Madras High Court
J.Alamelu Mangai Natchiyar vs The Secretary on 17 December, 2025
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.(MD)No.35368 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 17.12.2025
CORAM
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
W.P.(MD)No.35368 of 2025
J.Alamelu Mangai Natchiyar
W/o.Ragavan
3-247, Sahajapuram
Nagampatti, Varalotti
Virudhunagar.
... Petitioner
Vs.
1. The Secretary
Health and Family Welfare Department
Fort St.George, Chennai.
2. The Director General of Police
Rajaji Salai, Chennai.
3. The Registrar
Tamil Nadu Siddha Medicine Council
Arumbakkam, Chennai.
4. The Director of Indian Medicine and Homeopathy
Arignar Anna Government Hospital of Indian Medicine Campus
Arumbakkam, Chennai - 600 106.
5. The Deputy Director of Medical and Rural Services
Office of the Deputy Director of Medical and Rural Services
Virudhunagar.
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W.P.(MD)No.35368 of 2025
6. The Inspector of Police
Virudhunagar Police Station
Virudhunagar.
... Respondents
Prayer:
Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the respondents not to
interfere with the practice of Acupuncture treatment by the members of
the petitioner duly qualified by not entering and harassing the members
of petitioner with a view to stop their practice of Acupuncture system
treatment without following due process of law.
For Petitioner : Ms.M.Lavanya
For Respondent : Mr.A.Oliraja, GA for R1 to R5
Mr.A.Albert James, GA for R6
ORDER
This writ petition was filed to direct the respondents not to interfere with the practice of Acupuncture treatment by the members of the petitioner duly qualified by not entering and harassing the members of petitioner with a view to stop their practice of Acupuncture system treatment without following due process of law.
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2. The learned counsel for the petitioner would submit that in this case, the petitioner had completed the course of Diploma in Acupuncture Therapy during the year 2012-13 and completed the Master Diploma in the year 2013-14. She had also completed the course in Diploma in Naturopathy during the year 2014-15. All the above courses are certified by the Central Bharat Sevak Samaj, New Delhi.
3. Further, she had completed the course of Bachelor of Science in Psychology during the year 2023 at Alagappa University, Karaikudi.
Now, she is running the Acupuncture Therapy Centre in the name and style of “Sri Ragasugam Acupuncture Therapy Centre” for the past 11 years. Under these circumstances, she is receiving unwanted phone calls from the Police, whereby they threatened her not to practise Acupuncture Therapy. Hence, she filed a representation dated 06.11.2025 before the 6th respondent in person and requested them not to interfere into her practise. However, no action was taken against the said representation till date. Hence, this petition.
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4. In reply, the learned Government Advocate appearing for the respondents, after taking appropriate instructions from the concerned Police Station and other respondents, would submit that no such phone calls were made by them. Further, Mr.Ganesh, Sub-Inspector of Virudhunagar East Police Station had also appeared-in-person before this Court and ascertained that they have not made any threatening calls to the petitioner and also they have not interfered with her profession.
5. Heard the learned counsel for the petitioner and the learned Government Advocate appearing for the respondents and also perused the entire materials available on record.
6. In the case on hand, the petitioner’s only grievance is that she had received threatening phone calls from the 6th respondent, whereby she was repeatedly insisted to close down her clinic and not to practise Acupuncture Therapy.
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7. Upon perusal of case bundle, the fact remains that the petitioner had completed the course of Diploma in Acupuncture Therapy during the year 2012-13 and completed the Master Diploma in the year 2013-14.
She had also completed the course in Diploma in Naturopathy during the year 2014-15. All the above courses are certified by the Central Bharat Sevak Samaj, New Delhi. In such view of the matter, it is clear that the petitioner is a qualified therapist and hence, there is no need for any interference in her profession.
8. On the other hand, one M.Ganesh, Sub-Inspector of Virudhunagar East Police Station, had appeared before this Court and submitted that no such call was made by the 6th respondent to the petitioner. He had also ascertained that there will not be any interference with the petitioner’s profession in future also.
9. Therefore, by recording the above submissions, this Court directs the respondents not to interfere with the petitioner’s profession in future.
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10. With the above direction, this writ petition is disposed of. No cost.
17.12.2025 Speaking/Non-speaking order Index : Yes / No Neutral Citation : Yes / No nsa To
1. The Secretary Health and Family Welfare Department Fort St.George, Chennai.
2. The Director General of Police Rajaji Salai, Chennai.
3. The Registrar Tamil Nadu Siddha Medicine Council Arumbakkam, Chennai.
4. The Director of Indian Medicine and Homeopathy Arignar Anna Government Hospital of Indian Medicine Campus Arumbakkam, Chennai - 600 106.
5. The Deputy Director of Medical and Rural Services Office of the Deputy Director of Medical and Rural Services Virudhunagar.
6. The Inspector of Police Virudhunagar Police Station, Virudhunagar.
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