HIFZUR RAHMAN CHOUDHURY Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this Public Interest Litigation, the petitioner has prayed for the following reliefs:

(2.) Heard Mr. Hafizur Rahman Choudhury, learned petitioner-in-person. Also heard Mr. D. Saikia, learned Advocate General, Assam, assisted by Ms. S. Konwar, learned Government Advocate, Assam; Ms. S. Sarma, learned Standing Counsel, Health and Family Welfare Department, Assam, and Ms. N. Bordoloi, learned Standing Counsel, Revenue Department, Assam.

(3.) It is contended by the learned petitioner-in-person that even though medical colleges are being set up by the State Government at various other places of Assam, medical college and hospital is not being set up in Karimganj District. Learned petitionerin-person reiterated that even after the order dtd. 23/11/2020, passed by the Coordinate Bench of this Court in an earlier Public Interest Litigation, being PIL 63/2020, the petitioner had approached the authorities concerned by filing representation dtd. 1/12/2020. However, nothing has been done by the respondent authorities in this regard. Referring to the Medical Council of India, Establishment of Medical College Regulations, 1999, it was contended by the learned petitioner-inperson that no progress has been made towards establishment of medical college in the District of Karimganj. It is, therefore, contended by the learned petitioner-inperson that the PIL be allowed.