B.MADHUSUDHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri B.Mayur Reddy, the learned senior counsel appearing on behalf of the petitioner, the learned Government Pleader for Medical Health and Welfare and learned counsel appearing on behalf of respondent No.6.

(2.) The Present Writ Petition is filed to issue Writ of Mandamus declaring the inaction of the Respondents in allowing the 6th Respondent Hospital to continue giving Covid-19 treatment during period of hospitalization of the Petitioner herein even though the said hospital had no permission to give such treatment during the relevant period of Petitioner hospitalization dtd. 22/7/2020 to 31/7/2020 thereby violating the fundamental rights of the Petitioner under Articles 14 and 21 of the Constitution of India as well as directions of the Director of Public and Family Welfare, who had not included the 6th Respondent hospital in the list of hospital to give Covid-19 treatment as on 9/8/2020, and direct the 3rd and 5th Respondents, in particular, to cancel the license of the 6th Respondent hospital and consider representations of the petitioner dtd. 1/10/2021, 20/3/2021, 7/10/2021 and 17/11/2021.

(3.) The case of the petitioner, in brief, is as follows: