MASTER MEDHANSH JHAWAR Vs. RAJESH BHUSHAN

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present batch of petitions has been filed by the Petitioners who are mostly children suffering from Rare Diseases. The case of the Petitioners is that medicines and therapies for the said diseases are exorbitantly expensive. These matters have been heard by the Court from time to time and various directions have been issued for enabling treatment and making medicines available to the Petitioners.

(3.) On the last date of hearing, Mr. Rajiv Manjhi, Joint Secretary, Ministry of Health and Family Welfare and a team of doctors from AIIMS had appeared before the Court and various submissions were made about clinical trials and the amount that can be released per patient. Since the hearing was inconclusive on the said date, the Court had issued the following directions: