R K BASKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition in W.P.(MD)No.6447 of 2017, is filed by R.K.Basker, in Pro bono Publico for issuance of Writ of Mandamus, directing the respondents to establish the All India Institutes of Medical Sciences Hospital in Madurai District, for the welfare of the people who are residing in and around the Southern Districts covering 15 Districts.

(2.) The writ petition in W.P.(MD)No.11444 of 2017, is filed by Mr.K.K.Ramesh in Pro bono Publico again to declare the proposed location of the All India Institutes of Medical Sciences Hospital to be established in Tamil Nadu.

(3.) The petitioners have filed these writ petitions with a grievance that notwithstanding the selection of sites by the team constituted by the Government of India, follow up action was not taken to finalise the location. There was a feeling among the people that the State Government has recommended a particular location for establishment of All India Institutes of Medical Sciences in Tamil Nadu.