IN REFERENCE (SUO MOTU) Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr. Naman Nagrath, learned Amicus Curiae submitted that the private hospitals are having a grievance with regard to allocation of Remdesivir. While some such hospitals are being allocated fixed number of vials of Remdesivir by the Government, whereas some others have been allowed to procure the same directly from the manufacturer/stockist. Moreover, some private hospitals are being allotted a huge quantity of Remdesivir, whereas some are getting insignificant number of vials.

(2.) Learned Advocate General prays for time to apprise this Court about the stand of the Government on this aspect and if necessary, get clarificatory order issued in this regard for ensuring uniformity.

(3.) Learned Amicus Curiae has, in respect of supply of oxygen, submitted that the availability of oxygen may not be an issue now but distribution and transportation of oxygen is certainly a problematic aspect. The Government in making supply of oxygen is giving priority to government hospitals whereas the private hospitals are not timely provided with the oxygen with the result that sometimes the patients face acute difficulty leading to unfortunate deaths.