A
A.I. DEMOCRATIC WOMEN ASSOCIATION AND ORS.
v.
UNION OF INDIA AND ANR.
MARCH 16, 1998
B
(DR. A.S. ANAND, S. RAJENDRA BABU AND A.P. MISRA, JJ.]
Drugs and Cosmetics Act, 1945 : Sections JO-A and 26-A.
Drug for female sterilization-'Quinacrine '-Writ seeking directions
C for ban of-Counter affidavits filed by Union of India and Directorate General
of Health Services- Necessary steps already taken to prohibit import,
manufacture, sale and distribution of-Draft notification also submitted for
approval of competent authority for approval-Held, in view of the steps
taken by respondents no further orders are required-Writ disposed of
D accordingly.
E
F
G
H
CIVIL ORIGINAL JURISDICTION : Writ Petition (C) No. 590 of
I997.
(Under Article 32 of the Constitution of India.)
Ms. Kirti Singh and Ms. Meenakshi Arora for the Petitioners.
Harish C.hander, Ms. Sushma Manchanda, Mrs. Anil Katiyar and Ms.
Kamini Jaiswal for the Respondents.
The following Order of the Court was delivered :
In this writ petition challenge is made to the use of the drug 'Quinacrine'
as a method of female sterilisation. Following prayer is made:
"(a) To issue a writ of Mandamus or any other appropriate writ, order
or direction directing respondent nos. 1 and 2 to initiate immediate
steps to ban the use of Quinacrine in the form of pellets or otherwise
as a method of sterilisation.
(b) To issue a writ of Mandamus or any other appropriate writ, order
or direction directing respondent nos. I and 2 to initiate proceedings
under the Drugs and Cosmetics Act, 1945 against all those engaged
272
A.I. DEMOCRATIC WOMEN ASSOCIATION v. U.0.1.
273
in the importation and/or manufacture, transmission, sale and use of A
Quinacrine in the form of pellets or otherwise as a method of
sterilisation.
(c) To issue a writ of Mandamus or any other appropriate writ, order
or direction directing respondent nos. I and 2 to issue a notification
under Section 26A of the Drugs and Cosmetics Act, 1945, banning the B
use of Quinacrine as a method of sterilisation."
Counter affidavit on behalf of respondent No.3 has been filed in court
today through Ms. Kamini Jaiswal. The same is taken on record.
c
An affidavit has been filed by Shri Ashwini Kumar working in the office
of the Directorate General of Health Services as Joint Drugs Controller (India).
Paragraph 3 of the affidavit reads thus:
"I say that the respondent is taking necessary steps to invoke the D
provisions of Sections 10-A and 26-A of the Drugs and Cosmetics
Act, 1945, to prohibit/ban the import, manufacture, sale and distribution
of Quinacrine in Pellet form and for the use as a contraceptive. Draft
Notifications have been prepared and have been submitted to the
competent authority in the Ministry of Health and Family Welfare for
approval, copies whereof are annexed hereto and marked as Annexure E
I and II."
Along with the affidavit, copies of the proposed notifications have also
been filed.
In view of the stand taken by the Central Government that it is taking F
steps to ban the import, manufacture, sale and distribution of the drug
"Quinacrine" for use as a method of non-surgical sterilization on woman, no
further orders are required to be made in this writ petition and we, therefore,
consign the writ petition to records as disposed of.
G
T.N.A
Petition disposed of.
Lex