Karnataka High Court
Dr. Satya Narayan B And Ors vs Central Council Of Indian Medicine And ... on 20 June, 2022
Author: S. Vishwajith Shetty
Bench: S. Vishwajith Shetty
1 W.P.No.200331/2021
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 20TH DAY OF JUNE, 2022
BEFORE
THE HON'BLE MR. JUSTICE S. VISHWAJITH SHETTY
WRIT PETITION NO.200331/2021 (S-RES)
BETWEEN:
1. Dr. Satya Narayan B. S/o Veerayya,
Aged about 60 years,
Occ: Professor in the Department of
Shalya Tantra, Akkamahadevi
Ayurvedic Medical College,
Hospital & Research Centre,
Chidri, Tq: & Dist: Bidar.
R/o: Shantiniketan Educational
Campus Chidri.
(Teacher Code No.AYST00913).
2. Dr. N.Venu Madhav Rao
S/o Nagwalli Ravindr Rao,
Aged about 54 years,
Occ: Associate Professor,
Department of Aged Tantra Avam Vidhi Vaidayaka
Akkamahadevi Ayurvedic Medical College,
Hospital & Research Centre,
Chidri Tq: & Dist: Bidar,
R/o: Shantiniketan Educational
Campus Chidri.
(Teacher Code No.AYRB01319).
2 W.P.No.200331/2021
3. Dr. Atkhiya Ahmed S/o Nurulla Kazi,
Aged about 42 years, Occ: Reader in the
Department of Shareera Kriya
Akkamahadevi Ayurvedic Medical College,
Hospital & Research Centre,
Chidri, Tq: & Dist: Bidar,
R/o: Shantiniketan Educational
Campus Chidri.
(Teacher Code No.AYKS00544)
4. Dr. Dattatraya Khemkar
S/o Dagadu Baban Khemkar,
Aged about 35 years,
Occ: Assistant Professor in the
Department of Samhita Siddanta
Akkamahadevi Ayurvedic Medical College,
Hospital & Research Centre,
Chidri, Tq: & Dist: Bidar,
R/o: Shantiniketan Educational
Campus, Chidri.
(Teacher Code No.AYSS00865)
5. Dr. Ashwinin Nalawade D/o Dilip Kale,
Aged about 30 years,
Occ: Assistant Professor in the
Department of Kaya Chikitsa
Akkamahadevi Ayurvedic Medical College,
Hospital & Research Centre,
Chidri, Tq: & Dist: Bidar,
R/o: Shantiniketan Educational
Campus, Chidri.
(Teacher Code No.AYKC02621)
6. Dr. Nilesh Nalwade S/o Manik,
Aged about 34 years,
Occ: Assistant Professor in the
Department of Rachana Shareera
Akkamahadevi Ayurvedic Medical College,
Hospital & Research Centre,
3 W.P.No.200331/2021
Chidri, Tq: & Dist: Bidar,
R/o: Shantiniketan Educational
Campus, Chidri,
(Teacher Code No.AYST01408)
7. Dr. A.Shrinivas Rao S/o Krishnarao,
Aged about 39 years,
Occ: Assistant Professor,
Swastharitha & Yoga
Akkamahadevi Ayurvedic Medical College,
Hospital & Research Centre,
Chidri, Tq: & Dist: Bidar
R/o: Shantiniketan Educational
Campus, Chidri.
(Teacher Code No.AYSV00557)
... Petitioners
(By Sri. I.R.Biradar, Advocate)
AND:
1. Central Council of Indian Medicine
CCIM-61-65 Institution Area,
Opp: B.Block Janakpuri,
New Delhi-110058
Represented by its Secretary.
2. The Secretary to the Govt. of India,
Ministry of Ayurveda,
Yoga & Naturopathy, Unani Sidda &
Homeopathy (AYUSH), Ayush Bhavan,
B. Block, GPO Complex,
New Delhi-110023.
3. The Grievance Redressal Committee,
CCIM 61-65 Institution Area,
Opp: B.Block Janakpuri,
New Delhi-110058.
Represented by its Chairman.
4 W.P.No.200331/2021
4. Bidar Vidya Kendra (Regd.)
Akkamahadevi Ayurvedic
Medical College & Research Centre,
Chidri, Tq: & Dist: Bidar.
Represented by its Principal.
... Respondents
(Sri Sudhir Singh R.Vijapur, Advocate for R1;
Sri Deepak .V. Barad, Advocate for R2 & R3;
Sri Ravi.G.Madabhavi, Advocate for R4)
This Writ Petition is filed under Articles 226 and 227 of
the Constitution of India praying to issue a writ of certiorari
and to quash the impugned letters/orders issued by the 1 st
Respondent by way of Electronically Generated Email dated
14.01.2021 produced at Annexure-N, N1 to N6 and issue a
writ in the nature of mandamus directing the 1st Respondent
to issue a certifying that teaching faculty present in the 4 th
respondent College is not working at any other place as
enumerated under regulation 3(1)(f) of RMS 2016 and etc .
This petition coming on for Orders this day, the Court
made the following:
ORDER
Learned counsel for the petitioners submits that the fourth respondent has filed a memo to the effect that the petitioners have tendered their resignation during the pendency of this writ petition and in the place of the petitioners already fresh appointments have been made. Therefore, the prayer made in the writ petition will not survive for consideration.
5 W.P.No.200331/2021
The said submission and memo is taken on record. The writ petition is dismissed as having become infructuous.
In view of disposal of main petition, IA.1/2021 does not survive for consideration.
Sd/-
JUDGE sn