On Wednesday, Supreme Court directed that the tests relating to COVID-19 whether in approved Government Laboratories or approved private Laboratories shall be free of cost.
SC Bench comprising of Justice Ashok Bhushan and Justice Ravindra Bhat stated that, "We are satisfied that there was a case for not charging patients for the tests and would decide later if they were entitled to any reimbursement from the government".
Bench further added that,“The private hospitals including laboratories have an important role to play in containing the scale of the pandemic by extending philanthropic services in the hour of national crisis. We thus are satisfied that the petitioner has made out a case for issuing a direction to the respondents to issue necessary direction to accredited private Labs to conduct free of cost COVID-19 test”.
Earlier in the day, during the hearing Bench had indicated that they were inclined to accept the petitioner-lawyer Shashank Deo Sudhi’s request.
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