by the Bihar State Board of Homoeopathic Medicine. Respondents 5, 6 and 7 got themselves impleaded since they were vitally interested in the outcome of the original petition.