JUNAKI MEGA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Ms. K. Nada Maling, learned counsel for the petitioner and Mr. Taba Tagum, learned Standing Counsel, Health and Family Welfare Department, for the respondent Nos. 1 to 4. Also heard Ms. P. Pangu, learned Government Advocate, Arunachal Pradesh for the respondent No. 5.

(2.) The petitioner, Junaki Mega alleged that her daughter-in-law, Miti Mega , wife of Amar Mega , aged about 23/24 years, after giving birth to a baby boy at District Hospital, Roing on the night of 10/7/2015, subsequently, after about 5 hours of giving birth to her said baby, she expired on 11/7/2015, because of profuse bleeding, due to negligence committed by and on the part of the Doctors of District Hospital at Roing, Lower Dibang Valley, Arunachal Pradesh.

(3.) Petitioner's daughter-in-law Miti Mega was brought to Roing District Hospital on 10/7/2015 for her delivery. Before her delivery, the doctors of the said Hospital, were aware that she was underweight and was suffering from Anemia and that precautions in that regard were taken by her. As per the Pregnant Woman Tracking Card her daughter-in-law was given 30 Iron Folic Tablet.