SURESH GAUR Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) The instant Writ Petition has been filed by the Petitioner under Article 226 of the Constitution, in the form of a Public Interest Litigation ('PIL'), seeking a Writ of Quo Warranto against Respondent No. 4 herein.

(2.) The crux of this matter revolves around the appointment of Respondent No. 4 as the Medical Director, Dr. Babasaheb Ambedkar Hospital ('BSA Hospital') situated in Sector-6, Rohini, Delhi, vide Order No. F.11/252/H&FW/2018/HR-Med./Pt.File-I/112587809/559-71, dtd. 10/3/2021, by Respondent Nos. 1 and 2 ('Impugned Order'), and whether the said appointment was done in accordance with law, or not.

(3.) At the outset, it would be pertinent for the sake of comprehension to give a brief background on the basis of which the aforesaid prayer has been sought, and the basis on which contravention of statutory rules and irregularity in procedure with respect to appointment of Respondent No. 4 as Medical Director, BSA Hospital, have been alleged by the Petitioner.