SANJAY GUPTA Vs. SHROFFS CHARITY EYE HOSPITAL

JUDGEMENT

(1.) Whether a writ petition would be maintainable against the respondent herein, is the question involved in this appeal. The appellant who was working as a Second Medical Officer with the respondent hospital, filed the writ petition No. 5198/97 praying for the following reliefs:

(2.) The writ petition has been filed inter alia on the ground that as the functions of the hospital are of public importance, the writ petition would be maintainable against it.

(3.) The learned single Judge relying on a decision of the full bench of this court in M/s Sanghi Technologies Pvt. Ltd. v. Union of India & Ors., reported in AIR 1996 Del 74 dismissed the writ petition by reason of the impugned judgment without going into the merit of the matter holding that the writ petition was not maintainable.