Raju Thomas vs State Of Kerala
2022 Latest Caselaw 7291 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
        THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                        WP(C) NO. 16514 OF 2022
PETITIONER/S:

            RAJU THOMAS
            AGED 55 YEARS
            VETTIKKOMBIL HOUSE,
            MUNDAKAYAM P.O KOTTAYAM, PIN - 686513
            BY ADVS.
            MANU GOVIND
            AYESHA MARIA JOHN


RESPONDENT/S:

    1       STATE OF KERALA
            REPRESENTED BY THE PRINCIPAL SECRETARY, DEPARTMENT OF
            AYUSH, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN
            - 695001
    2       DIRECTOR GENERAL OF POLICE
            POLICE HEADQUARTERS, VELLAYAMBALAM, THIRUVANANTHAPURAM
            695010, PIN - 682031
    3       THE REGISTRAR
            KERALA STATE MEDICAL COUNCIL FOR INDIAN SYSTEMS OF
            MEDICINE, COMBINED COUNCIL BUILDING, RED CROSS RD,
            THIRUVANANTHAPURAM, KERALA, PIN - 695035
    4       CM JAMALUDHEEN
            KALARIKKAL HOUSE, THAIKKATTUKARA P.O ALUVA, PIN -
            683106
            BY ADVS.
            GOVERNMENT PLEADER
            N.RAGHURAJ


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16514 OF 2022
                                2

                   JUDGMENT

Dated this the 23rd day of June, 2022

The petitioner claims to be the President of the State

Committee of Ayurveda Medical Association of India

(AMAI), which represents all strata of Ayurveda medical

graduates like private practitioners, academicians, Doctors

in Government Service, researchers etc. The petitioner's

grievance is against the fourth respondent, who according

to the petitioner is a bogus physician, unqualified to treat

people. The fourth respondent is stated to be conducting

an establishment named Ibnusina Medication Training

Institute without licence or permission. Over and above

that, the fourth respondent is indulging in issuance of

Diploma certificates in Traditional Ayurveda Medicine and

Traditional Ayurvedic Practitioner. Although petitioner has

approached the authorities requesting emergent action, no

action has been taken so far.

2. Having heard the learned Counsel for the

petitioner and having perused the documents, I find that WP(C) NO. 16514 OF 2022

the matter needs emergent and serious consideration.

3. Learned Counsel for the third respondent

submitted that, if the relief is confined to consideration of

the pending representations, the third respondent is

willing to indulge in such exercise.

Accordingly, the Writ Petition is disposed of, directing

the competent among the respondents to take up Ext.P4

and to consider the issue highlighted therein, with the

seriousness it deserves, and to take appropriate action

within two months. To effectuate proper consideration of

the issues, petitioner shall produce a copy of the writ

petition along with certified copy of the judgment.

Sd/-

V.G.ARUN JUDGE RK WP(C) NO. 16514 OF 2022

APPENDIX OF WP(C) 16514/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF ONE CERTIFICATE ISSUED BY THE 4TH RESPONDENT Exhibit P2 TRUE COPY OF THE APPLICATION DATED 14.03.2022 MADE UNDER THE RTI ACT Exhibit P3 TRUE COPY OF THE REPLY DATED 24.03.2022 OBTAINED FROM THE OFFICE OF THE 3RD RESPONDENT Exhibit4 TRUE COPY OF THE REPRESENTATION DATED 22.03.2022 BY THE PETITIONER TO RESPONDENTS 1-3