JAGJIT SINGH KHANNA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition has been preferred assailing the nominations made by the Central Govt. in exercise of power under Section 3 of the Homoeopathy Central Council Act No. 59 of 1973 (hereinafter referred to as 'the Act' ).

(2.) PETITIONER's counsel has assailed the nominations of the members under the provisions of aforesaid Act on following 2 grounds;

(3.) AFTER hearing the learned Counsel for petitioner at length and going through the provisions of Section 3 and 5 of the Act, I find that none of the aforesaid submissions can be accepted for the reasons to follow.