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"Manipur High Court Expresses Concern Over Lack Of Medical Facilities."
The Manipur High Court on the May 20, 2021 (Tuesday) expressed there concerned over the lack of medical facility in the remote area of states.
The Divisional Bench comprising of Chief Justice Sanjay Kumar and Justice Kh. Nobhin Singh in the case title – Naresh Maimom vs. Union of India and Ors. was informed or shows concerned regarding that there was no ‘ ICU Beds’ available in the major districts of Manipur, such as Tamenglong, Kamjong, Noney, Kangpokpi and many more.
The court further noted that it would not be so easy to easily transport the medical facilities during the emergency of Covid – 19 to the Covid patents from Far- Flungs places to the nearest ICU facility and for that state should show he deep concerned and State Government should address this aspect.
The Additional Advocate General who appears from the side of State, have been directed by the court to be present on the issues by July 5, 20121 along with the detailed and clear that what measures or steps should be taken for alleviating the plight of Covid – 19 sufferer or patients in the far or distant localities who are in emergency situation or required the ICU facilities.
The Court also directed to the Union Government to “ensure the full availability of Oxygen Plants are installed and made functional at its Regional Institute of Medical Sciences, by the end of this months without any failure.”
It also further ordered that “Mr. M. Devananda, learned counsel, would state that only 30% of the construction for installation of the two oxygen plants sanctioned by the Central Government at RIMS, Imphal, has been completed. Mr. S. Suresh, learned ASG, shall ascertain the steps that would be taken by the Central Government to ensure that these oxygen plants are made operational by the end of June without fail."
The matter is now fixed to be heard for July 6, 2021.
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