Shivleen Pasricha vs State (National Capital Territory Of Delhi) & Anr

Proceedings have been conducted through video conferencing.

This public interest litigation has been preferred for the following reliefs :-

“(a) Issue appropriate writ(s), order(s) and/ or direction(s) in the nature of mandamus, or any other appropriate nature, directing the

Respondents to take appropriate steps to regulate/ cap the rate of High-Resolution Computerised Tomography ('HRCT') test/ scan in the

State of National Capital Territory of Delhi, specifically for patients having COVID-19 symptoms, in the interest of justice; and

(b) Pass any other and/ or further necessary order(s) and/ or direction(s) as this Hon'ble Court may deem fit, proper and necessary, in the

interest of justice.â€​

Learned counsel appearing for the Petitioner submits that the price / rate of the High-Resolution Computerised Tomography Test (hereinafter

referred as 'HRCT Test') has been recently capped in the Government hospitals at Delhi whereas there is no regulation or capping in the private

hospitals and the rates are varying from hospital to hospital and are on the higher side. It is also submitted that Notifications have been passed by

various States such as States of Maharashtra, Punjab, Madhya Pradesh and Andhra Pradesh capping the price of HRCT Test upto Rs.3,000/-. In the

States of Karnataka and Bihar rates have been regulated and capped even in the private hospitals. Learned counsel therefore submits that suffice

would it be for the disposal of this writ petition that the concerned Respondent authorities are directed to treat the present petition as a representation

and decide the same at the earliest.

In view of this limited submission by the petitioner, this writ petition is disposed of with direction to the concerned Respondent Authorities to treat

this petition as a representation and decide the same in accordance with law, rules, regulations and Government policies, applicable to the facts of the

case and also keeping in mind that similar actions have been taken in many States in the country, both in Government and private hospitals.

With these observations, the writ petition is hereby disposed of.