Arijit Pasayat, J. - (1.) Leave granted.
(2.) In these appeals challenge is to the final judgment of the Bombay High Court dismissing the writ petitions filed by the appellants while granting the limited relief to those writ petitioners who hold degree or diploma in Electropathy or Homeo-Electropathy. Though their writ petitions were dismissed it was made clear that so far as those who hold degree or diploma in Electropathy or Homeo-Electropathy may practice in Electropathy or Electrotherapy without registration as medical practitioners but they would not be entitled to practice as or claim to be medical practitioners, doctors etc and they were also not entitled to use any title, like Dr. or any abbreviations prefixing or suffixing their names which may indicate that they are doctors or medical practitioners. Three categories of persons filed the writ petitioners before the High Court. They are as follows: (i) The persons who hold either the degree or diploma of Vaidya Visharad or Ayurved Ratna or some other equivalent degree awarded by Hindi Sahitya Sammelan Prayag or Hindi Sahitya Sammelan Allahabad and some other institutions whose degree and diplomas are not recognised in Schedule II of the Indian Medical Central Council Act, 1970 (ii) The persons who claim to be practicising in Ayurved on the basis of long experience (iii) The persons who claim to hold degrees or diplomas in Electropathy or Homeo-Electropathy.
(3.) The present appeals relate to the first and second category. The first category relate to Civil Appeal Nos. 1337/2007, 1338/2007, 1339/2007, 1884/2007, Civil Appeal arising out of SLP(C) No. 19079/2007, Civil Appeal 2769/2007, 2807/2007, 4196/2007, 4982/2007 and the second category relates to Civil Appeal Nos. 3543/2008, 4064/2007 and 2810/2007.;