SURESH CH MALIK Vs. VICE CHANCELLOR

JUDGEMENT

(1.) THE son of the petitioner was pursuing Ph.D Programme in the respondent no.1 JNU University and was resident of a hostel in the University. On 2nd August, 2006 at about 1200 hours he was taken to the respondent no.3 All India Institute of Medical Sciences (AIIMS) on complaint of fever and was discharged the following day at 0700 hours in the morning; he continued to take medicines prescribed to him and on 4 th August, 2006 at 0830 hours in the morning was found lying unconscious in his room and died shortly thereafter. THE petitioner claims that he was informed by a friend of his son at about 1100 hours. This writ petition has been filed seeking an independent inquiry into the death of his son and for a direction to the authorities to formulate a scheme for providing medical attention and insurance cover to the students in the University.

(2.) NOTICE of the petition was issued and pleadings have been completed.

(3.) THE counsel for the petitioner has contended that there is no explanation in the aforesaid report as to why the blood pressure of the petitioner's son was not measured. It is contended that rupture of aneurysm is associated with high blood pressure and had the blood pressure been checked, rupture of aneurysm which ultimately caused death may have been detected and treated.