PRAVEEN Vs. SECRETARY GOVERNMENT OF INDIA

JUDGEMENT

(1.) The petitioners have filed this petition as Public Interest Litigation, in which a writ of certiorari is sought for quashment of office memorandum dtd. 5/2/2021 passed by respondent No.3, the Director National Health Mission, Bangalore. The petitioners also seek a writ in the nature of mandamus directing respondent No.2, Chief Secretary to consider the representation submitted by the petitioner.

(2.) The grievance of the petitioners in this Public Interest Litigation pertains to withdrawal of Citizens Help Desk Program and thereby stopping 50 medical services providing centers throughout the State.

(3.) We have heard learned counsel for the parties and have perused the record. The Citizen Help Desk Programme was initiated by Government of Karnataka under the National Health Mission through public private partnership. The project proposal was for a period of three years that is from 31/1/2017 till 31/3/2020 by way of contact to eligible NGOs as service providers. The service providers were selected through Request for Proposal (RFP) raised by Project Director, Directorate of Health and Family Welfare Services.