MAHBUB ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner in this writ petition has prayed for following reliefs:-

(2.) By filing this writ petition, the petitioner is praying that the Primary Health Centre should be constructed in Village Panchayat Ahardih under Block Nawadih, District Bokaro and should not be constructed at Village Junodih. It is the case that earlier a decision was taken to construct the said Centre in the village and Block where the petitioner was residing but now the State has shifted the same by constructing the same in other region.

(3.) The location where a particular Health Centre will be constructed is absolutely an independent decision of the State. This Court while exercising jurisdiction under Article 226 of the Constitution of India cannot interfere with the aforesaid decision. The decision to construct the Health Centre at Junodih is a conscious decision of the State after taking into consideration several aspects.