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High CourtsDivision Bench(2020) 12 PAT CK 0142

Abhinay Priyadarshi vs State Of Bihar And Ors

Patna High Court · Decided on 16 December 2020

HON’BLE JUDGES
Sanjay Karol, CJ · S. Kumar, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Jurisdiction Case No. 7212 Of 2020
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Judgment

19 paragraphs · 325 words

Petitioner has prayed for the following relief(s):

“1. (I) To direct the State Government to increase the number of Covid-19 testing in the Sate, especially in villages where Covid-19 has stretched

its arms.

(II) To direct the State Government to allow open testing of Covid-19 patients even without Prescription by any doctor especially in those areas where

Covid 19 cases are escalating.

(III) To direct the State Government, to formulate a digital mechanism through which Covid19 patients can get to know about the availability of beds

in the hospitals.

(IV) To direct the State Government to increase the number of ambulances for Covid19 and non Covid19 Patients.

(V) To direct the State government to make help line numbers available if a patients is denied treatment and the same should also be advertised in

daily newspapers circulated across Bihar as well as on different social media platforms.â€​

Learned Advocate General states that the matter is now being directly monitored by Hon’ble the Apex Court and, as such, it would be prudent

that the present proceedings are closed, subject to further orders which may be passed by Hon’ble the Apex Court in Suo Motu Writ Petition

(Civil) No. 7 of 2020, titled as In Re The Proper Treatment of Covid 19 Patients and Dignified Handling of Dead Bodies in the

Hospitals Etc., in which State has sent for filing an affidavit. The said affidavit deals with the very same issue, subject matter of the present petition.

In view of the statement made by the learned Advocate General, learned counsel for the petitioner prays that the present proceedings be closed

reserving liberty to take appropriate action in accordance with law, including filing a fresh petition, if otherwise permissible in law.

Also he shall, if required, file an appropriate application in the proceedings pending before Hon’ble the Supreme Court.

The instant petition stands disposed of in the aforesaid terms and liberty.

Interlocutory Application(s), if any, shall sand disposed of.