Rajasthan High Court - Jaipur
X, Mentally Ill Female Patient vs State Of Rajasthan on 31 July, 2020
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 8051/2020
X, Mentally Ill Female Patient, Aged About 60 Years, Admitted In
Mahatma Gandhi Hospital, Bhilwara Through Ms. Shalini
Sheoran, D/o Col. Sher Singh (Vir Chakra), Aged About 49
Years, R/o 248-249, Rajni Vihar, Heerapura Power House, Ajmer
Road, Jaipur. Legal Aid Panel Counsel, Rajasthan High Court
Legal Services Committee, Jaipur
----Petitioner
Versus
1. State Of Rajasthan, Through Its Principal Secretary,
Principal Secretary, Home Department, Government Of
Rajasthan, Secretariat, Jaipur.
2. Principal Secretary, Medical And Health Department,
Government Of Rajasthan, Secretariat, Jaipur
3. Social Justice And Welfare Department, Near Civil Lines
Railway Phatak, Jaipur Through Its Director.
4. Mahatma Gandhi Hospital, Bhilwara Through Its
Superintendent.
5. RVRS Medical College And Attached Mahatma Gandhi
Hospital, Bhilwara Through Superintendent And Principal
Medical Officer.
6. Chief Medical And Health Officer, Bhilwara.
----Respondents
For Petitioner(s) : Ms. Shalini Sheoran For Respondent(s) : Mr. Ganesh Meena, AAG HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 31/07/2020 This writ petition has been filed seeking transfer of the petitioner, mentally ill female patient aged about 60 years from Mahatma Gandhi Hospital, Bhilwara, where she is admitted at present, to Observation Home of Mentally Ill Women and Children (Downloaded on 31/07/2020 at 09:55:14 PM) (2 of 2) [CW-8051/2020] Welfare & Rehabilitation at Jamdoli, Agra Road, Jaipur being run by the State Government in the light of Mental Status Examination Report dated 02.07.2020 (Annexure-1) and the letter dated 21.07.2020 issued by the Superintendent and Principal Medical Officer, R.V.R.S. Medical College and affiliated Mahatma Gandhi Hospital, Bhilwara (Rajasthan). She also prays that care of the petitioner be taken in accordance with the provisions contained in the Mental Health Care Act, 2017.
Mr. Ganesh Meena, learned Additional Advocate General appearing for the Department of Social Justice and Empowerment, Government of Rajasthan assures as to safe transfer of the petitioner to the Observation Home at Jamdoli, Agra Road, Jaipur within a week and also assures that she will be taken care of as provided under the provisions of the Act of 2017.
The writ petition is disposed of in view of assurance extended by the learned Additional Advocate General.
(MAHENDAR KUMAR GOYAL),J Sudha/113 (Downloaded on 31/07/2020 at 09:55:14 PM) Powered by TCPDF (www.tcpdf.org)