LAWS(GJH)-2013-4-178

IIABEN PATHAK Vs. STATE OF GUJARAT

Decided On April 30, 2013
Iiaben Pathak Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) By our order dated 29th December, 2011, we appointed a Committee of Commissioners taking into consideration the alarming situation, which was prevailing in the city of Ahmedabad and some of the areas on the outskirts. We appointed a Committee comprising of nine Commissioners, headed by Dr. Dileep Mavalankar, Dean (Academics), Indian Institute of Public Health, Gandhinagar, with a request to assist us on the following issues:

(2.) Pursuant to our order dated 29th December, 2011, the Committee tendered its first preliminary report dated 30th March, 2012, relating to unhygienic conditions in the Civil Hospital, Ahmedabad, leading to the death of a resident doctor, including other public hospitals in the city of Ahmedabad. The Committee in its first preliminary report gave a fair idea about the observations and suggested few short-term recommendations for the purpose of taking precautions during the monsoon of 2012. The Committee however, requested for some more time to complete the work and accordingly, we granted three months time for the purpose of completing the work and filing another report. Thereafter, the Committee tendered a second interim urgent report, taking into consideration the alarming situation which prevailed even during the monsoon of 2012.

(3.) The Committee, thereafter, has placed its final report dated 4th February, 2013, relating to the unhygienic conditions prevailing in the campus of the Civil Hospital and other public hospitals of the State and in the city of Ahmedabad.