SUO MOTO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Considering the surge of Swine Flu in the city of Jodhpur and the area nearby, this Court vide order dtd. 5/2/15 while taking the cognizance suo-moto, sought a detailed report and directed the State Authorities to make all necessary arrangements for detection and cure of Swine Flu in the State of Rajasthan.

(2.) During the course of hearing, Mr. Vikas Balia, Amicus Curiae, pointed out that the Government of Rajasthan has established the Infectious Disease Institute at Jodhpur, however, the same is not functional due to lack of necessary infrastructure. Mr. Balia, suggested that introduction of mandatory accreditation of health care providers including hospitals, clinics, laboratories etc. by the premier recognized accreditation agency of India being National Accreditation Board for Hospitals and Health Care Providers (NABH) which is constituent Board of Quality Council of India, set up to establish and operate accreditation program for health care organization, will ensure effective mitigation of the situation.

(3.) After due consideration of the progress report submitted on behalf of the State Government and the submissions of the Amicus Curiae, a Coordinate Bench of this Court vide order dtd. 12/2/15 issued following directions to the State of Rajasthan :