May 15,2018:
Delhi Medical Council (DMC) has recommended removal of three AIIMS doctors two senior residents and one junior resident from State Medical register for 30 days in a case of alleged medical negligence.
DMC has directed all three doctors to undergo a 12-hours of continuing medical education on “labour management” and submit a compliance report.
Rajbir Kaur, a nursing officer at AIIMS, was admitted to Institute on January 16, 2017 for a normal delivery. Labour was progressing well until 5 AM the following day, when there was a sudden drop in Kaur’s fetal heart rate, necessitating an emergency surgery.
Probe by an Internal Committee found that an anesthesiologist was not present during the caesarean section operation. Instead, the job was performed by a junior resident, who neither had the experience nor was trained enough to handle such a complicated case.
Child was stillborn and Kaur went into distress due to aspiration-entry of stomach material into the respiratory tract. Kaur died later.
DMC report states that the patient was not a high risk case, rather the junior resident was incompetent in giving the general anaesthesia independently and failed to intubate the patient.
It further adds that,“If experienced senior resident or consultant had been there to conduct anaesthesia, the mortality could have been avoided. Even if it had been performed under local anaesthesia, the patient, and probably the baby, could have been saved”.
Dr Arun Gupta, President of DMC, stated that the whole incident is a poor reflection on the lack of coordination between anaesthesia and gynaecology team, which resulted in the unfortunate tragedy.
The deceased, Rajbir Kaur was working in the bronchoscopy lab. She was popular among the nursing staff and faculty. The institute has decided to name the bronchoscopy after her.
Source TOI
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