C.ANANTHA RAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These writ petitions have been filed under Article 226 of the Constitution of India, praying to give necessary directions to the respondent in both the writ petitions to provide MRI scan facilities in Government District Headquarters Hospitals throughout the State of Tamil Nadu on free of cost to the ailing people, by way of issuing a writ of mandamus.

(2.) It is averred in both the writ petitions that MRI scan facilities are available particularly in Medical College Hospitals through out the State of Tamil Nadu, whereas, the same facilities are not available in Government District Headquarters Hospitals. Under the said circumstances, the ailing public are suffering like anything and therefore, these writ petitions have been filed for getting identical reliefs sought therein.

(3.) The learned counsel appearing for the petitioners has sparingly contended to the effect that MRI scan facilities are available only in Medical College Hospitals, whereas, such facilities are not available in Government District Headquarters Hospitals throughout the State of Tamil Nadu. Under the said circumstances, these writ petitions have been filed.