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Judgment
Heard. On 17.11.2017, this Court in W.P.No.51974/2017 c/w W.P.Nos.52206/2017 & 52215/2017 had passed the following order:
Right to life is one of the basic human rights. A person''''s right to get treated can certainly be traced to Article 21 of the Constitution of India, and
hence, is a fundamental right. The damage done to a patient is sometimes irretrievable, but the grievances of the Doctors who are on strike can be
examined by this Court in an appropriate proceeding. In this background, if the strike is permitted to be continued, it will only cause inconvenience
to the general public. Therefore, we request all Private Medical Establishments and Private Doctors in Karnataka who are on strike to call it off to
avoid inconvenience to the patients. The Doctors cannot be insensitive to the plight of patients.
In public interest, we direct all Private medical establishments and Private Doctors in Karnataka to restore their services forthwith.
List these petitions on 20.11.2017.
It is not in dispute that all Private Medical Establishments and Private Doctors in Karnataka called off their strike on the very day of passing of
the above order. In view of this, in our opinion, no further order is necessary in these writ petitions. The writ petitions are accordingly disposed of.
Petitions disposed of.