ALL INDIA RESEARCH & DEVELOPMENT ORGANISATION OF ELECTRO HOMEOPATHY SYSTEM AND ANOTHER Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Both these petitions have been heard together and are being disposed of by this common judgment, as common questions of law and fact are involved.

(2.) The petitioners are mainly aggrieved by the order dated 25.11.2003 and the consequential order dated 01.06.2004 by which they have been restrained from imparting education or practicing in Electro Homeopathy.

(3.) Questions involved in these petitions are as to whether any person/Society/Institution can be permitted to impart education in an unrecognised discipline of medical science, award degree/diploma/certificate to its trainees and as to whether these trainees can claim a right to practice in Electro Homeopathy.