Punjab & Haryana HC takes suo motu cognizance and seeks status report on shortage of Hospital Attendants, Nursing Staff at PGIMER, Chandigarh

Punjab and Haryana High Court: The Division Bench of Anil Kshetarpal and Aman Chaudhary, JJ., took suo-motu cognizance of a news report mentioning the severe shortage of hospital attendants and nursing staff in Postgraduate Institute of Medical Education and Research (‘PGIMER’), Chandigarh

Based on a news item published in ‘Times of India’ on 17-06-2025¹ highlighting the plight of patients and their attendants on account of substantial shortage of hospital attendants and nursing staff, the Court admitted a suo motu public interest litigation. The Court granted PGIMER one week to file a status report.

The matter was listed for 27-06-2025.

[Court On Its Own Motion v. PGIMER Chandigarh, CWP-PIL No. 147 of 2025, decided on 19-06-2025]

Advocates who appeared in this case :

For the respondent: Sr. Standing Counsel for Chandigarh Amit Jhanji and Himmat Singh Sidhu, Advocate for PGIMER