Allahabad High Court: A Division Bench of Govind Mathur, CJ and Siddharth Varma, J., while addressing the present Public Interest Litigation stated that,

“We have no doubts that the State of Uttar Pradesh is leaving no stone unturned in extending medical relief to all.”

It was stated in the application filed by Standing Counsel Gaurav Kumar Gaur that Sri V.K. Singh died owing to the negligence of medical staff he added that no attention was being paid to the complaints of his wife who is also at present being treated along with other family members.

Bench stated that on perusal of the photographs of ward and hospitals where COVID-19 Patients are being treated it is not difficult to conclude that state of affairs is not very good.

Court asked the State to provide information with regard to the following:

  • What is the reason that despite various orders and directions of the State Government to keep the Covid-19 virus hospitals clean and sanitized, they are neither cleaned nor sanitized?
  • Why state of the art medical facilities are not being made available in the T.B. Supru Hospital, the Colvin Hospital and in the 105 other Samudayik Chikitsalayas at Prayagraj.
  • When the State has to, in the present times, cater to all the Non-COVID-19 patients also, as the private hospitals have been virtually non-functional then the State hospitals should have all the other required facilities, namely, the various machines, test facilities and the Doctors. The instructions reveal that apart from S.R.N. Hospital the other hospitals do not have ICCU.

Further the Bench added that to minimize the contagion State is also requested the following suggestions may also be incorporated in the its guidelines:

  • Authorities in the State of Uttar Pradesh may form a composite list of such persons who might be entering in the State of Uttar Pradesh after the lockdown was imposed – be they migrant labourers or anyone.
  • A responsible officer be appointed over every 400 such persons who might have come into the State of Uttar Pradesh after the lockdown was imposed.
  • All such officers shall:

-enquire about their well being

-Officers shall on daily basis enquire about the health of such persons.

-Make proper arrangement of food, in case the same is not available to them.

  • If by any chance anyone entering though the various Highways on personal vehicles has not been located and his/her name was not in the list and information is provided that such person/ or persons has or have entered in State of U.P. then the name of that person shall also be incorporated in the list of migrants.
  • If any unknown person is seen residing in neighbourhood then the State authorities shall be informed.
  • 15 days of quarantine for migrants.

Court states that whatever work is being done by State of Uttar Pradesh shall be done in a more organised manner.

To check whether a list has been prepared and whether a responsible officer has been made responsible for every four hundred migrants detailed instructions may be produced on the next date.

Matter listed on 18-05-2020. [Inhuman Condition at Quarantine Centres and for Providing Better Treatment to Corona Positive , In Re. v. State of U.P., 2020 SCC OnLine All 590 , decided on 14-05-2020]

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *