VARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The caricious attitude and temerity in the action of the luminous bodies like the Central Council of Homoeopathy, Council of Homoeopathic System of Medicine, Punjab, has resulted in disarray and lead to the institution of the present writ petition. Lack of harmoneous working, co-operation and co-ordination between the State and Central statutory bodies controlling the education and granting degrees in homeopathy and mis-representation by the Homoepathic Medical College, Abohar, has caused serious prejudice to the students including the petitioners herein. Attitude of indifference coupled with lack of zeal to do commonweal for the students of homoeopathy and consequently for the public at large has exposed a serious threat to the entire academic career of the students.

(2.) Commensurate to the expected standards of functioning of statutory authorities, controlling the standards, professional ethics and maintenance of education standards, academic curriculum and admission to courses in the field of homeopathy, have not only been ignored but to a great extent have been violated by such bodies in the present case. Breach of its duties and obligations by these authorities could be of far reaching consequences is a fact which is demonstrably exhibited by the facts of this case. Inspite of the fact that the Central and State legislations regulating such professional and academic courses, clearly spell out a distinct and different sphere of jurisdiction for respective bodies, but in practice they have a common field and sphere to operate being delicately aware of their respective duties and obligations.

(3.) In 'The Tribune', dated 20.8.1996 Homoeopathic Medical College, Abohar, published an advertisement inviting applications for admission to Ist Professional Diploma in Homoeopathic Medicine and Surgery, hereinafter referred to for the purposes of brevity as D.H.M.S., of duration of four years. The note given in the said advertisement which is of immens consequences in the present case reads as under :-