K. KUMAR Vs. STATE OF MANIPUR

JUDGEMENT

(1.) None appears for the petitioner. Mr.N.Kumarjit, learned Advocate General appears for the State respondents.

(2.) The prayer in this present PIL are as follows:-

(3.) During the COVID-19 pandemic and the lockdown, there is lot of stress and strain on the society. In the present case, it is pleaded that on 6th August, 2020, a young pregnant woman, aged about 20 years of Puichi village, Noney District died due to denial of medical services by 5(five) hospitals including government run institutes. It is stated that on 5th August, 2020, deceased was admitted to District Hospital, Senapati for delivery of child. Later, referred to JNIMS hospital for further treatment since her health condition deteriorated. She was again taken by a rented vehicle to the JNIMS Hospital, Imphal in the absence of ambulance and when she reached JNIMS hospital, she was denied medical help stating that the doctors are not available and she was, thereafter, taken to RIMS Hospital, Imphal and then to Raj Medicity, Imphal. Thereafter, she was taken to Shija Hospital, Langol where she died. This incident is highlighted by the petitioners in their representation dated 14th August, 2020 addressed to the Hon'ble Chief Minister, Manipur, a copy of which has been enclosed. The representation is Annexure-A/2. To highlight the grievance of the people hailing from far flung areas of the State, the present Public Interest Litigation has been filed.