Calcutta High Court (Appellete Side)
Muscular Dystrophy Patient Welfare ... vs Ministry Of Health And Family Welfare on 5 December, 2022
December 5, 2022
Sl. No.4
Court No.1
s.biswas
WPA (P) 20 of 2020
Muscular Dystrophy Patient Welfare Society and another
vs.
Ministry of Health and Family Welfare,
Government of India and others
Ms. Nandini Mitra, Advocate
... for the petitioners
Mr. Dhiraj Trivedi,
Mr. Arijit Majumdar, Advocates
... for the Union of India
Mr. S. N. Mookherjee, ld. AG
Mr. A. Ray, ld. GP
Md. T. M. Siddiqui,
Mr. N. Chatterjee, Advocates
... for the State
Learned Advocate General has fairly submitted
that the State has realized its responsibility to set up
the portals for issuance of UDID Cards to the
patients suffering from rare disease and that the
portal will now be set up within two months. He has
also pointed out from paragraph 18 of the
supplementary affidavit filed by the Union of India
that even in the absence of UDID Card, such persons
are provided treatment.
Learned counsel appearing for the petitioners
has raised an issue that the treatment is provided to
the serious patients out of the funds of `50 lakhs by
the Centre of Excellence, but day to day monitoring
of the other patients is also required. She has also
submitted that at present there is only one such
Centre of Excellence in IPGMER & SSKM Hospital
but her suggestion is that another Centre of
Excellence should be opened at AIIMS, Kalyani.
2
WPA (P) 20 of 2020
She is permitted to make her suggestions in the
form of affidavit for the purpose of consideration of
this Court and by the concerned respondents.
List on 9th January, 2023.
[Prakash Shrivastava, C.J.] [Rajarshi Bharadwaj, J.]