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This news comes as a shocking fact as days after the Gujarat High Court pulled up the Gujarat government on the appalling Covid-19 situation in the stat, the bench got changed.
This was a sudden and abrupt change in the judge’s roaster at the end of the week, precisely, the last working day of the week. This comes in soon before the High Court was all set to hear the Public Interest Litigation on numerous issues related to the Covid-19 and other linked situations. Earlier, the PIL was to be heard by a division bench of J. Ilesh Vora and J, Pardiwala. Whereas now, the new bench will consist of Gujarat High Court Chief Justice J. Vikram Nath with J. Pardiwala as the junior judge.
This came in when the old division bench compared the Ahmedabad Civil Hospital to a dungeon. Furthermore, the bench was to also visit the hospital and had a stern stand against giving the state government a clean chit in a matter so significant. The primary reason was because the mortality rate of the Ahmedabad Civil hospital was sky rocketing and thus, the Court took suo moto cognisance of the matter. This PIL was being heard by the old bench since May 11, 2020, before which it was being heard by a bench headed by Chief Justice of the HC. On the last working day, there was an abrupt change in the bench hearing the matter.
Soon after the news of the change in the bench broke out, many concerned citizens and advocated expressed their concerns regarding this matter and put forth their worries on front of the Chief Justice of Gujarat. They have been requesting Chief Justice to reconsider their requests as he is the master of the roaster. The appeals are being made in the interest of justice, efficiency and continuity till the matter is disposed.
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