GANTA JAI KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed as a Public Interest Litigation by petitioner, an Indian citizen who is a resident of Hyderabad, to declare the action of the State of Telangana and other respondents in not permitting the "private hospitals" and "diagnostic centers" which are equipped with necessary equipment and personnel and willing to conduct diagnostic tests for COVID-19 virus and to admit patients for isolation and treatment of COVID-19 virus as arbitrary, illegal and without power, if necessary by setting aside order in RC.No.Spl/COVID-19/DMHO/Hyderabad/2020 dt.11.4.2020 of the District Medical and Health Officer, Hyderabad ( 4th respondent) canceling permission granted earlier; and consequently direct the respondents to permit private hospitals and diagnostic centers which are equipped with necessary equipment and personnel and willing to conduct diagnostic tests for COVID-19 virus and to admit patients for isolation and treatment of COVID-19 virus.

(2.) Therefore the petitioner is challenging the prohibition by the respondent No.s 1-4 both in respect of "private hospitals" as well as " private diagnostic centers/laboratories."

(3.) The petitioner has arrayed the State of Telangana rep. by it's Chief Secretary as 1st respondent; the said State's Principal Secretary of Medical, health and Family Welfare Department as 2nd respondent; the said State's Director of Public Health and Family Welfare as 3rd respondent; and the District Medical and Health Officer, Hyderabad as 4th respondent.