The Himachal Medical Officers Association has threatened to go to the court against the charge-sheeting of the DDU Hospital Medical Superintendent and the staff in the suicide case of a 54-year-old Covid patient on September 22.
“We reject the inquiry by the Additional District Magistrate. If need arises, we will not hesitate to move the court,” said HMOA secretary Pushpinder Verma.
Questioning the inquiry, Verma alleged that the accused were not given any opportunity by the ADM to record their versions. “How could you complete an inquiry without giving an opportunity to the accused to state their side of the story? We reject the inquiry and demand a judicial inquiry into the matter,” Verma said.
He further said if healthcare professionals are to be held responsible for the suicide, then someone should be held accountable for more than 500 suicides that happened after the outbreak of the pandemic in the state.
Verma said at a time when healthcare professional were doing their best while risking their own lives, such “victimisation” would only discourage them.
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