PUSHPENDRA SINGH BHATI,J. - (1.) All these petitions, in the form of public interest litigation, are regarding Public Private Partnership (PPP) Mode which is being implemented by the State of Rajasthan in 75 Rural areas and 31 Urban Areas, in a phased manner.
(2.) The reliefs claimed in these petitions, in sum and substance, are as follows:- "A. By an appropriate writ, order or direction, the impugned orders dated 14.12.2017, 18.01.2018 (Anx.1), short term E-Tender notice dated 11.08.2017 and attached RFP (Anx.4) handing over the PHCs to private parties may kindly be quashed and set aside. B. By an appropriate writ, order or direction, action of the State Govt. to hand over the PHCs to private players be declared null and void. C. Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioners. D. Writ petition filed by the petitioner may kindly be allowed with costs."
(3.) Learned counsel for the petitioners have vehemently submitted that the adoption of the PPP Model has been detrimental to the local population, as inadequacy of infrastructure, inadequate manpower deployment and inadequate facilities granted have hit the medical facilities.;