UTKARSH DIXIT Vs. STATE OF U P

JUDGEMENT

(1.) Heard Petitioners in person alongwith Sri Anil Tiwari, Advocate, General Secretary of the Bar Association, High Court Allahabad and Sri Mahesh Chandra Chaturvedi, learned Chief Standing Counsel assisted by Sri Ghanshyam Dwivedi, learned Standing Counsel for the State-Respondents.

(2.) In response to the directions issued by us yesterday i.e. 9th June, 2011, the Principal of the Moti Lal Nehru College, Allahabad and attending Doctors of ANT-RETROVIRAL THERAPI CENTRE, S.R.N. Hospital, M.L.N. Medical College, Allahabad are presented today in the Court. We have been informed that two HIV positive students are being regularly treated upon at the aforesaid Centre and a record is being maintained for the purpose. The booklet issued in respect of aforesaid two students have been produced before the Court today. We are not happy with the manner in which the records have been kept. However, the Principal of the Medical College has assured that he shall personally monitor, that the aforesaid two HIV positive infected children are regularly treated upon at the centre at least once in a month. The Doctor-lncharge of the Centre shall personally report the visit of the aforesaid two HIV positive infected students to the Principal, who shall make endorsement in the relevant records qua visit of the inmates on the particular date. The Principal has further assured the Court that he shall personally visit the Bal Grah, if possible, at least once in a month and if any, discrepancy or negligence is noticed in the matter of treatment of the inmates, appropriate action shall be taken and reported to the authorities. In respect of children who are suffering from mental disease, we have been informed by the Principal that children shall be personally examined by Doctor, Sri V.K. Singh of the Medical College on Monday i.e. 13th June, 2011 at 10:00 a.m. and in respect of each student individually, a report card shall be prepared indicating the medicines prescribed as well as food supplement required for the child concerned.

(3.) We have been assured by the Chief Standing Counsel that medicines and the food nutrients shall be made available for the inmates concerned within 24 hours of the prescription by the Chief Medical Officer. In respect of two deaf and blind students also, medical examination shall be carried out and if need be suitable treatment alongwith medicines and food nutrients required shall be prescribed.