Allow Cookies!
By using our website, you agree to the use of cookies
The Karnataka High Court issued an order on Thursday regarding the supply of medical oxygen to the hospital and was also concerned that the delay on the RT-PCR test results and also the shortage of area in crematoriums and burial grounds.
The Division Bench was headed by the Karnataka High Court Acting Chief Justice Abhay Shreeniwas Oka and Justice Arvind Kumar who was hearing a Suo Moto case filed by the Covid-19 situation in the state.
The Court also said that the delay in medical reports results is a failure to provide reports results in a reasonable time and creating medical serious issues to the people of the state.
There have been reported by people that pregnant women and non-Covid critically ill patients were not able to get admitted to the hospital because they could not produce RT-PCR reports. The High Court also issued that such practice has to stop.
The State can have to be compelled to seriously take into account a policy to ensure that within the cases wherever there aren’t symptoms, compulsion will not be made for a negative RT-PCR.
The State also appointed a Nodal Agency is to ensure a transparent supply of Remdesivir Injection. The High Court also said that if the person is unable to get Remdesivir adequate quantities, then it will be a violation of the people of their Fundamental rights Under Article 19. ”We Directed the State Government to provide an actual update on the quantities of the drug in shops”, it stated.
To avoid all the controversy, state to consider that whether they directly buy from the manufacture or dealer and then supply to the hospitals.
The bench was promoted to issued a direction after it received a letter stating that the Covid-19 drugs are being sold black in the market. The letter was also concerned about the lack of beds and oxygen in hospitals within the state.
86540
103860
630
114
59824