AMAR VIVEK Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition had been filed by Shri Amar Vivek, an Advocate of this Court for seeking medical facilities to an accident victim, Mohamad Araf, who was admitted in the Post Graduate Institute of Medical Research and Education, Section 12, Chandigarh. The purpose for which this petition was filed was noble as well as laudable. While admitting this petition, this Court had directed that a sum of Rs. 12,500/ - be deposited by the Commissioner -cum -Secretary to Government of Haryana, Transport Department, Chandigarh, to be utilised for meeting the costs of such medicines that the patient may require. The patient was thus provided immediate relief. This writ petition so far as relief to Mohammad was concerned stands granted.

(2.) MR . Amar Vivek, who has appeared in person, raised a larger issue at the time of arguments and contended that there should be liability of the State to provide medical care to its citizens under the concept of right to life. The second issue raised by him was that some guidelines be provided so that persons, who are unattended and lacking in funds, are provided facilities in the Post Graduate Institute of Medical Research and Education at Chandigarh. For the grant of this relief, this petition lacks material particulars. Because of lack of particulars, this Court is unable to give any guidelines on the larger issue raised by Shri Amar Vivek. We leave it open to the petitioner to raise these points in some other petitions in which if particulars are given.