CHITTARANJAN MOHANTY Vs. STATE OF ODISHA

JUDGEMENT

(1.) This PIL by a practising lawyer was filed expressing concern over the unfilled sanction post of doctors in the public health system in Odisha for long number of years. It raised a number of other issues including lack of equipments, drugs, drinking water, cleanliness sanitation facilities in the government run hospitals and the health facilities and the diversion of persons coming to the public health service to private clinics.

(2.) A detailed order was passed on 9/8/2021 calling for a detailed affidavit of the Additional Chief Secretary to the Govt. Department of Health and Family Welfare regarding the exact of number of vacancies in each of the posts in the Orissa Medical Health Service (OMHS) and the Orissa Medical Education Services (OMES) cadres and what time-bound steps were proposed to be taken for filling up those vacancies.

(3.) On 17/11/2021, the following order was passed.