Delhi Pradesh Registered Medical
Practitioners, Swaroo Vs. Delhi Admn.
Director of Health Services [1997] INSC 775 (17 October 1997)
G.N.
RAY, G.B. PATTANAIK
ACT:
HEADNOTE:
THE
17TH DAY OF OCTOBER, 1997 Present:
Hon'ble
Mr. Justice G.N.Ray Hon'ble Mr. Justice G.B.Pattanaik O.P.Sharma, Sr. Adv.,
Mrs. Sona Khan, Moh. Sajid Arun Kaushal, Goodwill Indeevar, S.K.Mehta, D.Mehta,
Fazlin Anam, Ms. Shobha Verma, R.C. Gubrele, Mrs. Sarla Chandra, K.R. Gupta, Vivek
Sharma, and Ashok Sudan, Advs., with him for the appellants.
P.P.Malhotra,
Sr. Adv., Rajeev Sharma, D.S.Mehra, Dive Singh, Devendra Singh, D.K. Garg, Satpal
Singh, Advs with him for the Respondents.
O R D
E R The following order of the Court was delivered:
AND
CIVIL APPEAL NO. 7442 OF 1997 (Arising out of S.L.P. [c] No. 8103 of 1993 Leave
granted in both the matters. Heard learned counsel for the parties.
The
propriety and validity of the public notice issued by the Director, Health
Services, Delhi Administration indicating that the Indian Medicine Central Council
had recognised Ayurved Ratna and Vaid Visharad degrees awarded by the Hindi Sahitya
Sammalan Paryag, Allahabad only upto 1967 and The certificate of Ayurved Ratna
and Vaid visharada given by the said organization after 1967 not being recognised
under the said Act registration obtained by any person as a medical
practitioner on the basis of such degrees therefore would not be recognised and
any person having such qualification would not be entitled to practice in Delhi
are impugned in these appeals. It was also indicated in the said public notice
that no Indian University or Board conducts one year's course for giving the
bachelor's degree in Ayurvedic Medicine or through correspondence course no
M.D. Degree in Ayurved was conferred by any university or Board. The Public at
large was cautioned by the said public notice published in the newspaper about
such position in law.
The
Delhi Pradesh Registered Medical Practitioners' Association moved a writ
petition before the Delhi high Court Challenging the validity
of he said public notice issued by the Health Services, Delhi Administration.
Similar
Writ Petition was moved by Dr. Swarup Singh and others challenging the said
public notice. Such writ petitions were dismissed by the Division Bench of the
Delhi High Court by indicating that as in the Indian Medicine Central Council
Act 1970 the said degrees had not been recognised after 1967 and the writ
petitioners before the High Court had obtained such degree from the said Hindi Sahitya
Sammalan Prayag long after the said Indian Medicine Central Council Act, 1970
was enforced they were not entitled to practice on the basis of the degrees
obtained from the said Hindi Sahitya Sammalan Prayag. Therefore there was no
occasion to interfere with the direction contained in the public notice and the
writ petitions were accordingly dismissed.
Mr.
S.K. Mehta the learned counsel appearing in the appellants in the appeal
arising out of SLP [C] No. 8103 of 1993 has submitted that the Hindi Sahitya Sammalan
Prayag is an old and reputed institution and such institution had been giving
the said degrees of Ayurvedic Ratna and Vaid Visharada from a long time and
such degrees awarded by the said institution had been recognised in various
states. Dr. Mehta has further submitted that about the qualifications of the
Medical Practitioners in various disciplines, namely, Homeopathic, Unani, Ayurvedic
etc. both the State Govt. and Central Govt. have competence to legislate
because the subject is in the concurrent list. Various States have recognised
the degree awarded by the said Hindi Sahitya Sammalan and on the basis of such
degrees, large number of practitioners in the discipline of Ayurved have been
registered in various States including Delhi and have been successfully practicing in the discipline of Ayurved. The
writ petitioners also got themselves registered in the State of Delhi and they
had been practicing in the State or Delhi and they had been practicing as Medical Practitioner in the discipline
of Ayurved on the strength of such registration.
Therefore
their registrations could not be held as invalid or liable to be cancelled. In
this connection. Mr. Mehta has submitted that even under the said act of 1970
there was no bar for the writ petitioners or persons similarly circumstanced to
get themselves registered and practice in the discipline of Ayurved. He had
drawn out attention to the provisions of Section 17(3)(a)(b) and [c] of the
said Central Act 1970. it is appropriate to refer to the said provisions for
appreciating true legal import of such provisions.
17 (3)
Nothing contained in sub section (2) shall affect:- (a) the right of a
practitioner of Indian medicine enrolled on a State Register of Indian Medicine
to practice Indian Medicine in any State merely on the ground that on the
commencement of this Act, he does not possess a recognised medical
qualification:
(b)
the privileges (including the right to practice any system of medicine)
conferred by or under any law relating to registration of practitioners of
Indian medicine for the time being in force in any State on a practitioners of
Indian medicine enrolled on a State Register of Indian Medicine.
(c)
the right of a person to practice Indian Medicine in a State in which, on the
commencement of this Act, a state register of Indian Medicine is not maintained
if a such commencement he has been practicing Indian Medicine for less than
five years.
It has
been contended by Mr. Mehta that although a bar has been imposed under Section
17(2) to practice in India in the discipline of Ayrveda if the practitioner did
not possess the qualifications enumerated in the schedules under the Indian
Medicine Central Council Act, 1970 but sub- section (3) of Section 17 has
carved out an exception to the provisions of Section 17(2) of the said Act. if
a practitioner in the discipline of Ayurveda is enrolled and registered as a
medical practitioner in any state in India, or such practitioner was already in
the field practicing in Ayurveda or such person had a right to be enrolled
then, such person was protected and his rights or privileges as a medical
practitioner cannot be affected because according to Mr. Mehta Clause (b) of
sub-section (3) of Section 17 protects the privilege including the right to
practice any system of medicine conference the right to practice any system of
medicine conferred by or under any law relating to the registration of
practitioners of Indian Medicine for the time being enforced if in any State
practitioner of Indian Medicine is enrolled on a State register. Mr. Mehta Has submitted
that as the concerned practitioners have been registered as the practitioners
in the discipline of Ayurveda, they have right to practice in such discipline
as registered medical practitioners and privileges which a registered
practitioner has have been protected by sub- section (3) of Section 17.
Therefore, notwithstanding non recognition of the said degrees conferred by the
said Prayag Hindi Sahitya Sammalan after 1967, the right to practice as
registered medical practitioner and consequential privileges of a registered
practitioner cannot be taken away. The public notice, therefore was
misconceived and illegal and the Delhi High Court has failed to appreciate the
true legal import of sub section (3) of Section 17 of the said Act and has
erroneously held that the writ petitioner are not entitled to practice in Delhi
because of the bar imposed by the Indian Medicine Central Act, 1970 for not
possessing the requisite qualification as enumerated in the said Act.
We
are, however, unable to accept such contention of Mr. Mehta, sub-section (3) of
Section 17 of the Indian Medicine Central Act, 1970, in our view, only
envisages that where before the enactment of the said Indian Medicine Central
Act, 1970 on the basis of requisite qualification which was then recognised, a
person got himself registered as medical practitioner in the disciplines
contemplated under the said Act or in the absence of any requirement for
registration such person had been practicing for five years or intended to be
registered and was also entitled to be registered, the right of such person to
practice in the concerned discipline including the privileges of a registered
medical practitioner stood protected even though such practitioner did not
posses requisite qualification under the said Act of 1970. It may be indicated
that such view of ours is reflected from the objects and reasons indicated for
introducing sub-section (3) of Section 17 in the act. In the objects and
reasons, it was mentioned:- 'the committee are of the opinion that the existing
rights and privileges of practitioners of Indian medicine should be given
adequate safeguards. The Committee in order to achieve the object, have added
three new paragraphs to sub-section (3) of the Clause protecting (I) the rights
to practice of those practitioners of Indian medicine who may not, under the
proposed legislation, possess a recognised qualification subject to the
condition that they are already enrolled on a State register of Indian medicine
on the date of commencement of this Act, (ii) the privileges conferred on
enrolled on a State Register, under any law in force in that State, and (iii)
the right to practice in a State of those practitioners who have been
practicing Indian medicine in that State for not less than five years where no
register of Indian medicine was maintained earlier.
As it
is not the case of any of the writ petitioners that they had acquired the
degree in between 1957 and 1970 or on the date of enforcement of provisions of
Section 7(2) of the said Act and got themselves registered or acquired right to
be registered, there is no question of getting the protection under Sub-Section
(3) of Section 17 of the said Act. it is to be stated here that there is also
no challenge as to the validity of the said Central Act, 1970 The decision of
the Delhi High Court therefore cannot be assailed by the appellants. We may
indicate here that it has been submitted by Mr. Mehta and also by Ms. Sona Khan
appearing in the appeal arising out of special leave petition No. 6167 of 1993
that proper consideration had not been given to the standard of education
imparted by the said Hindi Sahitya Sammalan Prayag and expertise acquired by
the holders of the aforesaid degrees awarded by the said institution. In any
event, when proper medical facilities have not been made available to a large
number of poorer sections of the society, then ban imposed to the practitioners
like the writ petitioners rendering useful service to the needy and poor people
was wholly unjustified.
It is
not necessary for this Court to consider such submissions because the same
remains in the realm of policy decision of other constitutional functionaries.
We may also indicate here that what constitutes proper education and requisite
expertise for a practitioner in Indian Medicine, must be left to the proper
authority having requisite knowledge in the subject. As the decision of the
Delhi High Court is justified on the face of legal position flowing from the
said Central Act of 1970, we do not think that any interference by this Court
is called for. These appals therefore are dismissed without any order as to
costs.
Back
