Dew Kumar Chettri vs State Of Sikkim And Ors
2021 Latest Caselaw 31 Sikkim

                              HIGH COURT OF SIKKIM
                   Record of Proceedings through Video Conferencing



                            WP (PIL) No. 05/2021

DEW KUMAR CHETTRI                                               PETITIONER (S)
                                      VERSUS
STATE OF SIKKIM & ORS.                                          RESPONDENT (S)


For Petitioner          :     Ms. Yozna Lepcha, Advocate
                              Ms. Mon Maya Subba, Advocate

For Respondents No.     :     Mr. Sudesh Joshi, Additional Advocate General
                              Mr. Yadev Sharma, Government Advocate
                              Mr. Sujan Sunwar, Asst. Government Advocate


Date: 05/07/2021

CORAM :

       HON'BLE MR. JUSTICE JITENDRA KUMAR MAHESHWARI, CJ.
          HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, J.

...

PER J.K. MAHESHWARI, CJ

Petition under Article 226 of the Constitution of India has been filed in the

nature of Public Interest Litigation (PIL) seeking direction to the State

respondents for compliance of the judgment dated 05.04.2016 passed by this

Court in W.P. (PIL) No.39 of 2012 (Shri Rinzing Chewang Kazi vs. The

State of Sikkim & Ors). Direction has further been sought for immediate

implementation of the Guidelines for Jananni-Shishu Suraksha Karyakram

(JSSK), 2011. A direction has also been prayed for implementation of the Indian

Public Health Standard (IPHS) Revised Rules, 2012 which guarantees the

healthcare and the quality oriented health system in every Districts. A direction

has also been prayed for constitution of a committee and to find out the report

in the matter of implementation of the direction as issued in the case Shri

Rinzing Chewang Kazi (supra).

After having heard learned Counsel appearing on behalf of the petitioner

as well as the learned Additional Advocate General representing the State, the

direction as issued by this Court on 05.04.2016 in Shri Rinzing Chewang Kazi

(supra), paragraph 40, may be looked into gist, which is reproduced as thus:

HIGH COURT OF SIKKIM Record of Proceedings through Video Conferencing

"40. On the discussions made above, we dispose of this PIL along with CMA Nos. 387/2014 & 251/2015 on following terms:-

(1) The State will ensure availability of life saving drugs in all the hospitals/health centres. Interim direction in this regard vide Order dated 24.08.2012 is made absolute. (see Order dated 24.08.2012) (2) Other interim directions on which compliance reports have not been filed shall also be taken as absolute.

(3) JSY and JSSK shall be implemented in their letter and spirit so that the eligible women and children derive proper benefits from these schemes. (4) The Maternal Death Reviews and Community Based Monitoring shall be done regularly and necessary materials shall be uploaded in the website of the NHM. (see paragraph 28) (5) The State Government shall make all endeavour to establish a Blood Bank in each district and also to establish Blood Storage facility in each CHC in near future. (see paragraph 29) (6) State will create a free medicine counter in all district hospitals.

                                                                                         (see paragraph 39)
                     (7)     All free medicines, as per the list provided to this Court, shall be made
                     available in the said counters.                                           (see para 39)
                     (8)     There shall be separate OPD card centres at STNM Hospital, Gangtok viz.

male, female and senior citizens. The Out Patient Duty (OPD) morning and afternoon at STNM Hospital shall be regular and afternoon OPD should be maintained strictly. (see paragraph 39) (9) An inquiry desk shall be made available at STNM Hospital, Gangtok, which would be easily visible to assist the patients/their attendants.

(see paragraph 39)"

Looking to the direction as above, it is clear that all the grievances raised

in this case are decided. If the direction issued by this Court has not been

complied with, the recourse as available to the petitioner is to initiate an

appropriate proceedings, but not to come second time by filing the present PIL.

In addition the ancillary issue regarding the implementation of the IPHS

Revised Rule, 2012 is concerned, the petitioner is at liberty to submit the

representation to the competent authority who may look into and disposed of

the same in accordance with the law. Hopefully, if the Rules are there and

applicable, it may be taken care and required its implementation following rule

of law. However, the representation, if any, be submitted by the petitioner

afresh within two weeks from today along with copy of this order. The same

may be considered and decided as per law within a period of one month by the

competent authority.

The Writ Petition stands disposed of with the aforesaid observation.

                                   Judge                                 Chief Justice
jk/avi