GYANADUTTACHOUHAN Vs. ADDITIONAL CHIEF SECRETARY

JUDGEMENT

(1.) The background to the present petition has been set out in some detail in an order dtd. 7/7/2021 of this Court which reads as under:

(2.) A letter sent by e-mail to this Court on 23/5/2021 by the Petitioner who is a resident of Kendbahal in Bargarh District, Orissa highlighting, inter alia, the health crisis and Covid-19 mismanagement in western Orissa was registered as the present petition. In particular, the letter drew attention to the lack of proper medical facilities at the Veer SurendraSai Institute of Medical Sciences and Research (VIMSAR), Burla, Sambalpur. It was alleged, inter alia, that the medical professionals and authorities in charge of VIMSAR's management had behaved irresponsibly and displayed insensitivity to the plight of the Covid-19 victims.

(3.) The Registrar (Judicial) of this Court, on the directions of this Court, served a copy of the letter and its enclosures on the Office of the Advocate General asking for the comments of the Government of Odisha. In response thereto, on 25/5/2021 the Additional Chief Secretary, Health and family Welfare Department, Government of Odisha, sent a letter to the Collector and District Magistrate, Sambalpur, asking him to "make a discreet inquiry into the matter and furnish a report" to the Department by 28/5/2021.