Delhi High Court
Arunima Gupta And Anr. vs Department Of Health And Family ... on 26 February, 2018
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 26th February, 2018
+ W.P.(C) 10032/2017
ARUNIMA GUPTA AND ANR. ..... Petitioner
Through: Mr. Deepak Kumar Singh,
Adv.
versus
DEPARTMENT OF HEALTH AND FAMILY
WELFARE AND ORS. ..... Respondent
Through: Mr. Sanjoy Ghose, ASC
with Mr. Rhishabh Jetley
and Ms. Urvi Mohan, Advs.
for GNCTD.
Ms. Bharathi Raju, CGSC
with Mr. Rohit Saroj, Adv.
for UOI.
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE C.HARI SHANKAR
JUDGMENT (ORAL)
GITA MITTAL, (ACTING CHIEF JUSTICE)
1. This writ petition makes a grievance regarding the lack of a
standard operating procedure so far as Mohalla Clinics proposed
by the Department of Health & Family Welfare, Govt. of NCT of
Delhi - respondent no.1 are concerned.
2. Mr. Sanjoy Ghose, ld. Addl. Standing Counsel for the Govt.
of NCT of Delhi has placed before us a tabulation of categorization
of the health facilities in Delhi, which is to the following effect:
W.P.(C) No.10032 of 2017 Pg. 1 of 3
"1. This is to submit here that Government has four
tier of health services available for resident of Delhi.
I. AAMC Mohalla Clinics - providing the
services to 10,000 populations. The goal is
to open 1000 such mohalla clinics out of
which 161 have become functional.
II. Delhi Govt. dispensaries providing services
to 35,000 to 75,000 populations being
reorganized as poly clinics (Multi Specialty
Clinic).
III. Secondary Level/Multi Specialty Hospital.
IV. Tertiary Level/Super Specialty Hospital.
There are 162 AAMC & 556 other primary health centers
which includes 266 Delhi Govt. Health Centers, 90
CGHS, 132 MCD, 32 ESI, 129 NDMC & 17 from other
agencies (annexure-I & II).
2. Further the list of facilities available is attached
herewith along with mapping.
Category Health facility
Facility Primary Health
Belongs Centers
to: AAMC Dispensary/ Poly Clinics Secondary Tertiary
Sub Centers (Multi Level Level/Super
Specialty Hospitals/ Specialty
Clinics) Multi Hospital
Specialty
Hospitals
Govt.
W.P.(C) No.10032 of 2017 Pg. 2 of 3
Others - 17 - - -
Total 162 556 24 12 44"
3. In view of the above, it would appear that the respondents
have a formal programme for the Mohalla Clinic health facilities
operating at all levels.
4. Inasmuch as the petitioner has requested certain suggestions
in the scheme run by the respondent at existing Mohalla Clinics,
we are of the view that it would be appropriate, if the same are
considered by the respondents.
5. In case any of the contentions of the petitioners are found
genuine, the respondents may effect appropriate modifications in
the scheme which is being operated.
6. In view thereof, this writ petition is disposed of with a
direction that the respondents shall treat the same as a
representation; examine the contentions of the writ petitioner; and
if deemed appropriate, incorporate such suggestions in the health
service module being operated by it.
Dasti to parties.
ACTING CHIEF JUSTICE
C.HARI SHANKAR, J
FEBRUARY 26, 2018/pmc
W.P.(C) No.10032 of 2017 Pg. 3 of 3
