MOHAN SINGH SETHI Vs. UOI

JUDGEMENT

(1.) THE following reliefs are sought in this writ petition:

(2.) IT is pleaded in the writ petition that the Indian Medicine Central Council Act, 1970 (for short the Act of 1970) provides for constitution of Central Council of Indian Medicine. The Act of 1970 also provides for maintenance of Central Register of Indian Medicine and also for connected matters.

(3.) IN the meanwhile, the concerned authorities/respondents will ensure the compliance of the order of Honble Supreme Court and this Court but while conducting the elections they must strictly adhere to the laws and norms and ensure that the persons, who are not entitled in terms of law and rules to cast their vote, do not cast their vote. Objections have been filed by respondent No.3. Heard learned counsel for the parties. Considered the matter.