KALKISINH IMANALLAH DULERAY GODSAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) .This is a petition professed to be a petition under Arts. 226/227 of the Constitution of India at the instance of the petitioner who professes to be a "Practitioner of Naturopathy".

(2.) . Unfortunately, the petition as presented to the Court, as conceived by the petitioner and as argued by the learned Counsel for the petitioner, is a complex mixture of apprehensions and misconceived notions.

(3.) . On the one hand, it is contended that as a simple practitioner of a simple basic science in tune with nature, and professing to apply the principles of nature to the human body in order to maintain and restore good health, would not amount to "practice of medicine" within the meaning of any law applicable to such persons. On the other hand, it appears that the petitioner is bent upon calling himself as a "doctor", is bent upon professing and advertising himself as a "Doctor of Naturopathy", and at the same time, appears to be desirous of setting up a professional educational institution for impartation of knowledge and ultimately a professional degree, whereby students who were enrolled to such an institute would be entitled to call themselves as "Doctors of Naturopathy". Unfortunately the petitioner has mixed up the two concepts viz., practice of naturopathy as against a training institute or an academic institution for Naturopathy where professional degrees would be awarded.