YASH AGGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) CM Appls. 10305/2020 & 10306/2020 Exemption allowed, subject to all just exceptions. Applications stand disposed of. W.P.(C) 2969/2020 1. Issue notice.

(2.) Mr. Anurag Ahluwalia, Standing Counsel accepts notice for respondent No.1, Mr. Satyakam, Advocate accepts notice for respondent No.2 and Mr. T. Singhdev, Standing Counsel accepts notice for respondent No.3.

(3.) Present petition has been filed under Articles 226 and 227 of the Constitution of India as a Public Interest Litigation seeking a direction to the respondents to provide medical aid and treatment to patients suffering from varied illnesses and diseases, other than COVID-19. Learned counsel for the petitioners submits that most of the hospitals are providing treatment to patients suffering from the effects of the deadly virus while there are other persons who are suffering from serious illnesses such as cancer, kidney problems, etc. and need chemotherapy or dialysis on an urgent basis and, therefore, are also in need of medical treatment. He further submits that women who are pregnant also need treatment, both during pregnancy and at the time of delivery, as well as at the postnatal stage.