Chattisgarh High Court
Chhattisgarh Pradesh Swasthya ... vs Smt. Meera Baghel on 15 December, 2021
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Contempt Case (C) No. 6 of 2021
Chhattisgarh Pradesh Swasthya Karamchari Sangh Through The State
Secretary Shri S.S. Soni, S/o Late Shri Keshbo Soni Aged 50 Years C/o
Near D.K.S. Bhawan, Arjun Nagar, P.S. Gol Bazar Raipur District Raipur
(C.G.)
---- Petitioner
Versus
1. Smt. Meera Baghel Chief Medical and Health Officer, District Raipur
(C.G.)
2. Dr. Lokesh Parkar Jeevan Deep Samiti, C/o Community Health Centre,
Gobra Navapara, Raipur, District Raipur (C.G.)
---- Respondents
with
Contempt Case (C) No. 7 of 2021
Chhattisgarh Pradesh Swasthya Karamchari Sangh Through The State
Secretary Shri S.S. Soni, S/o Late Shri Keshbo Soni Aged 50 Years C/o
Near D.K.S. Bhawan, Arjun Nagar, P.S. Gol Bazar Raipur, District
Raipur (C.G.)
---- Petitioner
Versus
1. Smt. Meera Baghel Chief Medical and Health Officer, District Raipur
(C.G.)
2. Dr. Garima Pathak Jeevan Deep Samiti Community Health Centre,
Gobra Navapara, Raipur, District Raipur (C.G.)
---- Respondents
with
Contempt Case (C) No. 31 of 2021
Chhattisgarh Pradesh Swasthya Karamchari Sangh Through The State
Secretary Shri S.S. Soni S/o Late Shri Keshbo Soni Aged 50 Years C/o.
Near D.K.S. Bhawan, Arjun Nagar, Ps- Gol Bazar, Raipur, Distt.- Raipur
(C.G.)
---- Petitioner
Versus
Smt. Meera Baghel Chief Medical and Health Officer, District Raipur
(C.G.)
---- Respondent
with
Contempt Case (C) No. 38 of 2021
Chhattisgarh Pradesh Swasthya Karamchari Sangh Through The State
Secretary Shri S. S. Soni, S/o Late Shri Keshbo Soni Aged 50 Jyears C/
o Near D.K.S. Bhawan, Arjun Nagar, Police Station Gol Bazar Raipur,
District- Raipur (C.G.)
---- Petitioner
Versus
1. Smt. Meera Baghel Chief Medical And Health Officer, District Raipur
(C.G.)
2. Dr. Poonam Cahandrakar Jeevan Deep Samiti, C/o Community Health
Centre, Gobra Navapara, Raipur, District Raipur (C.G.)
---- Respondents
(Cause-title taken from Case Information System)
For Petitioner : Mr. Sudeep Johri, Advocate.
Hon'ble Shri Arup Kumar Goswami, Chief Justice
Hon'ble Shri Justice Sanjay Agrawal, Judge
Order on Board
Per Arup Kumar Goswami, Chief Justice
15.12.2021
Heard Mr. Sudeep Johri, learned counsel for the petitioner.
2. These four contempt petitions are filed under Section 12 of the Contempt
of Court Act, 1971 read with Article 215 of the Constitution of India, alleging
violation of judgment dated 04.02.2020 passed in Writ Petition (S) No. 2849 of
2013 and other connected cases, namely, Writ Petition No. 930 of 2021 and
Writ Petition (PIL) No. 32 of 2012.
3. It is pleaded that observations were made by this Court that Rural
Medical Assistants are not given any right to practice medicine and that they
cannot use the prefix 'Dr.' and that they can only act under the supervision of
qualified medical doctors.
4. In Contempt Case (C) No. 31 of 2021, allegations are levelled against
respondent No. 1 for addressing a communication with a prefix 'Dr.' in respect
a person who was not entitled to address as such.
5. It is submitted by Mr. Johri that the respondent No. 2 in all other cases
are acting contrary to the aforesaid observations and the respondent No. 1 is
not taking any remedial steps.
6. Having regard to the nature of grievance expressed, while not
entertaining these contempt petitions at this stage, we grant liberty to the
petitioner to bring to the notice of the Secretary, Health about the order of this
Court dated 04.02.2020 and also the violations noticed by the petitioner for his
information and necessary action. If any such representation is filed, the same
shall be considered in accordance with law.
7. Accordingly, these contempt cases stand disposed of.
Sd/- Sd/-
(Arup Kumar Goswami) (Sanjay Agrawal)
Chief Justice Judge
Brijmohan
