On Friday, the High Court of Delhi has listed to hear a matter where a Coronavirus positive patient has sought a direction to authorities regarding his accommodation in a hospital with ventilator facility but died on Thursday before the hearing.
An 80-year-old senior citizen, who was a Coronavirus positive resident of Delhi, died because he couldn't get a bed in hospital at the right time. He had approached Rajiv Gandhi Hospital, AIIMS, MAX Hospital at Patparganj, Gangaram Hospital & Apollo Hospital but all of them refused to admit him saying that they have no vacancy, the petition claimed.
The plea was moved on June 2 for the direction to the respondents to immediately arrange to accommodate petitioner in a Govt hospital with ventilator facility & to provide free medical treatment to him under the scheme of BPL (below poverty line), in the interest of Justice.
According to the petition, on May 25, the petitioner fell ill & he was taken to a private hospital in East Delhi. It alleged that due to the staff's negligence of the said hospital, the petitioner got infected with the coronavirus.
The petition further said that after putting him on a ventilator, the hospital put pressure on petitioner's son to shift the petitioner to another institution, saying that it wasn't well equipped to treat coronavirus patients.
Lawyer RPS Bhatti confirmed to the news agency that the plea is now listed for Friday but it will get infructuous since the patient already died the previous day.
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