HC issues notice to AIIMS regarding halt on surgeries; AIIMS denies the accusation

The Delhi High Court recently issued a notice to All India Institute of Medical Science (AIIMS) and sought a reply by 21st August regarding the functioning of critical surgeries. The questions relating to not conducting certain surgeries in the institution were raised by the High Court in its notice, wherein a written reply was asked before Friday.

The notice was issued owing to a petition filed by a patient of anemia, whose surgery was stalled due to the outbreak of novel coronavirus. The counsel for the petitioner contended that AIIMS is a premier health care institute of the country must not halt other emergency surgeries just because of coronavirus. If such surgeries are stopped, then where would the patients suffering other diseases go.

AIIMS, however, called these accusations false and submitted that all emergency surgeries were taking place during the lockdown phase and nothing was stopped. OPDs they said were closed during the lockdown, which has now resumed its functioning,

*The order will be uploaded on LatestLaws.com once the HC site is updated