(1.) By way of the present writ petition filed in the nature of public interest under Article 226 of the Constitution of India, the petitioners have sought for the following reliefs:-
(2.) It appears from Ext. P3 proceedings dtd. 21/7/2023 issued by the Ministry of Health and Family Welfare, Government of India, that the said Ministry has not approved the proposal for establishment of AIIMS in the State of Kerala in the current phase of Pradhan Mantri Swasthya Suraksha Yojana (PMSSY). However, the Government of India has taken up the upgradation of four Government Medical Colleges located in the State of Kerala, by way of construction of Super Speciality Blocks.
(3.) It is the grievance of the petitioners that the Government of India ought to establish AIIMS at Kochi instead of Kozhikode. On a query put to the learned Advocate for the petitioners, he submitted that after the issuance of proceedings dtd. 21/7/2023, no representation/request has been made by the petitioners, seeking the establishment of AIIMS at Kochi.