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Jharkhand High Court Raps Govt, Warns Officials Of Contempt as people dying due to lack of oxygen
The instant contempt case has been filed for non-compliance of order dated 11.05.2017 passed in W.p. Jharkhand High Court strikes Jharkhand Government for its failure to make Sadar hospital functional with 500 beds The Bench includes Chief Justice Dr. Ravi Ranjan and Justice Sujit Narayan Prasad Considering the submissions made by the parties and after going through the pleadings, the court directed the respondents to complete the construction of the portion of 200 beds of Sadar Hospital and make it operational by July 2017 and the rest portion of 300 beds of Sadar Hospital with all facilities will be completed by December 2018. This Court directs the Chief Secretary, who is in charge of the Health, Medical Education, and Family Welfare Department to monitor the same and we further direct the Finance Secretary to sanction the fund and release financial assistance for this purpose.
This Court directs Chief Secretary, who is responsible for the Health, Medical Education, and Family Welfare Department to observe the same and the court further directs the Finance Secretary to sanction the fund and release monetary help for this purpose. This Court also directs the Chief Secretary to look into the matter through her freelance source and to seek info from time to time concerning the position of the construction.
The Chief Secretary has again been directed to take up the matter seriously considering the surge in the pandemic COVID-19 and non-availability of the beds fully supported with oxygen to be supplied through the pipeline, as has been directed to the constructed but has not been completed. the deadline of 30.06.2021 has been fixed for completion of the work in its entirety but taking into consideration the acute surge in COVID 19 pandemic as also the paucity of beds for the increasing number of patients, the endeavor is taken to the contractor to complete the remaining work, more particularly, pertaining to installation of liquid oxygen plant of the capacity of 5000 MT. Learned Advocate General, in course of submission, has submitted that in the Risaldar Nagar situated in the district of Ranchi, 100 oxygen-supported beds have been prepared. In course of such submission, this Court has asked Advocate General that why the state government is not deliberating with the H.E.C. Management to use its Plant Hospital which is having full infrastructure Accordingly and as prayed for on behalf of the contractor, namely, Vijeta Projects and Infrastructure Ltd., the matter is posted on 05.05.2021
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