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Punjab-Haryana High Court

Monika Sangwan And Others vs Union Of India And Another on 8 November, 2021

Bench: Ravi Shanker Jha, Arun Palli

        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

                                                        CWP-19641-2021 (O&M)
                                                      Date of decision:- 08.11.2021
            Monika Sangwan and others
                                                                     ...Petitioner(s)
                                  Versus
            Union of India and another
                                                                   ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE RAVI SHANKER JHA, CHIEF JUSTICE
       HON'BLE MR. JUSTICE ARUN PALLI

Present:-Mr. Pardeep Kumar Rapria, Advocate,
         for the petitioners.
         Mr. Deepak Balyan, Additional Advocate General, Haryana.
                        ****
RAVI SHANKER JHA, C.J. (ORAL)

This petition has been filed by the petitioners allegedly in public interest on the ground that the State of Haryana is not taking steps to fill up the posts lying vacant in hospitals especially District and Civil Hospitals and Community Health Centres, Primary Health Centres, sub-centres etc. in the various districts of the State of Haryana.

The petitioners have pointed out several deficiencies in the health and medical facilities available in the District Hospitals.

Apart from pointing out district-wise statistics, no specific instance of any adverse consequence flowing from the situation as pointed out in the petition has been placed on record or pointed out to this Court. The petition is omnibus in nature and seeks a direction for filling up all vacant posts and raising standards of health care in the State of Haryana. It is essentially an issue that is required to be looked into by the authorities concerned.

Mr. Deepak Balyan, learned Additional Advocate General, Haryana submits that the legal notice/representations dated 21.04.2021 (Annexure P-7) and 08.06.2021 (Annexure P-9) filed by the petitioners will be considered by the authorities and the necessary steps, if so required, will be taken by them in accordance with law.

In view of the aforesaid submission of learned counsel for the petitioners as well as the statement made by learned State counsel, the petition stands disposed of.

(RAVI SHANKER JHA) CHIEF JUSTICE (ARUN PALLI) JUDGE 08.11.2021 Amodh Whether speaking/reasoned Yes/No Whether reportable Yes/No 1 of 1 ::: Downloaded on - 09-11-2021 20:38:07 :::