BALDEVBHAI H. JADAV Vs. MEDICAL SUPERINTENDENT

JUDGEMENT

(1.) BY this writ application in the nature of a Public Interest Litigation, the petitioner, a General Secretary of "Dardi Seva Samiti" a registered organization of Patient Welfare under the Gujarat Cooperative Societies Act, has prayed for the following reliefs :

(2.) THE case made -out by the petitioner in this petition may be summed -up thus:

(3.) STANCE of the Respondents carrying -on business as on today within the Civil Hospital Campus: