LAWS(PAT)-2015-1-163

VIKASH CHANDRA GUDDU BABA Vs. STATE OF BIHAR

Decided On January 19, 2015
Vikash Chandra Guddu Baba Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) The concern of the petitioner is about unsatisfactory state of affairs that was prevailing in the Patna Medical College and Hospital. He submits that though quite large number of items of machinery and equipment have been installed in the Hospital for the purpose of either testing or giving treatment, many of them have become dysfunctional and thereby the patients are put to hardship. He alleges gross negligence on the part of the administration in this context.

(2.) This Court took up the matter and issued directions from time to time. More than a dozen counter affidavits have been filed apprising this Court of the steps taken from time to time. In the counter affidavit filed on 22.12.2014 it was mentioned that 276 items of machinery or equipments are functioning and 151 are non - functional. In the counter affidavit which is filed today, it is stated that substantial number of machines, which were non -functional, have been repaired and as regards other, the process of procuring spare parts or feasibility of its replacement is taken up. It is also stated that the Government has been approached for allocation of funds.

(3.) Heard Sri Vikash Chandra Guddu Baba in person and Sri Anjani Kumar, learned Additional Advocate General -VI for the respondents.