AHMAD NABI Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) A question of grave public importance has been raised in this petition.

(2.) Petitioner has filed a complaint before respondent no.3 to the effect that two hospitals namely B.D. Hospital Doraha Bazpur and Public Hospital Sarkari Road Kela Khera, District Udham Singh Nagar were being run by persons without having any medical degree and without any registration under the Clinical Establishments (Registration and Regulations) Act, 2010 (hereinafter referred to as the "Act, 2010"). The operations were being conducted by the persons having no medical degree in surgery. The Chief Medical Officer issued two notices to B.D. Hospital Doraha Bazpur and Public Hospital Sarkari Road, Kela Khera on 21/203.2016. The matter was looked into.

(3.) The Chief Medical Officer has directed his subordinate to hold the inquiry. The Medical Officer, Government Hospital Bazpur sent the inquiry report to the Chief Medical Officer. It is mentioned in the report that ten patients were admitted for surgery in B.D. Hospital, Doraha Bazpur. No doctor having MBBS degree was found to be practicing in the hospital.