AI Structured Summary
Not yet generated for this judgment
Judgment
Dr. Ravi Ranjan, CJ
In today’s (11.02.2020) daily newspaper in the name and style of “The Times of Indiaâ€, a news article has been published regarding Rajendra
Institute of Medical Sciences, Ranchi which speaks many things regarding untoward behavior of the doctors and the private guards of Rajendra
Institute of Medical Sciences, Ranchi. It appears from the newspaper report that a patient was brought to Neurosurgery Ward around 3.30 A.M. on
Monday. His relatives were angry as not a single doctor attended him. Ultimately he succumbed to the brain injury but it is alleged by one of the
relatives of the deceased, whose name has been quoted in the news article but not being disclosed here, that she and her parents were assaulted by
the doctors, some guards, a trolley-man and paramedic. In fact, no doctor turned up till 10.00 A.M. and till that time the patient was only being
administered oxygen and saline by the on-duty nurses. When he died, the paramedic and the doctors started pretending as if they had attended to him
ever since he was brought to the hospital.
Having gone through the aforesaid news article published in the newspaper we made a request to learned Advocate General to request the Director,
Rajendra Institute of Medical Sciences, Ranchi as well as the Principal Secretary, Health, Medical Education & Family Welfare Department,
Government of Jharkhand, Ranchi to be present in person and to explain the things.
Pursuant to such request, Mr. Abhishek Srivastava, Deputy Secretary, Health Department, Government of Jharkhand, Ranchi is present, as it has
been submitted that the Principal Secretary is busy with the Cabinet Meeting. Dr. Manju Gari, Director-in-charge of Rajendra Institute of Medical
Sciences, Ranchi and Dr. Vivek Kashyap, Medical Superintendent, Rajendra Institute of Medical Sciences, Ranchi are present as the Director is
reported to be out of station.
The doctors have refuted the allegation and said that, in fact 30 persons assembled at the hospital after the death of the injured and they tried to snatch
away the dead body without post mortem having been done. However, they are silent as to whether they were assaulted by the doctors, guards,
trolley-man, paramedic and others or not.
This has promoted us to issue a direction to the Principal Secretary, Health, Medical Education & Family Welfare Department, Government of
Jharkhand, Ranchi to get an inquiry done and a report be submitted with regard to the aforesaid incidence before this Court.
Put up this matter on 28th February, 2020.
Let a copy of this order be given to the learned Advocate General for necessary communication.
Personal appearances of the respective officers are dispensed with for the present.
