Saurabh Shyam Shamshery,J. - (1.) This petition for writ has been preferred to have an appropriate direction for respondents to inquire against the unregistered clinical establishments in the state of Uttar Pradesh.
(2.) It is submitted that for registration and regulation of Clinical establishments and for matter connected there-with or incidental thereto, the Parliament enacted Clinical Establishment (Registration and Regulations) Act 2010. The Act requires establishment of State Council of Clinical Establishment, having wide powers with regard to administration and to regulate Clinics, Pathology as well as Laboratories in a State. He further stated that as per section 10 of the Act 2010, the State Government is required to set up a authority to be called District Registering Authority for each district for registration of clinical establishment. Such Registering Authority has already been notified by the State of U.P. However, there are several clinical establishments including the Pathological Laboratories which are either having no registration or are having registration, though not fulfilling the requisite conditions required for such establishment.
(3.) Specific allegations about certain Pathological Laboratories are made by the petitioner in para 7 onwards in the petition.;