APARESH KUMAR SINGH,J. - (1.) Heard learned counsel for the petitioner, respondent University and Central Council of Indian Medicine.
(2.) The present writ petitioner was elected as a member of the Central Council of Indian Medicine vide notification dated 20.06.2012 issued by the Ministry of Health and Family Welfare, Department of Ayurveda Yoga and Naturopathy, Unani, Siddha and Homeopathy (in short AYUSH) in his capacity as a professor of Suryamukhi Dinesh Ayurvedic Medical College and Hospitals, Ranchi under the Vinoba Bhave University, Hazaribag w.e.f. 05.07.2011.
(3.) Petitioner being aggrieved by letter of Ministry of AYUSH dated 04.05.2016 and 24.05.2016 approached this Court in W.P. (S) No. 2943 of 2016 asserting that the tenure of member/president/vice president is for five years, however, they are permitted to continue till their successor are elected/nominated as per Section 7 (i) of the Indian Medical Central Council (IMCC) Act, 1970. He also asserted that the term of membership of the petitioner should be calculated w.e.f. from the date of notification dated 20.06.2012 for the term of five years. The impugned letter had treated tenure of petitioner as member of the Central Council of Indian Medicine w.e.f. 05.07.2011.;