NAVIN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner seeks a direction to the respondent authorities to provide him free medical aid and perform operation of his left arm.

(2.) The case relates to unfortunate section of society who are considered to be out-caste and non-touchable. The petitioner and his wife contacted HIV disease while working in Ludhiana. In Nov., 2009 on their way to Patna, the petitioner sustained fracture injury in his left arm. On arrival at Patna, the petitioner got first-aid only. The wife of the petitioner died of HIV disease in the month of May, 2010. The petitioner got himself admitted in the P.M.C.H. for necessary operation of fractured arm, which had not healed. The attending Doctor, namely, Dr. R.N. Suman got some clinical tests done. The petitioner was advised for operation, but as he could not meet the cost of ancillary expenses involved in operation, he had to quit. After arranging money, the petitioner got himself admitted in Trauma Ward, P.M.C.H. on Bed No.26 in Dr. R.N. Suman unit bearing registration no.01150 dated 17.2.2011. However, on 4.3.2011 the petitioner was discharged without operation as the authorities found that he was suffering from HIV.

(3.) The petitioner submits that he has even filed an affidavited complaint before the Respondent no.5 as contained in Annexure-5.