SUNDARA MULTISPECIALTY HOSPITAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This writ appeal would call in question the order passed by the learned Single Judge dismissing the appellant's (henceforth 'the petitioner') writ petition seeking quashment of the orders dated 04-05-2021 and 05-05-2021 (Annexure P-1), as is marked in the writ petition.

(2.) By the orders under challenge in the writ petition, the registration granted to the petitioner hospital has been suspended for one month and has been restrained to admit new COVID patients for treatment for one month from the date of order, which was operated from the discharge of last COVID patient under treatment in/with the hospital.

(3.) The petitioner is a super specialty hospital registered under the provisions of the Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Anugyapan Adhiniyam, 2010{commonly known as 'the Nursing Home Act, 2010'} [henceforth 'the Act, 2010']. On 19-09-2020, the hospital was allowed permission for treating 100 patients, out of which 60 beds were reserved for COVID patients and 40 beds were reserved for suspected COVID patients. By order dated 05-04-2021 passed by the Chief Medical and Health Officer (henceforth 'the CMHO') the hospital was made a dedicated COVID-19 hospital. It was further instructed that out of 60 reserved beds for COVID patients, 41 beds should be oxygenated beds and 2 should be ventilator beds.