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With the outbreak of the Acute Encephalitis Syndrome (AES) in Bihar nearly 100 children were dead.
To address this issue a petition has been filed before SC for seeking a direction to the Center and the State of Bihar to arrange 100 mobile ICUs and 500 ICUs along with the requisite number of medical professionals to deal with the outbreak.
The petitioners argued that by the failure of taking steps to prevent the spread of Encephalitis by state of Bihar it violated the Right to Life guaranteed under Art 21 of the Constitution of India. The petitioners contended that due to the lack of facilities and trained professionals the state of Bihar was unable to control the deaths in Muzaffarpur. It prayed the SC to direct the private medical institutes in Muzaffarpur to provide free medical treatment to the affected patients, compensation of Rs. 10 lakh for affected families due to negligence of the stateand also requested the court for fact-finding committee to look into the negligent persons involved.
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