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Oxygen Shortage Amid COVID19 Surge: Rajasthan HC Bar Association Writes To Rajasthan High Court, Matter To Be Treated As PIL
Considering Rajasthan High Court Bar Association's letter as a PIL matter, the Rajasthan High Court will today hear the letter-plea raising concerns regarding the lack of oxygen looked at by the Covid emergency clinics.
Considering the request of the association, Chief Justice Indrajit Mahanty in the letter highlighted the problems of Covid patients and the circumstance emerging out of deficiency in medical clinics into a PIL.
Readings of letter
In the letter, the Association's leader, Bhuvnesh Sharma has claimed that State and Central Government were avoiding any responsibility and were not managing the developing circumstance and that because of contrasts between the Government, individuals of Rajasthan were suffering.
Further, it expresses that in all the areas of the State of Rajasthan, the patients conceded to the emergency clinics are seeing a lack of oxygen.
The letter additionally mentioned the Rajasthan High Court to come into the matter and suggest ways to both the administrations to ensure adequate stock of oxygen to the emergency clinics.
Lastly, the letter expressed that as the Governments in the State and Center are being controlled by various ideological groups, there exists a need absence of coordination among them, and the genuine victims are individuals of the State.
The matter has been recorded today for hearing.
In related news, twelve of the Diagnostic focuses of Jaipur have moved toward the Rajasthan High Court testing the State's organization covering costs of RT-PC Tests for Covid-19 at Rs. 350/ -
The matter is probably going to be heard tomorrow by a division seat headed by Chief Justice Indrajeet Mahanty.
The states that the charges fixed by the State Government are route beneath that genuine costing to the Diagnostic Laboratories and hence, they won't lead the test at the covered cost.
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