Supreme Court: Refusing to take suo motu cognizance in the matter where over 60 children died in a Gorakhpur Hospital, the bench of JS Khehar, CJI and Dr. DY Chandrachud, J asked the advocate, who mentioned the matter before the Court, to approach the High Court instead.
In the last 7 days, over 60 children have died in the Baba Raghav Das Medical College Hospital, Gorakhpur allegedly after the disruption of oxygen supply due to non payment of bills to the oxygen cylinder provider. Many children were infants who were in the intensive care unit.
The Court said that the authorities in UP including the Chief Minister Adityanath Yogi have been handling the situation and if any action needs to be taken then the advocate should approach the Allahabad High Court. The advocate had also sought an SIT probe into the matter.
Source: ANI