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Judgment
Ajay Kumar Tripathi, CJ
Heard counsel for the parties.
Since nothing by way of specifics have emerged with regard to violation committed by either of the two hospitals, who are Respondents, in not
meeting the obligation for providing free or subsidised treatment to the persons below poverty line, therefore, the generality of the allegations cannot be
inquired or investigated by the State.
If any instance of breach of the kind is brought to the notice of the hospital, it is their solemn assurance being given by their counsel that the
management will not only take remedial measures, but also make suitable amends if needed.
In addition to that if any individual has any grievance against the service not being provided by the hospital in lieu of subsidised land and facilities
which have been extended to them, it can always be brought to the notice of the regulatory authority or the competent person which includes the
Municipal Corporation which has provided land to the two hospitals.
In view of the above, the PIL stands disposed off, but with the underlined assurance given to the Court of the obligations which the two hospitals
have towards the people of Chhattisgarh, especially of the poor kind, should not be lost sight of.