A Division Bench of Allahabad High Court comprising of Justice Siddhartha Varma and Justice Ajit Kumar has asked the State Government to provide complete details regarding the food supply for Covid-19 patients with calories count of each item in respect of the hospitals of all the category.
The Bench while examine the affidavit filed by Sri Badugu Deva Paulson, Secretary (Home), Government of U.P., Lucknow has found that neither required information as mandated by the Court’s order has been given nor, otherwise compliance has been made to various directions passed by the Court.
In the affidavit submitted by state, no details have been given regarding food supplied to the hospitals of Level-1, Level-2 and Level-3 category. Only fact stated is mentioned that Rs.100 is allocated per patient in Level-1 category hospital.
Considering the above mentioned fact, the court has pointed out that,
“It is well known fact that the Covid patient needs highly nutritious food that should include fruits and milk in his daily diet and we fail to understand as to how with Rs.100 per capita budget the Government is managing three times meal in Level-1 category hospital with 2100 required calories. No details have been given regarding Level-2 and Level-3 hospitals.”
The Court has expressed its displeasure over non-availability of the life savings drugs/ life support systems like BiPaP machines and High Flow Nasal Cannula Masks in the hospitals.
The Court has also highlighted that,
“Even the statistics which has been given in the affidavit qua testing in State surprisingly discloses that a number of testing has been reduced gradually. Even the details regarding oxygen production in the State qua 22 hospitals have not been given. “
The Court further examined that availability of ambulances with advance life support system is also very less considering the number of districts in the State.
The Court has directed the State Government to provide complete details regarding the supply of food to Covid patients within one week.
The present matter has been listed on 17th May, 2021 by Court for next hearing.
Case Details:
Case: - PUBLIC INTEREST LITIGATION (PIL) No. - 574 of 2020
Petitioner: - In-Re Inhuman Condition At Quarantine Centres And For Providing Better Treatment To Corona Positive
Respondent: - State of U.P.
Counsel for Petitioner: - Gaurav Kumar Gaur, Abhinav Gaur and others
Counsel for Respondent :- C.S.C., Arun Kumar, Ashish Mishra and others
Bench: Justice Siddhartha Varma and Justice Ajit Kumar
Read Order:
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