ARVIND KUMAR BHATI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The impugned judgment dtd. 9/3/2018 decided Public Interest Litigation (PIL) No. 14588/2009 filed by Snehalata Singh @ Salenta and others against the State of Uttar Pradesh and others, whereby several directions were issued to the State Government, through the Chief Secretary, on maintenance of hospitals by the State of Uttar Pradesh, including hospitals in medical colleges and Universities.

(3.) While we understand the importance of the issue involved and that the High Court can always interfere when the facts and circumstances so warrant, we are clearly of the view that certain directions that were given did not fall within the four corners of the writ powers exercised by the High Court, for several reasons, including the reason that they were purely policy matters or dealt with day-to-day administration.