GOVERNMENT OF TAMIL NADU Vs. S. VIJAY VIKRAMAN

JUDGEMENT

(1.) This modification petition is filed by the petitioners / Government for modifying the order passed by this Court in WP(MD)No.5149 of 2019, dtd. 15/12/2020, in and by which, the petitioners have been prohibited from demolishing the existing buildings and other places of common amenities and constructing any new building at the Government Siddha Medical College, Palayamkottai, till such time, they establish a University for Indian Medicine at Chettikulam, Tirunelveli or any other place.

(2.) The Government Siddha Medical College at Palayamkottai is the first of its kind in Siddha medicine in India. The College was originally functioning at Courtallam and it was shifted to Palayamkottai in November, 1964, as a temporary measure. The College is having an intake capacity of 100 Students for Undergraduate and 60 Students for Postgraduate courses. The College is having a strength of 650 students.

(3.) The Indian Medicine Central Council Act was enacted in the year 1970 and as per Sec. 36 of the Act, certain regulations have been made fixing the minimum standard requirements for a Siddha College. As per the Indian Medicine Central Council (Minimum Standard Requirements of Siddha College and attached Hospitals) Regulations, 2013, the existing Siddha Colleges and new Siddha Colleges shall fulfill the minimum standard requirements of infrastructure, such as having not less than 5 acres of land for an intake capacity of 60 to 100 Students. The Siddha Medical College at Palayamkottai is not having the required land and therefore, the College is having their Hostel in a separate land 2 kms away from the existing premises. The main campus at Palayamkottai is with an extent of 4.91 Acres and the annex campus at Vannarapettai is with an extent of 1.67 Acres.