JUDGEMENT
-
(1.) This Review Petition has been preferred by the applicant on the
ground that when the matter was heard, its counsel was not present
and therefore, the judgment has been rendered against the applicant in
flagrant violation of the principles of natural justice and this Court
must entertain the Review Petition recalling its judgment and order
impugned herein and decide the matter afresh after giving an
opportunity of hearing to the applicant.
(2.) In fact, this case has arisen out of the judgment and order dated
19.11.2008 passed by Delhi High Court dismissing the Writ Petition
No.1999 of 1998 rejecting the claim of the applicant and its members
that they are entitled to practice in the field of Medical Sciences on
the basis of the qualification of Ayurveda Rattan & Vaid Visharad
awarded by the Hindi Sahitya Sammellan, Allahabad.
(3.) The appeal of the applicant came for hearing alongwith a bunch
of matters, i.e., Civil Appeal Nos.5324 of 2007; 5325 of 2007; 4758
of 2010; and 4759 of 2010, wherein the similar issues were involved.
The matter had been argued at length by a large number of advocates
in the other appeals and all the appeals were dismissed by an elaborate
impugned judgment and order dated 1.6.2010, i.e. Rajasthan Pradesh V.S. Sardarshahar & Anr. v. Union of India & Ors., 2010 AIR(SC) 2221, wherein this Court reached the following conclusions:-
(i) Hindi Sahitya Sammelan is neither a University/Deemed
University nor an Educational Board.
(ii) It is a Society registered under the Societies Registration Act.
(iii) It is not an educational institution imparting education in any
subject inasmuch as the Ayurveda or any other branch of
medical science.
(iv) No school/college imparting education in any subject is
affiliated to it. Nor is the Hindi Sahitya Sammelan affiliated to
any University/Board.
(v) Hindi Sahitya Sammelan has got no recognition from the
Statutory Authority after 1967. No attempt has ever been made
by the Society to get recognition as required under Section 14
of the Act, 1970, and further did not seek modification of entry
No.105 in II Schedule to the Act, 1970.
(vi) Hindi Sahitya Sammelan only conducts examinations without
verifying as to whether the candidate has some
elementary/basic education or has attended classes in Ayurveda
in any recognized college.
(vii) After commencement of Act, 1970, a person not possessing the
qualification prescribed in Schedule II, III & IV to the Act,
1970 is not entitled to practice.
(viii) Mere inclusion of name of a person in the State Register
maintained under the State Act is not enough to make him
eligible to practice.
(ix) The right to practice under Article 19(1)(g) of the Constitution
is not absolute, and thus, is subject to reasonable restrictions as
provided under Article 19(6) of the Constitution.
(x) Restriction on the right to practice without possessing the
requisite qualification prescribed in Schedule II, III & IV to the
Act, 1970 is not violative of Article 14 or ultra vires to any of
the provisions of the State Act.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.