A RAMESH BABU Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The petitioner has filed this writ petition for a Mandamus forbearing the respondent from in any way preventing him from giving first aid to the patients permissible in law and for a further direction not to harass him in so for as rendering the first aid as a measure immediate relief to the patients.

(2.) The petitioner has secured a Diploma in D. Pharm Course. He claims that he is running a medical shop and besides injecting the patients with TT injection in the process of first aid. He is also engaged in medical service by taking samples of blood from the patients and assist the Medical officer in his treatment to the patients. The petitioner apprehends arrest by the police under the guise of preventing fake doctors in the society has approached this Court by way of this writ petition.

(3.) This Court by order dated 17.04.2009 directed the petitioner to file an affidavit by giving the name and address of his clinic, where the clinic is situated with medical shop. In compliance of the orders issued, the petitioner has filed an affidavit on 24.04.2009. In the affidavit, the petitioner has stated that he has changed his residence after filing of the writ petition and presently he is residing at No. 86, Chokkalingapuram Road, Panavadalichatram, Sankarankoil Taluk, Tirunelveli District and that he is running the medical shop in the name and style of "Grace Medicals" at Panavadalichatram, Sankarankovil Taluk, Tirunelveli. The petitioner would further state that he is the person holding D. Pharm diploma and he is providing First Aid to those who need at the exigency and not doing regular business for money. The petitioner's apprehension is that the police authorities are threatening to arrest him since he is carrying on the provision as if he is a medical practitioner. This is being denied by the petitioner in the affidavit stating that he is a holder of diploma of pharmacy and can give First Aid.