Madras High Court
The Tamil Nadu Medical Council vs The Tamil Nadu Sidha Graduates ... on 6 February, 2024
Author: G.Jayachandran
Bench: G.Jayachandran
2024/MHC/6283
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 06.02.2024
CORAM:
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
AND
THE HON'BLE MR JUSTICE C.KUMARAPPAN
W.A(MD)No.281of 2011
and
W.P(MD)Nos.11935 and 11936 of 2011
and
M.P(MD)Nos.1,3 and 4 of 2011
W.A(MD)No.281 of 2011
The Tamil Nadu Medical Council,
represented by its Registar
Mr.S.Kandasamy. ...Appellant/7th respondent
.Vs.
1.The Tamil Nadu Sidha Graduates Association,
Registration NO.105/2000,
representedby its President,
Dr.M.Selvin Innocent Dhas. .. Ist Respondent/Writ Petitioners
2.The Indian Medical Association,
represented by its Chairman,
Dr.Prakasam.
3.The State of Tamil Nadu,
represented by its Secretary toGovernment,
Health and Family Welfare Department,
1/8
https://www.mhc.tn.gov.in/judis
Fort St.George,
Chennai – 600 009.
4.The Director,
Public Health and Preventive Medicine,
D.M.S Complex,
Teynampet,
Chennai-18.
5.The Director General of Police,
Chennai – 600 004.
6.The District Collector,
Nagercoil,
Kanniyakumari District.
7.The Superintendent of Police,
Nagercoil,
Kanniyakumari District.
8.The Tamil Nadu Government Registered Doctors Welfare Association,
represented by its President
Mr.T.Selvaraj.
(R8 impleaded as party respondent as per order of this Court made in
M.P(MD)No.2 of 2011 in W.A(MD)No.281 of 2011, dated 6.6.2011)
:Respondents 2 to 7/
Respondents 1 to 6.
W.P(MD)No.11935 and 11936 of 2011
1.Dr.A.Pughalendi :Petitioner in W.P(MD)No.11936 of
2011
2/8
https://www.mhc.tn.gov.in/judis
2. Dr.K.N.Mohana Sundaram :Petitioner in W.P(MD)No.11936 of
2011
/vs/
1.The State of Tamil Nadu,
represented by its Secretary to Government,
Health and Family Welfare Department,
Secretariat,
Chennai.
2.The State of Tamil Nadu,
represented by its Secretary to Government,
Home Department,
Secretariat, Chennai.
3.The Director General of Police,
Santhome,Chennai -6.
4.The Inspector General of Police,
South Zone, Alagar Kovil Road,
Madurai-2.
5.The District Collector,
Dindigul District,
Dindigul.
6.The Superintendent of Police,
Dindigul District,
Dindigul. :Respondents In both W.Ps’
PRAYER in W.A(MD)No.281 of 2011: Writ Appeal filed under Clause 15 of
Letters Patent Act praying this Court to set aside the order passedby this Court in
W.P(MD)No.7678 of 2010, dated 11.02.2011.
3/8
https://www.mhc.tn.gov.in/judis
PRAYER in W.P(MD)Nos.11935 and 11936 of 2011: Writ Petition filed under
Article 226 of the Constitution of India for issuance of a Writ of Mandamus
forbearing the respondents 4 to 6 from interfering with the day-to-day practice of
Indian system of Medicines viz.,siddha by the Petitioner within the period
stipulated by this Court.
W.A(MD)No.281 of 2011
For Appellant : Mr.K.Sharan
For Respondents : Mr.A.K.Manikkam
3 to 7 Spl.Govt. Pleader
For Respondents : No appearance
1,2 and 8
W.P(MD)Nos.11935 and 11936 of 2011
For Petitioner : No appearance
in both W.Ps’
For Respondents :Mr.A.K.Manikkam
in both W.Ps’ Special Government Pleader
COMMON JUDGMENT
DR.G.JAYACHANDRAN,J. AND C.KUMARAPPAN,J.
When the Writ Appeal and Writ Petitions are taken up for hearing today, the 4/8 https://www.mhc.tn.gov.in/judis learned counel for the appellant would submit that the prayer sought for in the Writ Appeal and Writ Petitions become infructuous and as such, the Writ Appeal as well as the Writ Petitions become infructuous. The learned counsel has made an endorsement to that effect.
2.In view of the above the Writ Apppeal and the Writ Petitions are dismissed as infructuous. There is no order as to costs. Consequently, connected miscellaneous petitions are closed.
[G.J.,J.] [C.K.,J.] 06.02.2024 NCS : Yes/No Index : Yes / No Internet : Yes / No vsn To W.A(MD)No.281 of 2011
1.The Secretary toGovernment, Government of Tamil Nadu, Health and Family Welfare Department, Fort St.George, 5/8 https://www.mhc.tn.gov.in/judis Chennai – 600 009.
2.The Director, Public Health and Preventive Medicine, D.M.S Complex, Teynampet, Chennai-18.
3.The Director General of Police, Chennai – 600 004.
4.The District Collector, Nagercoil, Kanniyakumari District.
5.The Superintendent of Police, Nagercoil, Kanniyakumari District.
W.P(MD)Nos.11935 and 11936 of 2011
1.The State of Tamil Nadu, represented by its Secretary to Government, Health and Family Welfare Department, Secretariat, Chennai.
2.The State of Tamil Nadu, represented by its Secretary to Government, Home Department, Secretariat, Chennai.
3.The Director General of Police, Santhome,Chennai -6.
6/8https://www.mhc.tn.gov.in/judis
4.The Inspector General of Police, South Zone, Alagar Kovil Road, Madurai-2.
5.The District Collector, Dindigul District, Dindigul.
6.The Superintendent of Police, Dindigul District, Dindigul.
7/8https://www.mhc.tn.gov.in/judis DR.G.JAYACHANDRAN, J.
and C.KUMARAPPAN,J.
vsn COMMON JUDGMENT MADE IN W.A(MD)No.281of 2011 and W.P(MD)Nos.11935 and 11936 of 2011 and M.P(MD)Nos.1,3 and 4 of 2011 06.02.2024 8/8 https://www.mhc.tn.gov.in/judis