Madras High Court
S.V.S. Educational And Social Service ... vs Government Of India on 13 June, 2016
Author: M.Sathyanarayanan
Bench: M.Sathyanarayanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Reserved on : 13.06.2016
Delivered on : 24.06.2016
CORAM:
THE HON'BLE MR. JUSTICE M.SATHYANARAYANAN
W.P.No.18510 of 2016
and WMP.No.16194 and 165914 of 2016
S.V.S. Educational and Social Service Trust,
Rep by its Chairman and Managing Director,
No.74, Gandhi Road,
Kallakurichi-606 202,
Villupuram District. .. Petitioner
Vs.
1.Government of India,
Ministry of Ayurveda Yoga and Naturopathy,
Unani, Sidha and Homeopathy (Ayush)
Ayush Bhavan
'B' Block, GPO Complex,
110 023 INA, New Delhi-110 023.
2.The Secretary,
Central Council of Homeopathy,
No.61-65, Institutional Area,
Opposite 'D' Block, Janakpuri,
New Delhi-110 058.
3.The Tamil Nadu Dr.M.G.R. Medical University,
Rep by its Registrar,
No.69, Anna Sali,
Guindy, Chennai-600 032.
4.The Special Commissioner,
Directorate of Indian Medicine and Homeopathy
Arignar Anna Hospital Complex,
Arumbakkam, Chennai-600 106.
5.A.Ahamed Basheer
6.R.Krishna Priya
7.K.Prabhavathi
8.B.Hemasaisree
9.T.Subasri
10.C.Reshma Priya Dharshini
11.R.Nagesh Rao
12.R.Roshini
13.C.Dhivakar
14.M.Isvariya Rani
15.K.Kaviya
16.J.Nandita Varshini
17.P.V.Sakthimugundhan
18.N.Prathap
19.C.Arul Essakki Raja
20.V.Sathish
21.C.M.Somasekar
22.A.Sakthivel
23.M.Vignesh
24.M.G.Rasmika
25.K.R.Aananthi
26.A.Aravindhan
27.C.Rajasekaran
28.S.Sugadev
29.R.Yoganathan
30.V.Ramalingam
31.K.Sundaramoorthy .. Respondents
(Respondents 5 to 31 impleaded as per the
order dated 13.06.2016 made in
WMP.No.17160 of 2016)
Prayer: Writ Petition filed under Article 226 of the Constitution of India praying for issuance of a Writ of Certiorarified Mandamus to call for the records of the 3rd respondent culminating in Rc.No.Affln.1(3)/11426/2011 dated 08.04.2016 of the Registrar, Tamil Nadu Dr.M.G.R. Medical University, No.69, Anna Salai, Guindy, Chennai-32 and quash the same and consequently direct the third respondent to issue provisional affiliation to the petitioner institution for the academic year 2015-2016 to run the Bachelor of Homeopathy Medicine and Surgery Course (BHMS) Degree course in their College viz., S.V.S. College of Homeopathy and Research Institute, Kallakurichi, Villupuram District and further direct the third respondent to register the admission of the students in the petitioner institution.
For Petitioner : Mr.S.Prabakaran, Senior Counsel
assisted by Mr.K.Balakrishnan.
For Respondents : Mr.K.Ramanamoorthy,
Central Govt. Standing Counsel
for R1 and R2
Mr.A.L.Somayaji,
Advocate General
assisted by Mr.D.Ravichander for R3
Mrs.P.Rajalakshmi
Government Advocate for R4
Mr.C.Jagadeesan for R5 to R31
O R D E R
The petitioner Trust intend to start and run a Homeopathy Medical College in the name of SVS Medical College of Homeopathy and Research Institute at Kallakurichi, Villupuram District and had requested for grant of provisional affiliation to start Bachelors degree course viz., Bachelor of Homeopathy Medicine and Surgery (BHMS) course and it came to be rejected, vide impugned order dated 08.04.2016 passed by the third respondent and challenging the legality of the said order, the present writ petition is filed.
2. This is the sixth round of litigation between the petitioner and the same official respondents. The facts leading to this litigation have been narrated in detail and in extenso in the order dated 09.10.2014 made in W.P.No.32047 of 2013 and also the order dated 06.01.2015 made in W.P.No.28684 of 2014 and therefore, it is not necessary to restate the entire facts once again and it is suffice to narrate the relevant facts which are necessary for the disposal of this writ petition.
2.1. The first respondent, in compliance of the order dated 09.10.2014 made in W.P.No.32047 of 2013 has conducted inspection of the college run by the petitioner Trust on 06.08.2013 and noted certain deficiencies and an opportunity of hearing was afforded to the college to present their case with respect to the deficiencies pointed out. Accordingly, the College was represented by Chairman and Founder-cum-Secretary of SVS Educational Society made his presentation. The first respondent, having considered the submissions made as to the compliance of the deficiencies, took a decision to deny permission to SVS Education Trust [hereinafter referred to as Trust] for establishing a new Homeopathy Medical College in the name and style of SVS College of Homeopathy Research Institute at Kallakurichi and conducting BHMS course and accordingly rejected the application dated 06.03.2013. The petitioner Trust made a challenge to the said order by filing W.P.No.28684 of 2014 and a Single bench of this Court, after considering the rival submissions and upon perusal of the materials placed before it, had quashed the order of the first respondent dated 20.10.2014 with a further direction directing the first respondent to grant approval to the petitioner institution for the academic year 2014-2015 by passing appropriate orders within a period of 15 days from the date of receipt of a copy of the order and the Court had also taken note of the fact that since the students had been admitted already pursuant to the interim direction issued by this Court, such a permission shall also be regularized.
2.2. The first respondent, based on the recommendation of the Central Council of Homeopath (CCH), has granted permission to the petitioner Trust to start Homeopathy College with an intake capacity of 50 students for the academic year 2015-16, subject to fulfilment of certain conditions and it has also been indicated that permission for the next academic year 2016-2017 is to be obtained to take admissions in BHMS degree course and the college shall fulfill all the requirements of the HCC Act, 1973 and the relevant Regulations framed thereunder.
2.3. The petitioner Trust and the college, armed with the said order, had approached the third respondent in the form of representation dated 29.09.2015 for grant of provisional affiliation for BHMS degree course for the academic year 2015-2016. However, no orders have been passed and therefore, the petitioner once again approached this Court by filing W.P.No.34108 of 2015 and this Court having taken note of the fact that the grievance expressed by the petitioner has been substantially complied with in the light of the order dated 23.10.2015, signed on 26.10.2015 by the third respondent, in and by which provisional affiliation has been accorded after due inspection, had directed the fourth respondent to include the petitioner college for admission of students in BHMS degree course for the academic year 2015-2016 forthwith and the third respondent was also directed to send the requisite papers pertaining to the petitioner for counselling forthwith.
2.4. The petitioner had approached the third respondent for provisional affiliation for the current academic year 2016-17 and based on the Inspection Report dated 28.10.2015, following deficiencies were noted:
1.The DTCP approved proceeding copy is not available. The management is applied for the same.
2.There is 2 shortfall in Professor/Reader cadre in the department of Anatomy and Organic of Medicine (for starting I BHMS).
3.The Trust has not enclosed the Latest Encumbrance Certificate.
4.The Trust has not furnished Government Pleader opinion in regard to clear title and extent of the land.
5.The Trust should be furnished the Sworn Affidavit from the Notary Public stating that the land and ready build area shown for the College and it will not be used for any other purpose (specify the Survey No. and extent of area).
6.The Trust has not furnished to show the Trust organization has an annual income (Audit Report)
7.The fees has not remitted by the Trust.
8.P.G. Qualified persons to be appointed for the following Departments:
a. Anatomy b. Physiology including Biochemistry c. Organic Medicine d. Homeopathic Materia Medica
9. Earmarked building area for BHMS & BNYS sketch produced and authorized my advocate and Notary Public (specify the Survey No. and extent of land for each course).
and it was also communicated to the petitioner Trust, vide communication dated 17.11.2015.
2.5. The petitioner Trust, in response to the said letter, had submitted a letter of compliance dated 09.12.2015 and also indicated that they have remitted all the University fees including the University affiliation fee and requested the third respondent to grant affiliation for the academic year 2015-2016. The third respondent University, after receipt of the letter of compliance dated 09.11.2015 from the Trust, requested the Trust to furnish the following documents, vide communication dated 11.12.2015:
1. To be obtained the building approval plan from Competent authority DTCP along with Proceedings documents.
2. Appointment order for Dr.R.Thankamony, Professor in the Department of Anatomy.
3. The following Clause to be contained in Undertaking Certificate relating to Lease Deed It should however be ensured that the Lease Deed is entered between the Trust and Trustee owning the Building/Land should be registered and shall contain a Clause that the Lease Deed cannot be terminated for a period of years? (Copy enclosed for ready reference)
4. The Sworn Affidavit in Latest date (Annexed the BHMS Degree course Survey Number).
5. The Audit Certificate for the Balance Sheet already submitted.
So as to enable the University to grant of Provisional Affiliation Orders to B.H.M.S. Degree Courses for the academic year 2014-2015.
2.6. The third respondent has also sent another communication dated 31.12.2015 pointing out that instead of depositing Rs.40,000/- towards Inspection Fees, the Trust has sent a Demand Draft for Rs.1,75,000/- and returned the same with further request to remit the Inspection Fee of Rs.40,000/- immediately. The third respondent University in compliance of the order dated 24.10.2015 made in W.P.No.34108 of 2015, informed the said facts to the Principal Secretary and Commissioner of Indian Medicine and Homeopathy.
2.7. The petitioner Trust was also running a Naturopathy Research Institute and three girl students undergoing studies in the said institute, had committed suicide on 23.01.2016 and it was widely published in print and visual media. The Honble Chief Minister of Tamilnadu, vide Press Release dated 30.01.2016, taking into consideration the interest and welfare of the students studying in the said college, ordered shifting of the students to the Government Yoga and Naturopathy College. Insofar as the students studying in Homeopathy College run by the Society is concerned, necessary permission/approval of the first respondent is required and therefore, directed the fourth respondent to take necessary steps. Accordingly, the fourth respondent sent a letter dated 09.02.2016 in Ref.No.1548/P&D3/2016 dated 09.02.2016 to the Secretary, Central Council of Homeopathy, New Delhi as well as the Secretary, Government of India, Ministry of AYUSH, New Delhi, praying for necessary permission to relocate the students studying in Homeopathy college to the Government institutions.
2.8. The first respondent also accorded permission to relocate the students of SVS Homeopathic Medical College, Kallakurichi, Villupuram District, Tamil Nadu into the Government Homeopathic Medical College, Thirumanglam, Madurai District as a one-time measure. The second respondent has also sent a show cause notice dated 08.04.2016 to SVS Medical College of Yoga and Naturopathy & Research Institute, Kallakurichi, informing as to why the said college should not be de-affiliated as per the provisions of the Statute 51 and Affiliation of Naturopathy and Yoga Medical College Statutes. The third respondent also despatched the impugned order dated 08.04.2016 rejecting the request made for grant of provisional affiliation dated 29.09.2015 and 22.12.2015 to start BHMS degree course by SVS Medical College of Homeopathy and Research Institute, Kallakurichi, Villupuram District and challenging the legality of the said order, the present writ petition is filed.
3. Mr.S.Prabakaran, learned Senior Counsel assisted by Mr.K.Balakrishnan, learned counsel appearing for the petitioner, made the following submissions:
(i) The third respondent, vide communication dated 11.12.2015, has directed the petitioner to furnish four documents and those documents have also been furnished and third respondent, in yet another communication dated 31.12.2015, has indicated that the petitioner Trust, instead of remitting a sum of Rs.40,000/- towards inspection fees, has wrongly sent a Demand Draft for Rs.1,75,000/- and therefore, returned the same with a request to remit the fee of Rs.40,000/- and it was also remitted.
(ii) The deficiencies pointed out in the Inspection Report dated 28.10.2015 has also been complied with and a compliance report has also been submitted to the third respondent on 09.12.2015.
It is the primordial submission of the learned Senior Counsel appearing for the petitioner that unless re-inspection is carried out, the third respondent cannot find out as to the compliance of the alleged deficiencies and the sole reason for rejecting the request for grant of provisional affiliation appears to be the alleged suicide committed by three girl students studying in Naturopathy (BNYS) College and it has nothing to do with the availability/lack of infrastructural facilities in the Homeopathy College run by the very same Trust and the third respondent merely went by the news item published in the print and visual medias and so also the press release of the Hon'ble Chief Minister of Tamil Nadu. The learned Senior Counsel appearing for the petitioner has drawn the attention of this Court to the impugned order of the third respondent dated 08.04.2016 and would submit that the alleged suicide committed by three girl students in BNYS College appears to be the primordial reason for rejecting the grant of provisional affiliation to BHMS College for the current academic year 2016-17 and prays for interference.
4. Mr.A.L.Somayaji, learned Advocate General appearing for the third respondent has invited the attention of this Court to the affidavit filed in support of WMP.No.16914 of 2016 filed for vacating the interim order dated 26.05.2016 and would submit that 9 deficiencies have been noted and the college, till date have not rectified the deficiencies pointed out by the third respondent. It is the further submission of the learned Advocate General appearing for the third respondent that three girl students studying in BNYS college had committed suicide and it was widely published by entire media and there was law and order problem and taking into consideration the interest and welfare of the students, decision was taken to shift the students in BNYS as well as BHMS to Government run institutions and the entire facts were placed before the 243rd Governing Council Meeting of the University held on 03.03.2016 and a decision has been taken to reject the request made by the petitioner Trust for grant of provisional affiliation for the academic year 2015-2016 for BHMS course and it cannot be faulted with and prays for dismissal of this writ petition.
5. Mrs.P.Rajalakshmi, learned Government Advocate appearing for the fourth respondent has drawn the attention of this Court to the counter affidavit filed by the fourth respondent and would submit that based on the interim direction issued by this Court in W.P.No.34108 of 2015 dated 28.10.2015, the third respondent furnished seat matrix for annual intake of 50 seats of BHMS degree course and totally 26 candidates were admitted for the academic year 2015-2016. It is the further submission of the learned counsel appearing for the fourth respondent that with regard to the lack of facilities in BNYS and BHMS college, lot of complaints have been received from the students and the Revenue Divisional Officer, Villupuram as well as the Joint Director of Health Services, Villupuram had also conducted inspection and given a fact finding enquiry report after examining the students. Three girl students studying in BNYS college had committed suicide and therefore, the situation become volatile leading to public interest and therefore, a decision has been taken, taking into consideration the interest and welfare of the students, to shift the students studying in BHMS college and after obtaining necessary permission from the Government of India, vide communication dated 27.05.2016, most of the students were shifted in pursuant to the interim order passed by this Cort and some of them are yet to be shifted and prays for dismissal of this writ petition.
6. Twenty seven students studying in BHMS course in the institution run by the petitioner Trust had also filed WMP.No.17160 of 2016 praying for their impleadment and in the affidavit filed in support of the petition, they would state that they have been exploited by asking them to do all menial works including construction work etc., and are facing untold misery and hardship and apart from that, the Management had also collected a sum of Rs.1,50,000/- from each students without giving them any receipt. It is the categorical submission of the petitioners/students of BHMS that the college lacks even basic amenities and infrastructure facilities and no approval has been accorded to the superstructure. The petitioners/students also took a stand that they are willing to be accommodated in Government run institution and on account of the interim orders passed by this Court, some of them could not move to the said institution and therefore, prayed for their impleadment and vacating the interim order passed by this Court.
7. This Court paid its best attention to the rival submissions and also perused the materials placed before it.
8. The first respondent, in his communication dated 28.09.2015, addressed to the Society has informed that permission was granted to the Trust to run institution under the name and style of SVS Medical College of Homeopathy Research Institute, Kallakurichi, Tamil Nadu with starting intake capacity of 50 students for the academic year 2015-16 under Section 12A of the HCC Act, 1973 subject to fulfillment of following conditions:
(i) Licence Procedure for purchasing Alcohol in Pharmacy Department should be fulfilled.
(ii) The College administration will ensure that sufficient infrastructure, hospital facilities and qualified teachers in each department as per the relevant CCH Regulations are in position before the admission of the students in the above mentioned courses is made, under intimation to the Central Government and CCH.
(iii) The college has to submit the requisite Bank Guarantee of Rs.1.00 Crores as specified under Section 6(1)(g)(i) of the notified Regulation 2011, failing which the letter of permission may be withdrawn.
(iv) Further the College to obtain permission for the next academic year 2016-17 to take admission in the above said permitted course, the college shall fulfill all the requirements of the HCC Act, 1973 and the relevant Regulations made thereunder.
9. According to the petitioner Society, deficiencies pointed out have been fulfilled and since no orders have been passed, had filed W.P.No.34108 of 2015 and this Court, having taken note of the order dated 23.10.2015, signed on 26.10.2015 in and by which the third respondent herein had accorded provisional affiliation and therefore, ordered inclusion of the petitioner's College for admission of students in BHMS for the academic year 2015-2016. It seems that inspection was conducted and as per the Inspection Report dated 28.10.2015, the third respondent has noted certain deficiencies and therefore, requested the petitioner Trust to comply/rectify the deficiencies pointed out, vide their counter 17.11.2015 and in response to the same, the petitioner Trust/Society had sent a reply dated 09.12.2015 stating that they have rectified all the deficiencies pointed out and also remitted all the University fees including the University affiliation fee to grant the provisional affiliation for the academic year 2015-2016. The third respondent once again sent a communication dated 11.12.2015 to the petitioner Trust calling upon them to furnish 5 documents and the third respondent has returned the Demand Draft for a sum of Rs.1,75,000/- remitted towards inspection fee stating that fee required to be paid is only Rs.40,000/- and asked them to remit immediately, vide communication dated 31.12.2015. In the interregnum, three girl students studying in Yoga and Naturopathy college run by the petitioner Society had committed suicide on 03.01.2016 which led to volatile atmosphere and law and order problem and therefore, a decision has been taken by the Government to shift the students studying in both colleges to Government run institutions.
10. Insofar as the deficiencies pointed out in the Inspection Report dated 28.10.2015, it appears that it was placed before the 243rd Governing Council Meeting of the third respondent University held on 03.03.2016 and a resolution was passed resolving not to consider the request made by the Trust for grant of provisional affiliation to start BHMS degree course and requests made in that regard dated 29.09.2015 and 22.12.2015 were rejected.
11. It is a settled position of law that whether a particular institution fulfill necessary criteria regarding the eligibility to conduct classes in the concerned discipline or not falls within the realm of experts who have to judge the same.
12. According to the third respondent, the inspection conducted on 28.10.2015 revealed certain deficiencies and though the petitioner Trust was requested to comply with the same, it have not complied/rectified the deficiencies fully.
13. The Hon'ble Supreme Court of India in the decision in Shri Morvi Sarvajanik Kelavni Mandal Sanchalit MSKM B.Ed. College and Another v. National Council for Teachers' Education and Others [(2012) 3 MLJ 134 (SC)] had considered the issue with regard to withdrawal of recognition of an institution granted to B.Ed. Course by National Council of Teachers' Education Act, 1993 and the Regulations framed thereunder and it is relevant to extract the relevant portion of the said judgment:
11. The present is one such case where the institution established by the appellant has been inspected more than once and several deficiencies that seriously affect its capacity to impart quality education and training to future teachers specifically pointed out. Inadequacy of space and staff, apart from other requirements stipulated under the provisions of the Act and the Regulations, is something which disqualifies any institution from seeking recognition. Such deficiencies have not been disputed before us nor can the same be disputed in the light of the reports submitted by the inspecting teams from time to time, including the report submitted on the basis of the latest inspection that was conducted pursuant to the directions issued by the High Court. It is difficult to appreciate how the institution could have reported compliance with the requirements of the regulations and complete removal of the deficiencies after the order passed by the High Court when the institution had neither the land standing in its name nor the building constructed in which it could conduct the training programme. The fact that the institution was being run in a building which was shared by two other colleges was itself sufficient to justify withdrawal of the recognition granted in its favour. It was also noted by the inspecting team that four lecturers employed by the appellant did not have the requisite M.Ed. qualification. Suffice it to say that the institution was lacking in essential infrastructural facilities which clearly justified withdrawal of the recognition earlier granted to it.
14. In Rajasthan Pradesh Vaidya Samiti v. Union of India [AIR 2010 SC 2221 : (2010) 12 SCC 609], it has been held as follows:
21. In Kerala Education Bill, 1957, In re (AIR 1958 SC 956) and T.M.A. Pai Foundation v. State of Karnataka AIR 2003 SC 355: (2002) 8 SCC 481, this Court held that it is always open to the State or the statutory authority to lay down conditions for recognition of an educational institution, namely, that the institution must have particular amount of funds or properties or number of students or standard of education and so on and so forth and it is also permissible for the legislature to make a law prescribing conditions for such recognition, however, such a law should be constitutional and should not infringe any fundamental right of the minorities, etc. Recognition is a governmental function.
15. In Chairman, Bhartia Education Society & Another v. State of Himachal Pradesh and Others [2011 (3) Scale 48], the terminology recognition and affiliation came up for consideration and it is relevant to extract para 15 of the said judgment:
15. The purpose of `recognition' and `affiliation' are different. In the context of NCTE Act, `affiliation' enables and permits an institution to send its students to participate in the public examinations conducted by the Examining Body and secure the qualification in the nature of degrees, diplomas, certificates. On the other hand, `recognition' is the licence to the institution to offer a course or training in teacher education. Prior to NCTE Act, in the absence of an apex body to plan and co-ordinate development of teacher education system, respective regulation and proper maintenance of the norms and standards in the teacher education system, including grant of `recognition' were largely exercised by the State Government and Universities/Boards. After the enactment of NCTE Act, the functions of NCTE as `recognising authority' and the Examining Bodies as `affiliating authorities' became crystallized, though their functions overlap on several issues. NCTE Act recognizes the role of examining bodies in their sphere of activity. It has been further held in the said decision in para 17 that the examining body can therefore impose its own requirements in regard to eligibility of students for admission to a course in addition to those prescribed by NCTE and the State Government and the examining body may also regulate the manner of admissions and as a consequence, if there is any irregularity in admissions or violation of the eligibility criteria prescribed by the examining body or any irregularity with reference to any of the matters regulated and governed by the examining body, the examining body may cancel the affiliation irrespective of the fact that the institution continues to enjoy the recognition of the NCTE.
16. In the case on hand, the first respondent has granted recognition in compliance of the orders passed by this Court, granting permission to the petitioner Trust to start Homeopathy college, vide communication dated 28.09.2015 with intake capacity of 50 students for the academic year 2015-2016 subject to certain conditions and one of the condition is that the petitioner Trust is to obtain permission for the next Academic year i.e., 2016-17 to take admissions in the above said permitted courses and that it shall fulfill all the requirements of the HCC Act, 1973 and the relevant Regulations made thereunder. The petitioner Trust have not produced any material to show that it obtained permission from the first respondent to take admissions for the current academic year 2016-2017.
17. As already pointed out, in the Inspection Report dated 28.10.2015 furnished to the petitioner Trust, certain deficiencies have been noted and they were also put to notice and though it is the stand of the petitioner Trust that it has rectified all the deficiencies pointed out, the third respondent had felt that it has not done so and placed the said subject in the 243rd meeting of the Governing Council held on 03.03.2016 and passed Resolution No.40, denying the request made for grant of provisional affiliation to start BHMS degree course.
18. The affidavit filed in support of the implead petition in WMP.No.17160 of 2015 filed by 27 students who had undergone studies in BHMS college would prima facie reveals sorry state of affairs. The Government, in the interest and welfare of the students, took a decision to shift the students studying in BNYS and BHMS college to the institutions run by it and the fourth respondent after obtaining necessary permission from the first respondent had passed orders and all the students had consented for shifting to Government run colleges and therefore, the decision of the Government in this regard, cannot be faulted with.
19. Insofar as the alleged commission of suicide by three girl students studying in BHMS college is concerned, this Court is not expressing any opinion for the reason that the case registered by the jurisdictional police is pending investigation.
20. In the light of the above facts and circumstances coupled with the reasons assigned above, this Court is of the considered view that the impugned order does not warrant interference. Therefore, this Writ Petition is dismissed. No costs. Interim Order granted on 26.05.2016 made in WMP.No.16194 of 2016 is vacated. Hence WMP.No.16194 of 2016 is dismissed and WMP.No.16914 of 2016 is closed.
24.06.2016 Index : Yes / No Internet : Yes / No jvm To
1.Government of India, Ministry of Ayurveda Yoga and Naturopathy, Unani, Sidha and Homeopathy (Ayush) Ayush Bhavan 'B' Block, GPO Complex, 110 023 INA, New Delhi-110 023.
2.The Secretary, Central Council of Homeopathy, No.61-65, Institutional Area, Opposite 'D' Block, Janakpuri, New Delhi-110 058.
3.The Registrar, The Tamil Nadu Dr.M.G.R. Medical University, No.69, Anna Sali, Guindy, Chennai-600 032.
4.The Special Commissioner, Directorate of Indian Medicine and Homeopathy Arignar Anna Hospital Complex, Arumbakkam, Chennai-600 106.
M.SATHYANARAYANAN. J jvm Order in W.P.No.18510 of 2016 24.06.2016