(1.) Appellant's grievance before the writ Court was that the Health "Sub Centre" (Dispensary) ought not to be shifted from its current location from village Jamaslan (Mohra Mokha Gali) to a new building situate at some distance. In the first round of litigation initiated at the behest of the appellant-petitioner, a direction was issued to the District Magistrate, Reasi to consider the issue and pass appropriate orders. The District Magistrate by virtue of order dtd. 15/10/2010 rejected the representation of the appellant- petitioner on the ground that the proposed new building was only 1.5 km away from the existing rented accommodation where the Sub Centre was located. It was also held that the new location would cover a larger portion of the population of the area and, thus would be more beneficial to the public.
(2.) The aforesaid order was challenged before the writ Court by the appellants and by virtue of judgment and order dtd. 24/5/2019, the petition was dismissed and the order of the District Magistrate Reasi upheld.
(3.) Counsel for the appellant states that the view expressed by the District Magistrate Reasi was not a correct view and that the issue of comparative advantage of continuing with the Sub Centre at its existing location was not properly considered by the District Magistrate in its right perspective.