NAVAL SINGH JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following relief:-

(2.) It is the case of the petitioner that his wife was pregnant and as her labor pains started, therefore, she was admitted on 17.07.2019 at 11:45 AM in Kamla Raja Hospital, Gwalior, where she gave birth to a child at 08:30 PM. Unfortunately, the mother and the child expired. It is the case of the petitioner that doctors as well as paramedical staff of the hospital were negligent in performing their duties and they did not attend the patient properly in spite of the various requests made by the petitioner and his family members, therefore, the respondents be directed to pay the compensation to the tune of Rs.5,00,000/- for the death of wife and child of the petitioner and the respondents may also be directed to review the death of wife and child of the petitioner as well as to issue birth and death certificate of the child and now the State should take the responsibility of children and mothers and the permanent injunction be issued against the carelessness of the State Health Services in M.P. etc.

(3.) Considered the submissions made by the counsel for the petitioner.