K PRADEEPKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) A public spirited citizen is before us in this petition filed under Article 226 of the Constitution of India, inter alia seeking direction to constitute a permanent expert Scientific Committee to oversee and maintain hygienic standards in all Government Medical Colleges and Hospitals in Kerala; secondly for a direction to the respondents to fill up all existing vacancies of Doctors, paramedical and other staff in all the Government Medical Colleges and Hospitals in Kerala and lastly to declare the proposed strike by doctors and house surgeons affiliated to the 4th respondent as illegal by invoking the provisions of Essential Services Maintenance Act.

(2.) In support of the relief sought for in the petition, the petitioner has cited certain tragic events that has taken place in SAT Hospital, Thiruvananthapuram. The petitioner has commented the state of affairs in the said hospital in the writ petition and according to the petitioner, the same state of affairs exists in other Government Hospitals also and therefore, the expert committee requires to be appointed to look into the affairs of other Government Hospitals.

(3.) The learned Magistrate of Thiruvananthapuram, taking into consideration the happenings in SAT Hospital, has already initiated appropriate proceedings. The State Human Rights Commission has also taken suo motu proceedings, after coming to know of the tragic events that has taken place in SAT Hospital, Thiruvananthapuram. The petitioner has not cited any other instance which has taken in any other hospital, which warrants an appointment of an expert committee to go into the state of affairs in any Government Medical Colleges/Hospitals.