On Saturday, the Gujarat High Court directed the state government to take 50% beds in all multi-specialty private and corporate hospitals in and around the city so that people suffering Covid-19 get better treatment and ventilator support.
After deliberating that the Civil hospital, Ahmedabad, has become worse than a “dungeon” and taking the state health minister, deputy CM Nitin Patel, to task for not managing the show, the bench of Justice J B Pardiwala and Justice I J Vora wrote:
For private hospitals reluctant to implement the Mo-Us, the HC asked authorities to initiate “legal proceedings” and “to prosecute” responsible persons under IPC and Disaster Management Act.
HC asks why 8 hospitals were left out
The government is empowered and it should not hesitate to use the power in situation like this, the court said.
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