CourtKutchehry.com
High CourtsDivision Bench

St. John Ambulance International Association Hisar vs State Of Haryana And Others

Punjab And Haryana At Chandigarh · Decided on 29 April 2026 · Citation: (2026) 04 P&H CK 1794

HON’BLE JUDGES
Sheel Nagu, CJ · Sanjiv Berry, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition (PIL) No. 113 Of 2026
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

5 paragraphs · 133 words

Sheel Nagu, CJ

1.

Petitioner is the Director of St. John Ambulance International Association, Hisar, and seeks a writ of mandamus for updating the list of hospitals authorized to issue Form H.R. No. 8 to certify eligibility of individuals providing First Aid Services in terms of notification dated 21.04.2022 (Annexure P-3).

2.

In the aforesaid notification (Annexure P-3), such medical certificates can be issued either by hospitals approved by the Director General, Health Services, Haryana or by Saint John Ambulance International Association.

3.

There seems to be personal interest of the petitioner involved in this petition and therefore, this petition cannot be entertained as a PIL. However, the petitioner is always at liberty to approach the appropriate forum by raising his personal grievance.

4.

With the aforesaid liberty, writ petition stands disposed of.