The High Court of Delhi has directed the Govt. of Delhi to carry out an inquiry against the Primus Super Speciality Hospital after hearing a plea alleging serious carelessness by the hospital in the treatment of a patient.

A bench of Justice Navin Chawla, after hearing the plea, observed that the allegations made by the petitioner against Primus Super Speciality Hospital in Chankyapuri are of a grave nature.

On Friday, the bench in its order said that "The Delhi government is directed to carry out an investigation into the same & in case the hospital is found to have derogated in its duty in any manner, take appropriate action in this regard".

However, the Court clarified that it hasn't expressed any opinion on the allegations.

The petition was moved by Prem Singh, whose wife died due to Coronavirus on June 14. His 34-year-old daughter, who is 85% permanently disabled, also began suffering from fever & breathlessness & as her condition aggravated, she was admitted to the Primus Super Speciality Hospital on June 18.

The plea said that "It was suspected that the daughter was also suffering from COVID-19 virus but the hospital did not carry out any test on her & in fact, taking an excuse that there was non-availability of beds, asked the petitioner to shift her to another hospital".

"In fact, she was almost thrown out of the hospital. It is submitted that this was in spite of the fact that the website of the Delhi Government shows the availability of the beds in the said hospital for the COVID-19 patients," it added.

It said that after the filing of the present petition, the petitioner has been able to secure the admission of his daughter to Max Super Speciality Hospital, Saket, New Delhi.

Advocate Hemant Gulati, for the petitioner, submitted that though the daughter of the petitioner has been admitted to another hospital, it is yet to carry out the tests of the petitioner & his son as they had also come into the contact of the wife & daughter.
It is apprehended that they may have also contacted the COVID-19 virus, the plea said.

Advocate Anjum Javed, Lawyer for the Delhi Govt, had submitted that he will request the authority concerned to immediately carry out the tests of the petitioner & also his son. 

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