February 27, 2019:

On Tuesday, hundreds gathered at Jantar Mantar in Delhi to protest the lack of safeguards for patient rights in India, especially at private hospitals.

Patients, their families and health workers came together to kick off a nationwide campaign.

They are also petitioning the Government to act on issues of medical malpractice, overcharging, violation of rights and the lack of accountability at private hospitals.

They met with Health Ministry Officials on Tuesday to put forward their three key demands.

The delegation wants the National Human Rights Commission’s ‘Charter for Patient Rights’ to be immediately adopted and implemented by the government.

This charter was made public by the Health Ministry about 6 months ago, but since then there has not been any active movement.

They also want private hospital rates to be regulated in order to make them more affordable. And lastly, they want the grievances of patients to be dealt with efficiently.

Government Officials have given the delegation some assurance. One Joint Secretary told them that the “Health Ministry may hold a consultation and then finalize and issue the charter as an advisory,” according to an organizer of Tuesday’s protest.

The official also said that the government “would accelerate the process of notifying standards for hospitals under the Clinical Establishments Act.”

Lastly, the Government Official told the delegation that the Jan Swasthya Abhiyan and other patient groups would be involved during meetings of the National Council on Clinical Establishments.

The protest also saw the coming together of various health networks who focus on different issues but have taken up this one as a common cause.

Members from the Jan Swasthya Abhiyan, All India Patients Rights Group, Mahila Pragati Manch, People for Better Treatment, National Campaign for Right to Public Health, and Delhi Network of Positive People (DNP+) were all present to share their experiences. People had come to Delhi from Maharashtra, Gujarat, Odisha, Tamil Nadu, Uttar Pradesh, Madhya Pradesh and Chhattisgarh.

Malpractice at private hospitals

The protesters said they are compiling all cases of medical malpractice. Victims of alleged malpractice also recounted their stories at the protest.

For example, Shishir Chand spoke about his case which he has been fighting since 2011, when his brother suddenly died at the Tata Hospital in Jamshedpur. He said that the Medical Council of India should include non-doctor and civil society members and not be composed purely of doctors. This, he says, will improve the chances of patients getting fair treatment in negligence cases.

Jayant Singh, the father of Adya Singh, who died while getting treatment at Fortis Hospital in 2017, was also present. He too spoke about how patient’s grievances are not being properly addressed.

Members of the Mahila Pragati Manch were present and they spoke about how underprivileged women in Delhi especially need to be treated with dignity and that private hospital rates need to be better regulated.

Source Link

Picture Source :