LAWS(KAR)-2023-1-216

BHARAT PUNARUTTHANA TRUST Vs. GOVERNMENT OF KARNATAKA

Decided On January 11, 2023
Bharat Punarutthana Trust Appellant
V/S
GOVERNMENT OF KARNATAKA Respondents

JUDGEMENT

(1.) Vide order dtd. 2/12/2022, certain suggestions were provided in response. The compliance affidavits are filed through Sri Nagaraj.R - Deputy Secretary, Department of Health and Family Welfare Services as well as Sri Purushothama.J, the Additional Commissioner, Karnataka State Road Safety Authority.

(2.) In our order dtd. 2/12/2022, it was suggested to explore the sharing of Special Emergency Response Desk numbers to all the hospitals either Government or Private and in turn, the hospitals to provide Special Emergency Response Desk to the Ambulance drivers.

(3.) In the compliance affidavit filed on behalf of the Additional Commissioner, Karnataka State Road Safety Authority, the reference is made to the action initiated by the State Government in the compliance affidavit.