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The Delhi High Court has instructed both the Center and the Delhi Government to put on record the status of plans and helplines set up to manage the grave issue of COVID19 affected patients who need hospitalization. The same action took place after the Delhi HC took suo moto cognizance of the complaints looked by a resident whose mother is COVID19 positive,
The Division Bench of Justice Vipin Sanghi and Justice Rajnish Bhatnagar has additionally guided both the legislatures to evaluate the usefulness as well as adequacy of the helpline limit and state whether the equivalent is sufficient enough to manage the current call traffic and the traffic expected within a reasonable time-frame, keeping in mind the constant increase in number of cases being reported on an everyday basis. The Court in this context observed as follows:
The following order has come in a suo moto cognizance of grievances faced by an individual named Dharmendra Bharadwaj in getting his COVID19 positive mother hospitalized. The court was informed that the Deputy Medical Superintendent of Max Hospital Patparganj, had called Mr. Bhardwaj on intercom and asked him to arrange for com, hospital bed and ventilator for his mother in some other hospital. Mr Bharadwaj even stated that he approached many hospitals but faced disappointment everywhere. He claimed that he called the Helpline No.1075 many times but got no response.
'the helpline numbers of the GNCTD should also provide guidance and information to the caller as to which hospital has beds available for treatment of serious COVID-19 patients – both in Government and Private Hospitals, particularly in the proximity of the caller patient's location. The capacity created to deal with calls made on the helpline numbers; the nature of assistance rendered, and; the log maintained for the same, if any, should also be placed before the Court.'
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