CHANDAN KUMAR BISOWI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners seek for a direction upon the appropriate respondent to upgrade a Gram Panchayat Dispensary into a Gram Panchayat Level Smart Health Clinic and bring it under a single umbrella i.e. Administration of Health and Family Welfare Department.

(2.) Essentially, the matter is a policy decision to be taken by the State Government and, therefore, the court cannot direct the authorities to take a policy decision in the particular manner.

(3.) However, it appears that there is a mass petition given to the authorities which is annexed as Annexure P-5 in the writ petition which was sent by speed post on 20/9/2024.