Uttarakhand High Court
CLCON/443/2020 on 4 January, 2021
Author: Sharad Kumar Sharma
Bench: Sharad Kumar Sharma
CLCON No. 443 of 2020 Hon'ble Sharad Kumar Sharma, J.
Mr. Bhavya Pratap Singh, Advocate for the applicants.
Mr. Anil Dabral, Additional C.S.C. for the State of Uttarakhand.
On a judgment given by the Division Bench of this Court, when this contempt petition was initiated, this Court, looking to the wider interest of the residents of the State, who are residing in the interior hills and who have not been provided with the adequate medical facilities, the Court suo moto had magnified the scope of this contempt petition by directing the Medical Secretary of the State and all the CMO and CMSs to join the hearing on the video conferencing in order to lay down the norms for ensuring for providing of better medical facilities to the citizens and, particularly, the treatment, which has been meted out to them by the Government hospitals, CMS and Community Health Centers.
In order to facilitate that objective, this Court on 14.12.2020, when the video conferencing was being conducted in the presence of the Advocate General, Medical Secretary and all the CMO and CMS, was inclined to constitute a committee, which was suppose to manage and regulate the affairs and keep vigil on all the Government Hospitals and Medical Centers of the State located in different districts and talukas.
In order to constitute a team of the officials, who were exclusively to report about the status of medical services having rendered to this court in the contempt proceedings, I called upon the Registrar (Computers) Mr. Ambika Pant, to facilitate to conduct a video conferencing with the officials, who were supposed to be constituted as a member of the team, to meet the said objective. He asked me (Justice Sharad Kumar Sharma), that for the said purposes, I will have to write a letter through my P.S., to him making a request on an administrative side, to organize a video conferencing.
He is called upon to explain his conduct and also to place on record before me any rules, regulations, directions, guidelines, office memorandum, if any, issued, regulating the activities of conducting video conferencing where a sitting judge was required to write in writing requesting the Registrar (Computers) to manage a video conferencing for discharging judicial function.
The explanation is required to be submitted by him positively within a period of two weeks, before this Court takes any further action in pursuance to it.
(Sharad Kumar Sharma, J.) 04.01.2021 Pooja