SURENDRA JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner is a resident of Jodhpur and has filed this petition in the nature of Public Interest Litigation. Perusal of the averments made in the petition and the prayers made by the petitioner would indicate that the same relate to the period when the State and in fact the whole country was reeling under the second wave of Corona virus. The petitioner therefore sought directions to the State authorities to ensure sufficient and equitable distribution of life saving drugs and medical equipments such as Remdesivir, Oxygen cylinders etc. The petitioner also sought directions for appropriate treatment and management at Covid hospitals.

(2.) Taking cognizance of the issues raised in the petition, the Court had passed appropriate orders from time to time. We may take judicial notice of the fact that the second wave has abated. The situation, as compared to the peak period of second wave, is not grim. The State of-course, like many other States in the country, is fire-fighting against the third rise, but by all accounts, the situation is not out of control. Apparently, unlike in the past, shortage of oxygen, intensive care units, beds availability in specialized wards, is not reported. Hoping that this downward trend in Corona cases which one has witnessed in the past few days, continues, we propose to close this petition.

(3.) We appreciate the efforts of the petitioner to bring relevant issues to the notice of the Court at appropriate time. If situation demands again in future; hopefully such a situation would not arise; it would be open for the petitioner or any other similar persons to knock the doors of the Court.