On Thursday, after the Gujarat High Court made critical assessment of the lamentable conditions in Ahmedabad Civil Hospital, a sudden change of judges hearing the issue happened according to reports. The matter of COVID-19 control measures and migrant workers issues which were being heard by Justices Ilesh J Vora and J B Pardiwala, will currently supposedly be heard by Chief Justice CJ Vikram Nath and Justice J B Pardiwala. The issue has been recorded under pressing legal issues on Friday - 29 May. The Gujarat High Court took suo moto awareness of the petition on the COVID-19 control estimates taken by the legislature on May 11. During the meeting, the bench communicated over the high grimness pace of COVID-19 patients in Ahmedabad Civil Hospital and expressed that its conditions were "unfortunate" and were "as acceptable a dungeon". It likewise scrutinized the state government over COVID-19 induced deaths because of an absence of accessibility of ventilators. The Court at that point requested the legislature to build the quantity of COVID-19 tests.
Gujarat has as of late has experienced harsh criticism after its testing rules permit private labs to test patients if there should arise an occurrence of conveyance, major or minor operations or dialysis simply in the wake of getting consent from assigned specialists. The cases which meet the previously mentioned models must be tried in govt-approved labs as it were. Private emergency clinics and labs can test just if such labs can't deal with the caseload. As of now, the Ahmedabad Medical Association has filed a PIL against limitations in COVID-19 testings in private research facilities. The state government has additionally as of late decreased its number of COVID-19 tests in spite of having the second-most noteworthy casualty rate at 6.2%. Because of its decreased tests, Gujarat has slipped into fourth-most elevated dynamic cases with 6708 cases. As per the Indian Council for Medical Research, over 33.6 lakh tests have been tried up until this point, remembering 1.2 lakh for as far back as 24 hours.