- (1.) Homeopathic Surgeon Association of India are before this Court with the following prayers:- (i) issues a writ, order or direction in the nature of Certiorari and quash the order dated 28.11.2016 passed by third respondent, Principal Secretary whereby rejected the representation dated 11.04.2016. (ii) issue a writ, order or direction in the nature of mandamus commanding the respondent no.3 to start the Pharmacology Course in the Government Medical Colleges affiliated to Uttar Pradesh University to enable registered Homeopathic practitioners/members of petitioner association to undergo Pharmacology Course (one Year Bridge Course in pursuance to letter dated 19.03.2014 issued by Joint Secretary, Ministry of Health and Family Welfare New Delhi) and enroll them in State Medical Register.
(2.) Earlier petitioner's association has been before this Court by preferring Writ Petition No.14001 of 2016 (Homeopathic Surgeon Association of India v. Union of India and others) and this Court asked the respondent no.3 of the aforementioned Writ Petition to take decision.
(3.) Pursuant to the directives issued by this Court, the Principal Secretary, Medical Education (Ayush) Ministry of Health and Family Welfare, Government of U.P. Lucknow has considered the matter and has proceeded to non-suit the claim of petitioner's association on the premises that in the State of U.P. in reference of different field of medicines, there are different Boards and the doctors, who are registered with their respective Boards are entitled to carry out practise in their respective field and an incumbent of one Branch cannot be permitted to jump over to another Branch, as such prayer made cannot be accorded.;