Punjab and Haryana High Court Seeks State’s Response on Lack of Haemophilia Treatment Facilities Across Districts

The Punjab & Haryana High Court has sought response from Haryana Government on plea alleging that treatment of a rare genetic disorder—Haemophilia, is not available in all districts.

Chief Justice Sheel Nagu and Justice Sanjiv Berry noted that “The grievance of the petitioners is that treatment for Haemophilia is not available in all districts of the State of Haryana in terms of the Policy decision taken by the State dated 19.10.2012…as amended on 12.11.2018.”

The petitioner submitted that the Delhi High Court in Mukul Gandhi & others vs. Government of NCT of Deli & others' [WP(C) No.16449 of 2024] is dealing with the similar issue.

In Mukul Gandhi case, the Delhi High Court last year had directed the Centre and Delhi government to file their reports on the status of stocks of Antihemophilic Factor injection, which is administered to persons suffering from a rare genetic blood disorder, haemophilia.

Similarly in Sagar Sharma v Health & Family Welfare, the Delhi High Court had directed the Lok Nayak Hospital to administer the injections to the patient as and when required, and also directed to ensure that a Hematologist is available and on duty to attend to the patient during the course of his treatment.

The case is now listed on July 31, for considering interim relief.