Fill pending Vacancies of Medical Staff at IHBAS: PIL in High Court

A Public Interest Litigation (PIL) has been moved in the High Court of Delhi seeking direction to Centre and Delhi Govt to fill the pending vacancies of the medical staff at the institute of human behaviour & allied sciences (IHBAS) in order to tackle the rise in the Psychiatric & Psychological cases in the country more effectively.

The petitioner Advocate Amit Sahni, a social activist through this plea said that shortage of Doctors & Medical Staff at IHBAS is a matter of serious concern & the responsible respondents have completely failed to tackle the same since long.

The plea also seeks direction to the respondents to address the promotion related issues & other inconvenience faced by the doctors/faculty of IHBAS to curtail the increasing number of resignations of faculty numbers. As it alleged that the respondents have also failed to redress the issue of non-promotion of the Faculty posted at IHBAS and the Doctors & Healthcare Professionals working at IHBAS have not been promoted for the last ten years.

Sahni, through this plea also said that the IHBAS at present is working with 25 faculty members against 103 faculty members.

Plea to be heard on Wednesday by the bench of Justice DN Patel & Justice Prateek Jalan also mentioned that India's COVID-19 Crisis has pushed millions into forced isolation & unemployment. Due to which anxiety, depression & suicide are on the rise & that mental health could be the country's next crisis.

Petition added that, "there is no health without mental health" underlines the fact that mental health is an integral & essential component of health. Mental health, hither to neglected, is now recognized as a critical requirement & is engaging the attention of policy-makers, professionals & communities in India & across the globe.

The IHBAS is a premier Mental Healthcare Institute, which is working exclusively for patients suffering from Psychiatric & Psychological disorders. The said Institute came into existence in compliance of directives from the Apex Court. 

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