YAMINI DEWANGAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The present petition has been filed seeking compensation as also seeking the compassionate appointment to the petitioner who is wife of the deceased namely Hitesh Dewangan who died on 07.07.2014. According to the petitioner, she belongs to the Below Poverty Line and is card holder of Below Poverty Line. It is pleaded her husband was suffering with certain heart disease and as such deceased while alive applied for medical assistance and expenses to the State under the scheme of Sanjeevani Relief Fund established by the State.

(2.) According to the petitioner, the application for grant of medical relief was made on 06.06.2014 to the Civil Surgeon, Jagdalpur, District Bastar, which was forwarded to the Director Health Services and was pending adjudication for financial assistance to get the medical aid at a higher medical centre. In the meanwhile, the husband of the petitioner since was to be treated urgently he was being taken to the Hyderabad for medical aid by Car. It is stated by the petitioner that on their way to Hyderabad, the condition of the husband of the petitioner Hitesh Dewangan deteriorated, as such, they were compelled to admit him at the District Hospital Sukma, which is on the way. It is further stated by the petitioner that while the husband of the petitioner was admitted to the Hospital at Sukma, no Doctors were available on duty. Furthermore, it is contended that the petitioner was asked to arrange for oxygen cylinder. It is contended that the oxygen cylinder which were in the Hospital were empty. It is stated that though the oxygen cylinder were brought but because of the lack of oxygen in the cylinder, the husband of the petitioner could not get any medical treatment and eventually died.

(3.) Learned counsel for the petitioner submits that thereafter the wife of deceased applied for different relief to the State but eventually nothing turned up, therefore, the instant petition for grant of compensation and further to direct the respondents to consider the application for compassionate appointment of the petitioner i.e. wife within the prescribed time frame by the State.