Madras High Court
All Tamil Nadu Acupuncture vs The State Of Tamil Nadu on 2 July, 2025
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.A.(MD)No.743 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 02.07.2025
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
and
THE HONOURABLE MR.JUSTICE K.RAJASEKAR
W.A.(MD)No.743 of 2023
and
C.M.P.(MD)Nos.6337 of 2025
All Tamil Nadu Acupuncture
and Alternative Medical Association,
(Regd. 75/2001) (an association for
Protection and Propagation of Alternative
System of Medicine and Drugless Therapies),
Rep.by its President S.Mohamed Sabir,
Karaikudi – 630 001,
Sivagangai District. ... Appellant
Vs.
1.The State of Tamil Nadu,
Rep.by its Health Secretary,
Health Department, St.Fort George,
Chennai – 9.
2.The Director General of Police,
Rajaji Salai,
Chennai.
3.The Registrar, Tamil Nadu Siddha Medicine
Council, Arumbakkam, Chennai.
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W.A.(MD)No.743 of 2023
4.The Secretary, Health and Family Welfare
Department, Union of India,
Room No.348 A Wing,
Nirman Bhavan,
New Delhi – 110 011.
5.The Registrar, Dr.MGR University,
No.69, Anna Salai, Guindy,
Chennai – 600 032.
6.The Secretary,
Health and Family Welfare Department,
Fort St.George, Chennai.
7.The Director of Indian Medicine
and Homeopathy,
Arignar Anna Government Hospital
of Indian Medicine Campus,
Arumbakkam, Chennai – 600 106. ... Respondents
Prayer : Writ Appeal filed under Clause XV of Letters Patent to
set aside the order dated 28.04.2023 passed in WP(MD)No.
10311 of 2016.
For Appellant : Mr.R.Venkatesan
For Respondents : Mr.M.Ajmal Khan,
Additional Advocate General
assisted by Mr.A.Kannan,
Additional Government Pleader
for R1 to R3, R6 and R7
Mr.A.S.Vaigunth for R5
Mr.K.Govindarajan,
Deputy Solicitor General of India
for R4
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W.A.(MD)No.743 of 2023
JUDGMENT
(By G.R.SWAMINATHAN, J.) Heard both sides.
2.The learned Additional Advocate General appearing for the official respondents brought to our attention several subsequent developments that have taken place in this case. He pointed out that in the National Commission for Allied and Health care Professions Act, 2021, the practice of acupuncture has been included under the category “other care professionals”.
He also drew our attention to the notification dated 26.09.2024 issued by the Ministry of Health and Family Welfare Department in this regard.
3.At this stage, the learned counsel for the appellant submitted that he may be permitted to withdraw the writ petition itself with liberty to work our his remedy in the manner known to law.
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4.This writ appeal and the writ petition are dismissed as withdrawn. Connected miscellaneous petition is closed. No costs.
(G.R.S. J.,) & (K.R.S. J.,)
02.07.2025
NCC : Yes/No
Index : Yes / No
Internet : Yes/ No
SKM
To:
1.The Health Secretary, Health Department, St.Fort George, Chennai – 9.
2.The Director General of Police, Rajaji Salai, Chennai.
3.The Registrar, Tamil Nadu Siddha Medicine Council, Arumbakkam, Chennai.
4.The Secretary, Health and Family Welfare Department, Union of India, Room No.348 A Wing, Nirman Bhavan, New Delhi – 110 011.
5.The Registrar, Dr.MGR University, No.69, Anna Salai, Guindy, Chennai – 600 032.
6.The Secretary, Health and Family Welfare Department, Fort St.George, Chennai.
7.The Director of Indian Medicine and Homeopathy, Arignar Anna Government Hospital of Indian Medicine Campus, Arumbakkam, Chennai – 600 106.
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and K.RAJASEKAR, J.
SKM W.A.(MD)No.743 of 2023 and C.M.P.(MD)Nos.6337 of 2025 02.07.2025 5/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 08/07/2025 12:26:14 pm )