SANJEET SINGH Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard Mr. Vikash Kumar Pankaj, learned counsel for the petitioner. While Mr. Ajay Bihari Sinha represents the respondents no. 2, 3, 4, 5 and 7, the Project Director, Bihar State AIDS Control Society, Patna is represented through Mr. K.K.Sinha and the Union of India in its Ministry of Health is represented by Ms. Punam Kumari Singh, learned Central Govt. Counsel.

(2.) An issue of grave Public Interest is raised in this writ petition but unfortunately it is made limited to the facility available for the HIV+ infected patient at Sadar Hospital, Chapra.

(3.) A counter affidavit is filed by respondent no.5 i.e. Chief Medical Officer on behalf of the Department as well informing that the only available CD4 machine and the Anti Retroviral Therapy Center within the Sadar Hospital, Chapra is functional and regular Pathological tests are being carried out of all such patients.