SHIVAM SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) In the morning session, we had requested learned Additional Advocate General, Punjab, for the presence of the Secretary Health, Punjab.

(2.) Mr. Kumar Rahul, Secretary Health, Government of Punjab, and Dr. Avneet Kaur, Director, Health and Family Welfare, Punjab are present in Court. We have a long interaction with them.

(3.) Mr. Kumar Rahul has shown his concern for the vacancies which are lying vacant in the various hospitals in District Hoshiarpur. Right to Health is a Fundamental Right under Article 21 of the Constitution of India.