Calcutta High Court (Appellete Side)
Muscular Dystrophy Patient Welfare ... vs Ministry Of Health And Family Welfare on 16 January, 2023
January 16, 2023 AD 11 Court No.1 SG 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, ld. DSGI Mr. Arijit Majumdar, Advocate ... for the Union of India Mr. S.N. Mookherjee, ld. AG Mr. Anirban Ray, ld. GP Md. T.M. Siddiqui, Mr. Nilotpal Chatterjee, Advocates ... for the State Supplementary affidavit on behalf of petitioners has been filed today.
Learned counsel for petitioners has submitted that supplementary affidavit contains the suggestion for proper implementation of the scheme and effective extending of benefit to the persons suffering from Muscular Dystrophy. She has pointed out the letter of one of the Member of Parliament dated 07.01.2023 annexure R/2 stating that not a single patient has been able to reap the benefits of the scheme till now. She has also submitted that certain subsidies are extended to such patients but they need Bipap machine, therefore, the same should also be supplied to them at a subsidised rate. In the State of West Bengal, there is only centre of 2 WPA(P) 20 of 2020 excellence. Therefore, as an immediate measure the AIIMS, Kalyani should be specified as another centre of excellence.
Learned Advocate General and DSGI seek 2 weeks time to respond to supplementary affidavit of petitioners as also submissions made above. List on 20th February, 2023.
[Prakash Shrivastava, C.J.] [Rajarshi Bharadwaj, J.]