STATE OF GUJARAT Vs. SUO MOTU

JUDGEMENT

(1.) Today, in the morning, the following note was circulated by the Government Pleader, High Court of Gujarat:

(2.) The foundation of the order passed by the Hon'ble Court rests on anonymous letter of the Resident Doctor, Civil Hospital, Ahmedabad and anonymous report by some Medical Officer in the Civil Hospital, Ahmedabad. This anonymous letter and report has been doing the rounds in the social media since the 1St week of May, 2020 and does not depict the true and correct picture as is prevalent in the Civil Hospital even at the said point of time. The directions as contained in para. 60 have already been complied with.

(3.) It is relevant to mention that 82% of the total patients being hospitalized in the city of Ahmedabad are admitted in Government hospitals where treatment is free of charge. 62%, of the to total number of Covid ?19 patients admitted in the city of Ahmedabad, are admitted in Civil hospital at Asarva. The observations of this Hon'ble Court founded on an anonymous letter and report of some person claiming to be a medical Officer and resident doctor, apart from seriously demoralizing the Covid ?19 task force, has given rise to a lot of fear and anxiety in the patients, who are declining to get admitted in the Civil hospital. The State Government is desirous of placing on record authentic contemporaneous material to establish the factually incorrect information contained in the anonymous letter and the report. There also exists a report of experts from Delhi to substantiate the stand of the State Government. Unfortunately. Media reports have tarnished the image of the Civil Hospital and the administration. Castigating the State Government for all its efforts in combating COVID ?19.