UNIQUE DIAGNOSTIC LABORATORY Vs. UNION OF INDIA

JUDGEMENT

(1.) In this petition, the petitioners herein implore for the following reliefs:-

(2.) The facts those emerge from the petition on the basis of which the aforesaid reliefs are being sought by the petitioners are that they have been running Diagnostic Laboratories in Bhaderwah after complying with all the formalities required for running a diagnostic laboratory and that the petitioners applied for the first time for registration of their respective laboratories which registration was granted to them by respondents No. 3 for an initial period of one year and extended thereafter for a further period of three years and that the said registration, however, was not renewed by the respondent No. 3, despite fulfillment of all requisites by the petitioners.

(3.) According to the petitioners, they were asked by respondents 2 and 3 to apply afresh for the new registration as the old registration cannot be renewed, whereupon the petitioners state to have applied for fresh registration of their diagnostic laboratories before respondent No. 2, after fulfilling all requisites and duly acknowledged by the office of respondent No. 2 vide order dated 12.04.2019, whereby respondent No. 3- Chief Medical Officer, Doda was directed to conduct inspection of the laboratories which inspection was delayed on one pretest to the other and in the process fresh registration was not granted.