CHANDRA MAULI BAJPAI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The man who initiated the PIL (Public Interest Litigation) is no more but since the cause survived, the Court decided to take up this PIL for public good and monitor the issue relating to setting up of testing laboratories, also known as VRDLs (Viral Research & Diagnostic Laboratories) at various centres in the State of Chhattisgarh, specially in Bilaspur. These laboratories are necessitated for testing Swine Flu (H1N1), Dengue and Bird-flu, which are said to be highly communicable diseases.

(2.) Court gave directions upon the respondent authorities specially the State of Chhattisgarh to file its return and inform the Court as to the infrastructure and facilities which are available and whether they fulfil the requirements and are adequate.

(3.) There are two laboratories situated in the State of Chhattisgarh. One at Jagdalpur and the other at Raipur. The reasons have been provided in the affidavits and a plea is also taken that such laboratories cannot be set up indiscriminately keeping in mind how contagious these diseases can be and even the testing is required to be done under certain conditions of quarantine.