Punjab-Haryana High Court
Gurwinder Kaur vs State Of Punjab And Others on 27 July, 2011
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
LPA No. 1272 of 2011 (O&M)
Date of Decision: 27.07.2011
Gurwinder Kaur ..Appellant
Versus
State of Punjab and others ..Respondents.
CORAM: HON'BLE MR. JUSTICE M.M.KUMAR.
HON'BLE MR. JUSTICE GURDEV SINGH.
Present : Mr. Manuj Nagrath, Advocate,
for the appellant.
1. Whether to be referred to the Reporters or not ?
2. Whether the judgment should be reported in the Digest?
****
M.M.KUMAR, .J.
1. The instant appeal under Clause X of the Letters Patent is directed against the judgment dated 19.05.2011 rendered by the learned Single Judge holding that the appellant is not entitled to be registered as a Medical Practitioner because she did not fulfill the condition of practicing Electropathy/Electro Homeopathy. The order dated 18.4.2011 has been upheld which has in turn placed reliance on the Government of India letters dated 25.11.2003and 05.05.2010. According to the aforesaid letter dated 25.11.2003, 'Electropathy' is not recognized as a system of medicine and no recognition of any such course in the Health Ministry of the Government of India has ever been accorded.
LPA No. 1272 of 2011 (O&M) [2]
2. Having heard the learned counsel for the appellant we are of the considered view that in the absence of fulfilling the basic criteria of a registered Medical practitioner, the appellant cannot be permitted to practice nor her certificate/course of Electropathy could be recognized. Thus, there is no merit in the appeal. Dismissed.
(M.M.KUMAR) JUDGE (GURDEV SINGH) JUDGE 27.07.2011 'ravinder'