On Thursday, the High Court of Kerala held that a qualified homeopathic physician can prescribe & dispense preventive & prophylactic homeopathy medicines for COVID-19.
Justice N. Nagaresh observed that homeopathic physicians could also use homeopathy medicines for symptom management of COVID-19-like illness.
The Court, while allowing a plea by a homeopathic physician, observed that homeopaths may provide add-on intervention to the conventional cases of COVID-19 & prescribe drugs. But, the suggested medicine should be as adjuvant to standard management guidelines in the hospital settings with the approval of the authorities & willingness of the patients.
AYUSH guidelines
The verdict came on a writ petition filed by Jayaprasad Karunakaran from Thiruvananthapuram. According to him, he was prevented by the heath authorities from treating COVID-19 patients.
The Court cited the AYUSH Ministry guidelines & Apex Court rulings on symptom management & prevention of COVID-19 by homeopaths. The Court ordered that the petitioner was not obstructed from practising homeopathy as per the guidelines of the AYUSH Ministry.
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