SIDHRAJ DHADDA Vs. STATE

JUDGEMENT

(1.) This public interest litigation relates to functioning of the S.M.S. Hospital, Jaipur and other Government hospitals. The petitioner has made serious allegations against its functioning including that patients have died in the hospital because of wrong diagnosis and carelessness. In paragraphs 1 to 20 of the writ petition, instances have been cited mentioning different cases in which either the patients died or were incapacitated because of negligence of the doctors. The petitioner also alleged that the wife of Hon'ble Mr. Justice N. C. Sharma of the Rajasthan High Court died due to not giving of a proper treatment at the proper time. Many other irrgularities alleged were relating to purchase of machines by the S.M.S. Hospital for the personal gain of doctors. The petitioner also alleged that patients used to be recommended for getting pathological test done by the Diagnostic Laboratories situated in the neighbourhood instead of rendering services by the doctors themselves in the S.M.S. Hospital where all facilities for the said purpose were available. The doctors used to advise the patients to get their urine and blood test conducted outside so that they could get commission from the private clinics.

(2.) The Division Bench consisting of Hon'ble Mr. Justice M. B. Sharma and Hon'ble Mr. Justice I. S. Israni appointed a commission to enquire into the truth of the allegations made in the writ petition. The Bench directed :-

(3.) The Committee sought clarifications from the Bench by moving the application. The clarification was given by the Bench on 20-6-1989. They directed the State Government, Superintendent, State Motor Garage, Jaipur to provide the conveyance facility to Sh. R.M. Kasliwal and Sh. M. L. Gupta as and when they so require only to the extent of going from their residenence to the hospitals and back.