Allow Cookies!
By using our website, you agree to the use of cookies
The Karnataka High Court on Thursday issued notice to the State Government and the Karnataka Medical Council on hearing a petition filed claiming that on the time of complete lockdown period individual medical practitioners/doctors denied treatment to patients having ordinary health issues.
Chief Justice Abhay Oka and Justice M Nagaprasanna conveyed that "We direct the respondents to place on record measures taken to look into grievances against the medical practitioner, on account of their failure to provide medical treatment to non-COVID patients."
While hearing the petition filed by Advocate Ramesh Naik L directions were given during the hearing of a petition claiming that as the number of COVID 19 cases increased in-state, the state government is running out of its health care facilities and has been negotiating with the big private medical hospitals to join hands in giving timely medical health facilities for the treatment of COVID 19 patients.
During such emergency of health, even the situation of non-COVID 19 patients is degrading day by day due to the refusal to treat the non-COVID patient's incidents were reported too. The petitioner had received no response after making a representation of the incident to the concerned authorities. The petitioner claimed that refusal of treatment to the non-COVID 19 patients amounts to violation of Basic Fundamental Rights to Health of the patients. Its has asked the state to take action necessary in law and direct the medical council and all its registered practitioners and doctors to supply necessary medical facilities to non-COVID 19 patients, suffering from routine health problems.
86540
103860
630
114
59824