INDIAN HOMEOPATHIC MEDICAL GRADUATES ASSOCIATION Vs. THE SECRETARY TO GOVERNMENT OF TAMIL NADU, DEPARTMENT OF HEALTH & FAMILY WELFARE AND ORS.

JUDGEMENT

(1.) HEARD Mr. M. Venkatachalapathy, learned Senior Counsel assisted by Mr. P. Sathish, learned counsel appearing for the petitioner, Mr. V. Jayaprakash Narayanan, learned Special Govt. Pleader appearing for the respondents 1 and 2 and Mr. R. Karthikeyan, learned Standing Counsel for the third respondent.

(2.) THE petitioner has filed this writ petition seeking to forbear the second respondent from interfering with the practice of Homeopathic System of Medicine by the members of the petitioner association by initiating penal action against the members of the petitioner association.

(3.) THE learned Special Government Pleader appearing for the respondent 1 and 2 has submitted that at no point of time harassment is meted out by the members of the petitioner association, but whenever complaints have been received, each case is dealt with separately and if the cognizable offence has been made out, the First Information Report is registered and thereafter, the matter has been enquired into in accordance with law. Therefore, it is submitted that no blanket direction could be granted, as sought for, in this writ petition.