S.P. MAHANTA Vs. UNION OF INDIA

JUDGEMENT

(1.) A serious cause concerning the public has been espoused by Mr. S.P.Mahanta in his application as filed. Taking serious note of the unfortunate situation which has given rise to postponement of about 34 surgeries in Cardiology Department arose in view of the internal differences between the Cardiology Department and the authorities of NEIGRIHMS.

(2.) Both the Director NEIGRIHMS as well as the Head of Department, Cardiology Department, Dr. Animesh Mishra have appeared today so as to make their respective stances clear. From their submissions, it appears that there is some trust deficit, as a result whereof important surgical materials required to be utilised in the surgeries have not been made available for varied reasons.

(3.) Director NEIGRIHMS made it clear that he is adhering to all advisories and formalities, as a Director he will ensure that all materials required by the Cardiology Department is made available to them so that surgeries are not postponed. He was clear to state that a meeting has already been convened by the Medical Superintendent but Cardiology Department did not send its representative. It is also divulged that some surgical materials are being supplied on subsidized rates under Amrit Scheme. Amrit Pharmacy at times is not supplying the materials in time which also gives rise to complicacies and it is in that backdrop modalities were to be worked out in the interest of patient care so as to purchase such materials from other sources.