RAJINDER SINGH RANA Vs. STATE OF H.P.

JUDGEMENT

(1.) This is a pro bono publico petition filed on behalf of the elected representatives and one social worker for grant of the following reliefs:-

(2.) It is averred that vide Office Order dtd. 21/2/2014, respondent No.1 ordered the upgradation and opening of various health institutions in public interest which included the upgradation of Community Health Centre,Jwalamukhi to 50 bedded Civil Hospital. The Civil Hospital was thereafter again upgraded to 100 beds and for this purpose even posts were sanctioned. Not only this, respondent No.1 conveyed an administrative approval of Rs.10,84,57,000.00 and the same was sanctioned in October, 2017, for construction of 100 bedded additional accommodation. This work after completion of all procedural formalities was awarded to 5th respondent. However, since then much progress has not been achieved, save and except, the work of digging at site about 30 mtrs x 13mtrs and 11 feet deep, has been done, hence this petition.

(3.) Respondents No.1 to 4 have filed the reply wherein the factual position has not been disputed and it is averred that after the site development work had been started by respondent No.5 and while the cutting of earth was being done, then the site was rejected on technical grounds by a Committee empowered by the Government. Secondly, the site was touching the National Highway which could be widened to four lane in the near future, therefore, the work was stopped by respondent No.5 because it was proposed to change the site.