LAWS(MEGH)-2019-5-5

S.P.MAHANTA Vs. UNION OF INDIA

Decided On May 13, 2019
S.P.MAHANTA Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Pursuant to order dated 08-05-2019, while taking serious note of postponement of surgeries in the Department of Cardiology, it was directed that Head of Department of Cardiology Department and Director shall work out a working formula so that patient care will not suffer. Furthermore, it was directed that a meeting shall be held under the Chairmanship of Additional Chief Secretary for a long term solution to all issues and immediate decision regarding emergency surgeries.

(2.) The meeting held on 08-05-2019 by the Medical Superintendent, the minutes recorded reveal that a list of items as stocked at the Amrit Pharmacy, NEIGRIHMS was provided to the Cardiology Department.

(3.) That apart, the meeting under the Chairmanship of Additional Chief Secretary was also held, the following decisions were taken in the meeting: