KAMINI SINGH Vs. STATE OF M P

JUDGEMENT

(1.) This writ petition in the form of Public Interest Litigation has been filed by the petitioner being a local resident of Gwalior and a public spirited citizen highlighting the woes of the patients, local residents and other visitors on account of pollution in the hospital campus namely Kamlaraje Hospital, Gwalior, and unhygienic atmosphere in the hospital campus inviting serious diseases.

(2.) It is petitioner's contention that despite taking this issue with the authorities in the form of representations, no response has been solicited though such representations are being made since 2014 and copies of some of them have been enclosed as Annexure P/1. The pathetic condition of the hospital campus has been tried to be highlighted through certain photographs as are contained in Annexure P/2. It is submitted that because of such unhygienic condition prevailing in hospital campus, petitioner has been forced to file this petition in the public interest seeking relief in the nature of direction to the respondents to take cognizance of the complaint made by the petitioner and maintain hygienic environment/ pollution free atmosphere in the hospital. It is also submitted that respondent No.1 be also directed to investigate the matter in view of the complaint made by the petitioner so as to take necessary steps to protect the life and health of the patients/ care takers in the interest of public at large.

(3.) Return has been filed on behalf of respondents No.1 to 3 and 5 & 6 i.e. the authorities of the State and the Hospital wherein it is mentioned that petitioner has highlighted the problem of leakage of sewer in the hospital premises vide her complaint addressed to the Dean and Superintendent of J.A. Hospital. As petitioner is a resident of premises adjacent to the boundary wall of the hospital, therefore, petitioner in the name of public interest litigation is trying to settle her personal scores. It is also submitted that after adverting to the complaint made by the petitioner, damaged sewer line has been duly repaired and at present no such inconvenience is being faced by any of the patients in the hospital campus or the residents of nearby areas.