Madhya Pradesh High Court
City Hospital And Research Centre ... vs Union Of India on 19 May, 2022
Author: Vivek Agarwal
Bench: Vivek Agarwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 10149 of 2022
(CITY HOSPITAL AND RESEARCH CENTRE PRIVATE LIMITED (A COMPANY REGISTERED AND
INCORPORATED UNDER THE P Vs UNION OF INDIA AND OTHERS)
Dated : 19-05-2022
Shri Ajay Mishra, learned Senior Advocate assisted by Shri Akshay
Khandelwal, learned counsel for the petitioner.
Shri J.K.Jain, learned counsel for the respondents/Assistant Solicitor
General.
Petitioner's only grievance is that the petitioner's hospital claim to treat CGHS beneficiaries was suspended vide office order dated 11.05.2021 issued by Additional Director, CGHS, Jabalpur. Petitioner's counsel submits that thereafter a detailed inquiry was conducted and penalty of forfeiture of 15% of the Bank guarantee was imposed. Bank guarantee to the tune of Rs.1,50,000/- was forfeited. Thereafter Additional Director, CGHS, Jabalpur has written several letters addressed to the Additional Deputy Director General (HQ), CGHS-IV Section DTE General of CGHS, Ministry of Health and Family Welfare recommending revocation of suspension of the petitioner's hospital but no action has been taken till date.
Shri J.K.Jain, learned counsel for respondents/ASG prays for and is granted time to seek instructions in the matter as to whether representation of the petitioner on the recommendation of the Additional Director General, CGHS, Jabalpur has been decided or not and if decided then let outcome be communicated to the petitioner on or before next date and if it is not decided then reasons be assigned as to why it has not been decided though the Signature Not Verified SAN recommendation was made way back in September, 2021.
Digitally signed by SARSWATI MEHRAList this case on 23.05.2022.
Date: 2022.05.20 11:02:32 IST 2(VIVEK AGARWAL) V. JUDGE sm Signature Not Verified SAN Digitally signed by SARSWATI MEHRA Date: 2022.05.20 11:02:32 IST