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THE HIGH COURT OF KARNATAKA ASKED THE GOVERNMENT TO SUBMIT REPORT ON KARNATAKA PUBLIC HEALTH POLICY 2017
The High Court of Karnataka on hearing a PIL on High maternal Mortality in the state has asked for the submission of a status report of the implementation of the Karnataka Public Health Policy 2017, to the State Government. The PIL was filed by Karnataka State Legal Services Authority. The directions were issued by a division bench presided by Chief Justice Abhay Shreeniwas Oka and Justice Mohammad Nawaz. The hearing is adjourned to September 9.
According to the information received by the court, Karnataka is having the highest Maternal Mortality Rate as compared to the neighboring states such as Kerala and Tamil Nadu. In Karnataka, it is 133 per 1 lakh live births, whereas 20 and 21 in Kerala and Tamil Nadu respectively. This study was done by an NGO named Janarogya Chaluvali. The petitioner has stated that lack of proper treatment of pregnant women is the reason behind high number of Maternal Mortality Rates in the state.
