SATISH CHATURVEDI Vs. STATE OF U P

JUDGEMENT

(1.) THIS order is being passed in continuation of our earlier orders in this petition. This is a P.I.L. regarding S.R.N. Hospital, Allahabad, which is attached to MX.N. Medical College, Allahabad. The said hospital and its associate hospitals arc in a pathetic State of affairs.

(2.) SRI M.B. Saxena, Advocate, who had been appointed as amicus curiae by us by our order dated 1.11.2004, has submitted his interim report. Sri S.M.A. Kazmi, learned Chief Standing Counsel appearing for the respondents, has stated that the report of Sri M.B. Saxena has been examined by the Special Secretary, Medical Care and the Principal Secretary, Finance. They accept that the factual statements in the said report regarding general conditions in the S.R.N. Hospital, Allahabad, and the associated Hospitals at Allahabad are correct. In the circumstances, we see no justification for the present pitiable State of affair of the Swaroop Rani Nehru Hospital, Allahabad and its associate Hospitals to continue.

(3.) IN the meantime, we direct that the sanitation both inside and outside the Hospitals should be improved, the encroachments in and around these hospitals should be removed and the approach roads should be repaired. The Municipal Commissioner Allahabad is present in Court today. Sri S.D. Kautilya appearing on his behalf assures that the required steps to carry out these directions shall be taken immediately. The Police will give protection to the concerned officials in removing encroachments.