SATYAVEER SINGH CHAUHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The prayer of the petitioner is to issue a writ of mandamus directing the State Government (respondent No. 1) to ensure and to take steps to provide affordable specialized medical treatment in government hospitals through available government schemes to all segments of society in need of the same.

(2.) The grievance of the petitioner in the PIL is that Pt. Deendayal Upadhyaya Government Coronation Hospital had the facilities of giving free of cost treatment to cardiac patients, who used to visit the hospital and were having the cards of cashless schemes, such as Pradhan Mantri Jan Arogya Yojna and Atal Ayushman Yojna, and the State of Uttarakhand has leased out it in favour of Fortis Hospital. The Fortis Hospital was running and was providing free medical services and treatments to all Sec. of society, who used to approach it and who were suffering from cardiac problem, and were having the aforesaid cards, and the cost was being defrayed by the State of Uttarakhand. However, the contract between the State of Uttarakhand and the Fortis Hospital came to its logical conclusion on 7/3/2022.

(3.) The grievance of the petitioner was that there was no order for providing medical services to eligible cardiac patients free-of-cost, and that is why people were running from pillar to post against approaching private hospitals.