K ABDUL MUNEER Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The claim of Unani Medical Practitioners to practice in the Allopathic system of medicine without their name being registered under the Indian Medical Council Act, 1956 is the core issue to be decided in this writ petition.

(2.) The petitioners are qualified Unani medical practitioners. They have filed this writ petition for issuance of a Writ of Mandamus forbearing the respondents 1 and 2 from in any manner preventing them from practicing allopathic medicine based on the training and teaching in the BUMC degree course.

(3.) In the affidavit filed in support of the writ petition, the petitioners contended thus: