BALKAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner assails constitutional validity of the Indian Medicine Central Council Act, 1970 especially its Chapter III and Second Schedule, the same being violative of Article 19(1)(G) of the Constitution. He also seeks quashing of the orders dated 10.04.2007, 21.08.2007, 31.08.2007 and 17.04.2009 (Annexures P8, P9, P10 & P14, respectively) being violative of provisions of the Bihar Development of Ayurvedic and Unani Systems of Medicines Act, 1951 and the Punjab Ayurvedic and Unani Practitioners Act, 1963.

(2.) The petitioner is said to have passed his Matriculation from Hindi Sahitya Sammelan, Allahabad in the year 1980, followed by "Ayurveda Ratna" from the same Institute in the year 1982 though the Degree was statedly issued on 5 th April, 1985. The petitioner got himself registered as a Vaidya with the State Council of Ayurvedic and Unani Medicines, Bihar in the year 1984. The petitioner thereafter is said to have passed BAMS (Ayurvedacharya) examination from Varanasy Sanskrit Vishwavidhyalaya and a Degree dated 14.07.1992 (Annexure P4) has been issued to this effect.

(3.) The petitioner applied to the State Council of Ayurvedic and Unani Medicines, Bihar for change of address in his Registration Certificate and his request was accepted vide letter dated 20.01.1996 wherein his address of village Tewar, Tehsil Kharar, District Ropar (Punjab) was mentioned.