GURVINDER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition is filed in public interest seeking a mandamus commanding and directing the respondents to declare the ongoing strike, by the private hospitals and doctors in the State, as illegal; a mandamus to injunct the members of the Indian Medical Association, Dehradun, the private hospitals, and the doctors from indulging in strike; and a mandamus directing the respondents to take immediate steps to meet out the emergent needs of the patients, and to take necessary steps against the erring private hospitals, including penal action.

(2.) In this context, it is necessary to note that a Division Bench of this Court in Ahmed Nabi vs. State of Uttarakhand (order in Writ Petition (PIL) No. 120 of 2016 dated 14.08.2018) issued the following directions

(3.) On Review Application No. 1240 of 2016 being filed, seeking review of the said order, the very same Division Bench dismissed the review application by its order dated 14.09.2018. On a second review application being filed on behalf of the Indian Medical Association, another Division Bench of this Court had, in its order dated 15.02.2019, observed that this Court would not entertain a second review application, albeit at the instance of another party, when an earlier application, seeking review of the very same order, had been dismissed; and any grievance which the petitioner might have, regarding the order of the Division Bench of this Court in Writ Petition (PIL) No. 120 of 2018, could not be adjudicated by way of a second recall review petition.