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India's Health Infrastructure having a really hard time administering the corpses of Corona-virus victim in some of the most infected region of the country. In Indian Society, the dead body is accorded with the highest respect, to perform rituals as per tradition. But from last few weeks as the corona cases in on the rise, the death rate is also climbing. And in this situation cities like regions like Delhi, Gujarat, Kolkata and states like Maharashtra is having a lot of problem managing the corpses of COVID victim as seen in several media reported there is a lot of miscalculation and mishandling of dead body in above-mentioned regions.
From the last few weeks, there are lots of complaints regarding the victim's body piling up in Delhi due to the poor health infrastructure. Indian Supreme court described the city's COVID victim’s corpse management as "horrific". "The patients are crying as there is nobody to look after them. Relatives of the victims are not even informed, after the patient's death" as reported by the media. Storing of dead bodies is becoming an issue for India, as the mortuaries of some of the government hospital of the highly infected regions of India have no space to store the corpses, the dead bodies are lying around the corridors of hospitals, some of them are near the patients. the situation of the government hospitals are very alarming strict actions are needed to be taken.
There lots of cases coming out regarding the miscalculation of body counting of corona victims, lot of dead victims’ name are not in records, this happening in Delhi's burial service as its showing twice the official death toll. Another case is seen in Chennai, at least 460 people died from March until June 8, but the DHP announced only 224. Incidents like this, spreading confusion and doubt about the functioning of the government's administration of health infrastructure in the country.
In these troublesome situations, Health workers are the pillars of our Country's future, but, a recent case of Delhi government harassing the doctors and healthcare workers. Supreme court in mid-June pulled up Delhi government filing a FIR against a doctor who had taken a video of the situation of government hospitals in Delhi and sharing it publicly. After numerous media reports regarding this situation, the supreme court Suo-Moto cognizance on hearing of the case in which government-run hospitals were treating COVID infected patients and the inhuman way the dead body is being handled. the supreme court said while hearing the case, "You can't threaten doctors for bringing out the truth, don’t threaten doctors and health workers. Support them.", the court also said, "the patients are being treated worse than animals".
The actual issue with the dead body ill management is, the health centres are not giving the bodies of COIVD victims to their families without laboratory confirmation as it way still possesses the risk of infection. After reviewing the situation thoroughly, the Union Health Ministry relaxes the guidelines on handling over bodies of suspected COVID cases to the families, as they still have to follow standard precautions needed to be taken care of. This will help in uplifting the conditions of government hospitals and the dead body management of our country.
But India still has to improve a lot in health infrastructure as the curve hasn't flattened yet, every day the COVID infected cases are increasing rapidly.
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