COURT ITS OWN MOTION Vs. UOI

JUDGEMENT

(1.) The present Public Interest Litigation was suo motu initiated by this Court on the basis of a report published in 'Hindustan Times' captioned "Man dies as 3 hospitals refuse him treatment". Be it noted, the deceased a vegetable vendor was hit by a speeding vehicle and thereafter he went to the three hospitals, viz. Babu Jagjiwan Ram Hospital, in Jahangirpuri, Sushruta Trauma Centre near Kashmere Gate and Lok Nayak Hospital (LNH) near Delhi Gate but the doctors in the said hospitals declined to admit him. He died.

(2.) A counter affidavit has been filed by the Government of National Capital Territory of Delhi whereby the State Government has accepted the fault and also stated that the concerned doctors have been suspended. Certain suggestions have been given to ensure that this kind of occurrence shall not occur in future.

(3.) Be it placed on record, an affidavit has been filed by the Union of India wherein certain suggestions have also been given. Let Mr. A.S. Chandhiok, learned Additional Solicitor General file a memo of comprehensive suggestions so that the same can be dealt with by us. Mr. N. Waziri, learned Standing Counsel for the State shall also file a memorandum of comprehensive suggestions. The suggestions as directed shall be filed within four weeks.