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Kerala High Court

Sajeev M.G vs The Secretary

Author: Devan Ramachandran

Bench: Devan Ramachandran

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT:

           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

         FRIDAY, THE 12TH DAY OF MAY 2017/22ND VAISAKHA, 1939

                         WP(C).No. 15298 of 2017 (J)
                          ----------------------------


      PETITIONER :
      ----------------

           SAJEEV M.G.,
           S/O GEORGE,AGED 51,MATTATHIL HOUSE,KANAKAPPILLY,
           KASARGOD-671 533.


              BY ADV. SRI.SHERRY J. THOMAS

      RESPONDENTS :
      -------------------

           1. THE SECRETARY
              BALAL GRAMAPANCHAYATH,BALAL POST,KASARGOD-671 533.

           2. THE DISTRICT MEDICAL OFFICER,
              HEALTH DEPARTMENT,KANJANGODE,KASARGOD-671 315.

           3. THE DISTRICT MEDICAL OFFICER,
              INDIAN SYSTEMS OF MEDICINE,
              KASARKODE, NILESHWAR-671 314.

           4. THE STATION HOUSE OFFICER,
              VELLARIKKUNDU POLICE STATION-671 533.


           BY SR.GOVERNMENT PLEADER, SRI. T. RAJASEKHARAN NAIR.

       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12-05-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No. 15298 of 2017 (J)
--------------------------------

                                  APPENDIX

PETITIONER'S EXHIBITS :
-----------------------------

EXHIBIT P1      THE TRUE COPY OF THE D & O LICENSE DATED 7.5.16 ISSUED
                BY THE 1ST RESPONDENT

EXHIBIT P1A      THE TRUE COPY OF THE REGISTRATION CERTIFICATE 20.4.16

EXHIBIT P1B      TRUE COPY OF THE REGISTRATION CERTIFICATE ISSUED TO
                 THE PETITIONER.

EXHIBIT P2      THE TRUE COPY OF THE CERTIFICATE DATED 16.9.2016 ISSUED
                FROM TAMIL UNIVERSITY,THANJAVUR

EXHIBIT P3      THE TRUE COPY OF THE CERTIFICATE DATED 29.6.16 ISSUED BY
                AN ISO CERTIFIED INSTITUTE AT RAJASTHAN

EXHIBIT P4      THE TRUE COPY OF THE CERTIFICATE DATED 22.7.16 ISSUED BY
                AN ISO CERTIFIED INSTITUTE AT RAJASTHAN

EXHIBIT P5      THE TRUE COPY OF THE EXPERIENCE CERTIFICATE
                DATED 22.11.12

EXHIBIT P5A      THE TRUE COPY OF THE EXPERIENCE CERTIFICATE DATED
                30.10.12 ISSUED BY THE PRHATHYASHA NATURE CURE CENTRE

EXHIBIT P5B      THE CERTIFICATE ISSUED BY JEEVALAYA NATURE CURE CENTRE
                 DATED 3.11.2012

EXHIBIT P5C      THE TRUE COPY OF THE ONE OF THE NOTICE OF THE MEDICAL
                 CAMP CONDUCTED BY THE PETITIONER

EXHIBIT P6      THE TRUE COPY OF THE CERTIFICATE DATED 30.6.2003

EXHIBIT P7      THE TRUE COPY OF THE LETTER DATED 28.2.2017 FROM R1.

EXHIBIT P8      THE TRUE COPY OF THE REPLY GIVEN BY R3.

EXHIBIT P9      THE ANSWER DATED 20.8.2004 GIVEN BY RAJYASABHA

EXHIBIT P10      THE QUESTION AND REPLY UNDER RTI DATED 12.1.11

EXHIBIT P11      THE TRUE COPY OF THE JUDGMENT IN CRL MC.1349/16

EXHIBIT P12      THE TRUE COPY OF THE LETTER DATED 11.10.12 ALONG
                 WITH GUIDELINES

EXHIBIT P13      THE TRUE COPY OF THE LETTER DATED 9.10.12 FROM
                 TRAVANCORE COCHIN MEDICAL COUNCILS

EXHIBIT P14      THE TRUE COPY OF ONE OF THE VALID LICENSE DATED 13.4.16
                 ISSUED BY KANJIKUZHI GRAMAPANCHAYATH

WP(C).No. 15298 of 2017 (J)
--------------------------------

EXHIBIT P14A THE TRUE COPY OF ONE OF THE VALID LICENSE DATED 23.1.17
                  ISSUED BY IRUTTI MUNICIPALITY IN KANNUR DISTRICT

EXHIBIT P15      TRUE COPY OF THE LETTER DATED 17.1.13 FROM MEDICAL
                 COUNCIL OF INDIA.

EXHIBIT P16      TRUE COPY OF THE JUDGMENT IN WP(C)7086/11 DATED 2.3.17

EXHIBIT P17      TRUE COPY OF THE ORDER DATED 11.4.17.

RESPONDENTS' EXHIBITS :
-------------------------------

       NIL




                               /TRUE COPY/


                                     PA TO JUDGE



                    DEVAN RAMACHANDRAN, J
              ----------------------------------------------------
                     W.P(C). No. 15298 of 2017
              ----------------------------------------------------
              Dated this the 12th day of May, 2017


                             J U D G M E N T

I noticed that the petitioner's appeal is pending before the Panchayat and that the panchayat has refused interim orders or interim measures pending such appeal in Ext.P7. The petitioner has impugned this order seeking that pending consideration of the appeal he may be permitted to practice Acupuncture.

2. I have heard learned counsel for the petitioner and the learned Government Pleader appearing for respondents 2 to 4.

3. Since the petitioner's appeal is pending before the Panchayat, it is only appropriate that the Panchayat dispose of the matter as expeditiously as possible, without any further delay.

The Balal Grama Panchayat is therefore directed to take up the appeal of the petitioner and dispose of it in terms of law, as expeditiously as possible but not later than one month from the date of receipt of a copy of this judgment. Even if the petitioner pleads that Ext.P7 be deferred until such time, I do W.P(C).15298/17 2 not deem it appropriate to do so and all further action will be depend upon the final orders to be issued by the Bala Grama Panchayat in terms of this judgment.

Sd/-

DEVAN RAMACHANDRAN, JUDGE sou.17/5.