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A division bench of the Allahabad HC comprising of Justice Pradeep Singh Bagel and Justice Piyush Agarwal decreed regarding a PIL about the lackadaisical attitude of the state regarding dengue. The petitioner-counsel of the case filed a PIL wherein he submitted to the court that his son was brought into Swaroop Rani (S.R.N) Medical College, Allahabad where the doctor diagnosed him with viral fever after conducting a medical test which was fraught with symptoms of dengue fever. The doctors started treatment without referring to the medical report and thus their actions amount to gross medical negligence. The condition of the victim soon escalated and he was transferred to the SGPGI Hospital where the victim perished and the cause of death was stated as dengue.
The enquiry report mentioned to their defense that the patient was hemodynamically unstable while the medical report clearly indicated the laid back attitude and the wrong diagnosis of the local doctor and the medical staff of the SRN Medical College.
The Court after hearing the case mainly laid weight to two points:
The Court ordered that an amount of 25 lakhs to be awarded as compensation amount to the petitioner by the District Magistrate. The Court also ordered the Government to set up sufficient dialysis units in the government hospitals. The Court also ordered that blood units be set up for dengue patients and the authorities act with strict adherence to the provisions of Uttar Pradesh Preventive and Control of Malaria, Dengue, Kala-azar and Vector Borne Disease Regulations, 2016. The Chief Medical Officer was directed to supervise the implementation of the Order.
B.P Mishra v. State of U.P, PIL No 53904 of 2016
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