Latest News
Back
Document:
Tripura HC asks the State to file its Response On Several Issues
The Tripura High Court has asked the state that it should provide relevant details which are majorly related and are in connection to COVID-19 and this step is taken because the number of coronavirus cases in the State of Tripura has taken a spike and have reached a very high figure and also the numbers of deaths which are related to the spread of the virus has also increased at an alarming rate which is really a matter of concern.
The Court further made the statement that considering the situation the government has been allowed to do its functions on its own but the time has come where the court needs to make inquiries from the government regarding the issue of coronavirus spread among the citizens and what are the steps taken by the government for the patients who have been tested corona positive.
The Court made observations that in the COVID centers there are more patients been admitted in the hospital and numbers of beds are low and this does not solve the purpose of physical distancing among the patient's nad probably when the numbers of beds are subsequently low the patients might be very uncomfortable regardless of paying such huge amounts of fees to the hospital, further there are only 19 ventilators available in the hospitals, complaints have also been registered that many of the patients were refused to give admission in the hospital. In this concern that court has asked the hospitals to answer about the total number of coronavirus cases, treatment centers with the breakup of necessary infrastructure, medicines, availability of medical and paramedical workforce in COVID treatment centers, the status of permission to admit patients in private hospitals, funds allocation, and steps taken to improve the condition of COVID treatments centers.
Reacting to the order released by the high court, people feel that the court's intervention would be helpful for the government to solve the problems that might exist further he added that the healthcare system of Tripura has always been very backward since for a century, the state government is trying its best, but within its limits which are provided. And it has become so beneficial now that the high court has stepped to deal the matter that concerns.
Document:
