On 3-Mar-2021, the Supreme Court of India in the case of Ashwani Kumar v. Union of India & Ors comprising of Division Bench ( Justice Ashok Bhushan and Justice R. Subhash Reddy) stated that the Senior Citizens to be given seniority in both public and private hospitals.
The matter came before the Court when the Former Law Minister (Ashwani Dubey) in its petition stated that, “all the State Governments have not yet filed their response in pursuance to the order dated 07.09.2020 passed by this Court. He submits that except Punjab and Odisha, no other State has given details of the steps taken by them.”
Further, the Petitioner requested the Court, that the State Governments be directed to issue necessary MoP incorporating the directions issued by this Court regarding two Departments i.e. Health Department and Social Welfare Department.
Further, the Court grants three weeks’ time to all the States to respond to the suggestion given by the petitioner in person.
Lastly, the Petitioner in its submissions submits before the Court that, “in order dated 04.08.2020, this Court directed that priority with reference to admission be given to the elderly people in the Government hospital only whereas priority in admission to the elderly people should be given in all private hospitals as well since it is mostly private hospitals which cater most of the population in the country. We direct that the priority with reference to admission contemplated in order dated 04.08.2020 to the elderly people should also be given in the private hospitals.”
Court after considering the Submission of the Ashwani Kumar held that, “the priority with reference to admission contemplated in order dated 04.08.2020 to the elderly people should also be given in the private hospitals.”
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