ARTI DEVI Vs. UT CHANDIGARH

JUDGEMENT

(1.) The present petition has been filed under Articles 226 & 227 of the Constitution of India, seeking issuance of a writ in the nature of mandamus, directing the respondents to provide medical treatment to the petitioner who is five months pregnant and who has been denied medical treatment by respondents No.3 to 5 on the ground that she is resident of Punjab and in GMSH-16 Chandigarh, the patients from outside Chandigarh cannot get treatment; along with certain other prayers.

(2.) It is submitted by the counsel for the petitioner that the petitioner is having pregnancy of five months and she need medical treatment and health advices for the well being of her fetus and for her own well being as well. For that purpose the petitioner has approached respondent No.2-Hospital. The petitioner was registered as patient at the hospital for treatment as well. However, subsequently on 10/2/2022 the petitioner has been turned out from the hospital refusing her the treatment on the ground that she was not resident of UT Chandigarh. The counsel has submitted that there is no such law under which the Government Hospitals in UT could have denied the facility of treatment to the petitioner, in normal course, only on the ground that she was not resident of the UT Chandigarh.

(3.) Notice of motion.