LAWS(KER)-2017-3-104

RAVINDRANATH C. (DR.) Vs. CENTRAL COUNCIL OF HOMOEOPATHY

Decided On March 20, 2017
Ravindranath C. (Dr.) Appellant
V/S
Central Council Of Homoeopathy Respondents

JUDGEMENT

(1.) The petitioners in these two writ petitions claim to be Doctors practicing in Homoeopathy presently in Kerala, but originally in the State of Nagaland.

(2.) They say that at the time when the Nagaland Homoeopathic Medicine Act, 1997 was brought in, they were practicing Homoeopathy, and that they were thus entitled under the terms of the provisions of the said Act, particularly Sec. 9 thereof, to be registered as Homoeopathic Practitioners on the State Register.

(3.) They assert that they have been so registered under the State Board of Nagaland and, therefore, they claim that they are entitled to be considered for inclusion in the Central Register of Homoeopathy, prepared and maintained by the Central Council of Homoeopathy, under the provisions of the Homoeopathy Central Council Act, 1973 (hereinafter referred to as 'the Act', for short). They have approached this Court being aggrieved by the fact that the Central Council has not yet taken a final decision for their inclusion in the Central Register.