A petition has been filed in the High Court of Delhi challenging the Delhi Govt's notification directing four hospitals linked with hotels to be immediately reserved for the treatment of "officers/officials of Delhi govt, autonomous bodies, corporations, local bodies & their family members" amid the ongoing COVID-19 pandemic.
The plea has been filed by orthopaedic surgeon Kaushal Kant Mishra through Lawyer Pooja Dhar.
Delhi's Department of Health & Family Welfare issued impugned order dated April 27 directing that four hospitals linked with hotels shall immediately be reserved for the treatment of "officers/officials of Delhi government, autonomous bodies, corporations, local bodies & their family members."
The petitioner said that "In this, 70 rooms in Hotel Ginger, Vivek Vihar, 50 rooms in Hotel Park Plaza, Shahadra, & 50 rooms in Hotel Leela Ambience, CBD Ground, have been linked to Rajiv Gandhi Super Specialty Hospital & reserved for the special class of persons mentioned above".
The petitioner added that these are to be designated as "COVID Health Care Facilities" which implies that dedicated oxygen beds will be placed in these facilities.
The plea further said that "At a time when Delhi government is forced to run from pillar to post in search of an oxygen bed, the issuance of the impugned order is a disgrace to India's constitutional ethos".
The plea will be heard by a division bench of the HC on Monday.
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