WPPIL/77/2023
2023 Latest Caselaw 1466 UK

accepts notice on behalf of the respondents.

7. We direct the respondents to file the status report with regard to the existing facilities available in different departments of the said Hospital. The medical doctors, and other staff, which are presently serving in different departments of the said hospital with their respective specialities, should be disclosed. It should also be disclosed as to which of the medical equipments are working, and which are not working. The status report be filed within a week.

8. The petitioner has also tendered in Court a copy of the judgment delivered by this Court on 20.07.2018, in Writ Petition (PIL) No.12 of 2009, "Deepak Ruwali vs. State of Uttarakhand & others". He submits that the direction issued by this Court in Paragraph No.62 has not been complied with at all by the State.

9. Considering the emergent situation and the danger that the lack of medical facilities poses to the lives of the people in Nainital, we direct the Secretary, Medical Health and Family Welfare, Government of Uttarakhand, Dehradun, to personally remain present in Court on the next date.

10. We deem it appropriate to get the local inspection conducted in the B.D. Pandey Hospital.

11. Mr. Vikas Bahuguna, learned Advocate is present in Court, and he is requested to carry out the Commission. He is directed to visit the said hospital, and submit a report with regard to its existing condition. He shall be granted access in all the areas by the hospital administration, to inspect and furnish a report before us. He shall take photographs for better