Madras High Court
R.E.Sivakumar vs The Secretary on 10 February, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.(MD) No.3639 of 2026
BEFORE THE MADURAI BENGH OF MADRAS HIGH COURT
DATED: 10.02.2026
CORAM
THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY
W.P.(MD)No.3639 of 2026
R.E.Sivakumar ... 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,
Madurai. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, forbearing the respondents from
interfering with the day to day practice of Acupuncture System of
Treatment run by petitioner without following due process of law.
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W.P.(MD) No.3639 of 2026
For Petitioner : Ms.M.Lavanya
For R-1, R-3
to R-5 : Mr.A.Oliraja,
Government Advocate
For R-2 : Mr.A.Albert James,
Government Advocate
(Criminal Side)
ORDER
The present writ petition seeking to forbear the respondents from interfering with the day to day practice of Acupuncture system of treatment run by the petitioner without following due process of law.
2. The learned counsel appearing for the petitioner would submit that the petitioner joined the Diploma Course in Acupuncture Therapy and completed the same during the year 2015–2016. Thereafter, during the year 2019–2020, he joined the Master Diploma Course in Acupuncture and completed the same. Further, he completed the Diploma Course in Naturopathy during the year 2020–2021. All the said courses have been certified by the Central Bharat Sevak Samaj, New Delhi.
According to the petitioner, these qualifications recognize him as fully competent to conduct acupuncture practice and training in accordance with the standards of Allied Health Professions. In such circumstances, it is alleged that the respondents are attempting to interfere with his activities and are threatening him to stop the practice of acupuncture.
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3. The learned Government Advocate appearing for respondents 1 and 3 to 5 would submit that the respondents have not made any attempt to interfere with or stop the petitioner’s practice.
4. In view of the above, considering that the petitioner possesses the requisite Diploma and Master Diploma qualifications, the respondents are directed not to interfere with the lawful practice of acupuncture by the petitioner.
5. Accordingly, this writ petition is disposed of. No costs.
10.02.2026 Index : Yes/No Internet: Yes/No Neutral Citation: Yes/No TSG To
1.The Secretary, Health and Family Welfare Department, Fort St. George, Chennai.
2.The Director General of Police, Rajaji Salai, Chennai.
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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, Madurai.
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