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All the learned Advocates appeared through video conferencing, issue of health bulletin to be issued by the Covid hospital both government and private through the district-based portal is concerned, these portals seem to have not been updated. Similarly, the proper procurement and supply of the life savings drugs/ life support systems like BiPAP machines and High Flow Nasal Cannula Masks have not been made available to the various hospitals, though the supply of availability of life-saving drugs like Remdesivir and Tocilizumap has been shown to have been made. State surprisingly discloses that the number of testing has been reduced gradually. Even the details regarding oxygen production in the State qua 22 hospitals have not been given. The availability of ambulances with advanced life support systems is also very less considering the number of districts in the State. No details have been given regarding food supplied to the hospitals of Level-1, Level-2, and Level-3 categories, 20 deaths cannot be attributed to the Covid infection as those were only suspected cases. Medical College Hospital did not have any True Natt machine. It is strange that Medical College, Meerut does not have any True Natt machine whereas the Government claimed to have made it available in all government hospitals and directed all private hospitals to have it compulsorily. all such cases of death should be taken as Covid deaths and no hospital can be permitted to hold these cases as non- Covid cases so as to reduce the number of Covid deaths in that particular hospital the court said. Government officials and the hospitals cannot be permitted to shirk away from their responsibility in ensuring that the dead body of such deceased persons is disposed of strictly as per the Covid Protocol. Principal of Medical College, Meerut is also directed to come with exact reports of those 20 deaths that had taken place from the time of their admission and also Covid testing and SpO2 status at the time of admission had been recorded by the hospital i.e. noted in the record of the hospital.
hence the court finally directed that in every district of the State three-member Pandemic Public Grievance Committee shall be formed and that would include Chief Judicial Magistrate or a judicial officer of similar rank to be nominated by the District Judge, Professor of a Medical College to be nominated by the Principal of Medical College and if there is no medical college then a level-3/4 doctor of district hospital to be nominated by Chief Medical Superintendent of that district hospital and an administrative officer of the rank of Additional District Magistrate to be nominated by the District Magistrate. This three-member Pandemic Public Grievance Committee shall come into existence within 48 hours of the passing of this order and necessary directives to this effect shall be issued by the Chief Secretary (Home), U.P. to all the District Magistrates. Similarly in rural areas complaints can be made directly to the SDM of the concerned Tehsil who shall transmit the same to the Pandemic Public Grievance Committee. The Pandemic Public Grievance Committee shall also take the trouble of looking into all the viral news itself. the State Government to constitute a Committee that shall have a Secretary level officer as its convener with a senior Pulmonologist from SGPGI, Lucknow and a Senior Advocate to be nominated by the President/ Elders Committee of Awadh Bar Association as its members The Senior Registrar of Lucknow Bench, shall coordinate with Government, SGPGI Lucknow and Awadh Bar Association in forming the Committee to conduct a fact-finding inquiry into the treatment administered to late Justice V.K. Srivastava and submit the report to this Court within two weeks. The Committee shall be constituted within three days from today by the State Government.
The matter is listed on 17th May 2021 at 11:00 am.
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