SANJAY SHYAMSUNDAR SHARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these petitions are filed in the nature of Public Interest Litigation, wherein the concerned petitioners have prayed that the respondent authorities be directed to constitute a High Level Committee to look into the illegalities/irregularities in procurement of the "Robotic Assistant Surgery Instrument" (hereinafter referred to as the instrument in question) at Civil Hospital, Ahmedabad. It is also prayed that on receipt of report of such inquiry, direction be issued to the respondents to take appropriate action/initiate appropriate action against the erring officers. It is also prayed that direction be issued to the respondent authorities to undertake the procedure for making functional the instrument in question immediately and necessary procedure be undertaken for getting replacement of the instrument in question to enable the general public at large to have the benefits of the modernized instrument for knee and hip replacement surgery.

(2.) As the issue involved in both these petitions is same, both the petitions are heard together and being disposed of by this common order.

(3.) The facts narrated in Writ Petition (PIL) No. 75 of 2017 are as under: