C.P.RAMACHANDRAN Vs. STATE REP

JUDGEMENT

(1.) This Writ petition is filed seeking for a Mandamus directing the 1st and 2nd respondents to consider the representation of the petitioner dated 18.12.2019 requesting to de-seal the portion of his residential house and medical shop which was sealed by the 2nd respondent.

(2.) It is claimed by the petitioner that he is trained in alternative medicines called Gurukula Vaithiyam Methods and he is running medical shop, selling Siddha and Ayurvedic medicines in the name and style of "Shree Ramachandra Dravida Raja Maruthuvam" at Pollachi, after getting permission from the appropriate authorities.

(3.) On the other hand, it is contended by the respondents that a surprise raid was conducted in the petitioner's premises on 09.11.2019 and it was found that the petitioner was running a clinic and giving Ayurvedha and Siddha Medical treatment to the general public without valid education in medicine and without any authorization from the appropriate Government authorities and that the petitioner is a fake doctor. Therefore, the respondents sealed the clinic premises immediately. It is also stated that a case in Cr.No.345/2019 on the file of the Pollachi Police Station was filed against the petitioner under Sections 468, 471 and 420 and under Section 5 of the Indian Medical Council Act, 1956. It is contended by the petitioner that he is also residing in the said premises for a long time and therefore, the respondents must be directed to de-seal the premises.