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Allahabad High Court Seeks UP Government's Explainantion On Closing Of Hospitals For Non-Covid Patients
On Monday, the Allahabad High Court sought the UP Government’s reply on the plea filed against the government’s order to restrict all Government and Private hospitals from treating non-COVID patients. The petition has been filed by All India People Front requesting the construction of new infrastructure for the treatment of COVID patients.
A division bench comprising Justice Pankaj Mittal and Justice Yashwant Verma noticed that people are dying as they are not getting proper treatment due to the closure of OPDs in both private and government hospitals. The bench also asked the AAG to seek measures on this matter.
The bench asked the respondent to explain why the OPDs of private hospitals are closed. The court further asked the Chief Medical Officer of Allahabad to submit his view on the matter before the next hearing which is scheduled on June 18, 2020.
The petitioner highlighted the fact that the virus is not going anywhere until a vaccine is discovered. So the government must develop a new infrastructure for the treatment of COVID positive cases.
The state government issued a notice on March 31, 2020, that all the government hospitals, private hospitals and nursing homes in the states are not allowed from checking ‘routine cases’ in the OPD and the only emergency non-COVID patients will be admitted.
Hence, the plea requested the court to quash the state government’s notification and order the government to create a new set up for the treatment of COVID patients and resume the OPD for ‘routine cases’.
