On Friday, the Delhi High Court ordered the Delhi Urban Shelter Improvement Board (DUSIB) to ensure, arrange and encourage adequate accommodation for patients living in the night shelter outside AIIMS and their attendants.
The court also appreciated that AIIMS was distributing medicines to all the patients under its treatment from its pharmacy. In a hearing held through video conferencing, two judge bench of justice Siddharth Mridul and Justice Talwant Singh also directed the government to ensure that these individuals and their staff were provided with food , water and medical aid. The Court also orders GNCTD and EDMC [East Delhi Municipal Corporation] to ensure, individually and jointly, that sanitation, cleanliness and hygiene are properly and regularly maintained at locations / centres / refuges where victims are to be housed.
The Delhi Government told the court that the SDM, by order dated 11 May, had already ordered the issuance of bus passes to patients and their attendants in the Gargi School, to be taken to AIIMS for treatment purpose .It was further told that, the SDM also directed the construction of the Pratibha Primary Co-ed School, Green Park (Pratibha School) for the purpose of using the same as shelter for patients and their attendants.
All India Institute of Medical Sciences informed the court that it could accommodate about 50-60 persons in the hospital's own Vishram Sadan. Mr Anand Varma, who was appearing for AIIMS further submitted that the Institute is providing telephonic consultations to patients by fixing the appointments in advance. Moreover, AIIMS is keen to start the OPD in a phased manner, and is hoping that in the next two weeks, it would restart its OPD services in a limited way at least.
The court expressed its satisfaction over the fact that AIIMS has started providing medicines through its Pharmacy. The court also directed Radha Swami Satsang, Beas, to continue the arrangement of providing special diets to the patients as long as the same is required.
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