MAHENDRA PRATAP SINGH Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner, an Ex-Sarpanch of Pachhikote Grama Panchayat on behalf of public of the aforesaid Grama Panchayat has approached this Court in the present writ application for issuance of appropriate writ commanding the opposite parties to take effective measures to run Primary Health Centre at Pachhikote within Korei block in the district of Jaipur by providing all amenities and facilities for proper running of the said health centre.

(2.) The facts, bereft of unnecessary details as unfolded are:- On the basis of demands of the local people and public at large, the Government of Orissa in the Department of Health and Family Welfare decided to open certain primary health centres in different areas for the year 1991-92 subject to fulfilment of certain conditions. The aforesaid decision was communicated to the concerned authorities by letter No. 23501 dated 21-6-1991. In the said communication, the name of 'Pachhikote Gram Panchayat in Korei Block found place. The conditions which are to be filled up are as follows:--

(3.) A return has been filed by the opposite parties wherein it has been indicated that though opening of Primary Health Centre was sanctioned at 'Pachhikote' yet the same could not start functioning due to the controversy between the rival groups and the filing of a writ application bearing O.J.C. No. 6237 of 1994. That apart, the conditions enumerated in the order of sanction have not been satisfied as one acre of land has not been pledged in favour of the Panchayat Samiti and the building at Pachhikote has not been completed for the medical institution and the staff quarters have not been constructed. Therefore, as further averred, the Doctor who was posted at Pachhikote P.H.C. has been permitted / allowed to work at P. H. C., Korei.