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Megh HC | Court allows PIL highlighting delay in establishing comprehensive and modern cancer care facilities in the State

Meghalaya High Court: The Division Bench of Ranjit More, CJ. and H.S.Thangkhiew, J., took up a petition which prayed for the following:

The petitioner contended that there was arbitrary and inordinate delay on the part of the respondents in establishing a comprehensive and modern cancer care facilities in the State of Meghalaya even after attaining forty-nine years of Statehood and that non-availability of a comprehensive Cancer Hospital and failure of the respondents to strengthen and establish screening centres for early detection and treatment of cancer in the Community Health Centres and Primary Health Centres have caused serious inconveniences and financial problems to the citizens of the State.

It was further grievance of the petitioner that though the Department of Atomic Energy, Government of India had sanctioned Rs.26.16 crore for establishment of a Cancer Treatment Centre at Civil Hospital, Shillong, however, due to lapses and negligence on the part of the concerned authorities, out of the amount of Rs.19.84 crore received by the State respondents, only Rs.9.77 crore of Utilization Certificates were furnished to the Government of India. The petitioner had also made grievance about the implementation of the Megha Health Insurance Scheme in the State of Meghalaya. In this regard, he contends that though the said scheme provides for financial aid amounting to Rs.5,00,000/- (Rupees Five lakhs) to all the citizens of the State, however, due to non-availability of the Cancer Hospital and medicines in the State, the said scheme has remained on paper only.

The Court was of the opinion that the issues in the PIL were of serious concern and the respondents needed to respond to the same, issuing a notice to the respondents.[Lurshaphrang Shongwan v. Union of India, 2021 SCC OnLine Megh 205, order dated: 28-10-2021]


Advocates before the Court:

For the Petitioner/Appellant(s): In-person with Mr AG.Momin, Adv.

For the Respondent(s): Dr N.Mozika, Sr. Adv. With Ms T.Sutnga, Adv.


Suchita Shukla, Editorial Assistant has reported this brief.

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