SURJEET KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Feeling aggrieved against the award dated 28.12.2010 (Annexure P-11) passed by the Permanent Lok Adalat (Public Utility Service), Ferozepur, the petitioner-claimant has approached this Court by way of instant writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of Certiorari, for quashing the impugned award. Facts first.

(2.) Notice of motion was issued and pursuant thereto, written statement was filed on behalf of respondents No. 4 to 6, controverting the averments taken by the petitioner.

(3.) The stand taken by the above said contesting respondents in their joint written statement was that only the hospitals of Punjab Health Systems Corporation, Civil Hospitals and Government Medical Colleges located in the State of Punjab, Chandigarh and New Delhi, would be covered under the mediclaim insurance policy in question and not the PGIMS Rohtak.