A Division Bench of the Madras High Court, comprising Chief Justice Sanjib Banerjee and Justice Senthil Kumar Ramamoorthy, has in the case of D. I. Nathan v. The Chief Secretary & Ors. ordered the State Government to look into the concerns governing exorbitant prices charged by private clinics and hospitals.
“This must be looked into by the State Government as several complaints in such regard have been received, including by way of letters addressed to this Court.”
Background of the Case
This petition was filed for seeking a cap on the exorbitant prices charged by polyclinics and hospitals during this COVID crisis.
The petition was filed under Article 226 of the Constitution of India for issuance of a Writ of Mandamus directing the respondents to devise a scheme for governing prices charged by all the private Nursing Homes, Polyclinics, and Hospitals of all kinds existing in the State of Tamil Nadu.
Reasoning and Decision of the Court
The Court directed the petitioner to forward the copies of the petition to the Advocate General so that he can file his reply in the next hearing. The court appreciated and applauded the work of doctors in this pandemic but also showed its concern over reports highlighting the instances of exorbitant amounts being demanded by hospitals- whether at the time of admission or at the time of discharge.
The Court ordered the State Government to look into it as several complaints in such regard have been received, including by way of letters addressed to this Court.
Case Details
Case: - W.P.No.12011 of 2021
Petitioner: - D.I.Nathan
Respondent: - The Chief Secretary & Ors.
Counsel for Petitioner: - Mr.R.Krishnamurthy
Counsel for Respondent: - Mr.R.Shanmughasundaram, Mrs.A.Srijayanthi
Judge: Chief Justice Sanjib Banerjee and Justice Senthil Kumar Ramamoorthy
Read Order@LatestLaws.com
Share this Document :Picture Source : https://www.flickr.com/photos/worldbank/14486015000/
