PRIMARY HEALTH CENTRE Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Writ petitioner claims to be a Primary Health Centre at Adyanadka Post, Bantwala Taluk, Dakshina Kannada, represented by its Medical Officer Dr. Subodha Kumar Rai, who has approached this Court seeking the following relief.-

(2.) It is averred in the writ petition that the Primary Health Centre is one established under the supervision of Ministry of Health and Family Welfare and in Association with Zilla Panchayat, Dakshina Kannada and caters to the health care of the people around the place and there are also sub-centres and para medical staff to support the Primary Health Centre in its activities.

(3.) Appearing on behalf of the writ petitioner, submission of Sri Prashanth, learned Counsel is that the Deputy Commissioner has acted in a highly arbitrary manner; that he could not have passed the order in the manner he has done; that the order is per se contrary to the provisions of Section 136(3) of the Act; that the Deputy Commissioner has not provided any proper opportunity to the writ petitioner before passing the impugned order and therefore, the impugned order at Annexure-F should be quashed and a writ of mandamus issued and that the Deputy Commissioner be further directed to dispose of the revision petition after according an opportunity of hearing to the writ petitioner etc.