NARENDRA KUMAR VYAS,J. - (1.)The petitioner, who is running Sundara Multispecialty Hospital (hereinafter referred to as 'the Hospital'), has filed present writ petition challenging the order dated 04.05.2021 (Annexure P/1) passed by the Chief Medical and Health Officer, Rajnandgaon whereby the registration granted to the hospital for violation of Chhattisgarh State Upcharyagriha Tatha Rogopchar Sambandhi Anugyapan Adhiniyam 2010 (For short, "the Act, 2010") which is also commonly known as "Nursing Home Act 2010", has been suspended for one month and it has been restrained to admit new Covid Patients for treatment for one month from the date of order.
(2.)The facts projected by the petitioner, in brief, are that the petitioner is running a super specialty hospital at Rajnandgaon . On 19.09.2020, the hospital was granted permission for providing treatment to 100 COVID patients out of which 60 beds are reserved for COVID patients and 40 beds are reserved for suspected COVID patients. The Chief Medical Officer and Health officer vide its memo dated 05/04/2021 has made dedicated COVID hospital to Petitioner Hospital. It was further directed by respondent No.3 that out of 60 reserve beds 41 beds should have been oxygenated and 2 ventilators should be made available in the Hospital .
(3.)The hospital was inspected by the Committee on 27.4.2021 and following short-comings were pointed out by the committee :-