Himachal Pradesh High Court
Pankaj Parmar vs . State Of H.P. & Ors. on 21 July, 2022
Bench: Amjad Ahtesham Sayed, Sandeep Sharma
Pankaj Parmar Vs. State of H.P. & Ors.
CWPIL No.52 of 2022 .
21.07.2022 Present: Mr. Sunil Mohan Goel, Advocate, for the petitioner.
Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents.
Pursuant to the order dated 05.07.2022, we are informed that now a Pediatrician has been posted at Regional Hospital Kullu. In para 8 of the compliance affidavit tendered today, it is stated as under:-
"8. That it is pertinent to mention here that the 100 bedded Mother Child Hospital inaugurated recently is not a separate Unit but is a component of Regional Hospital Kullu. Therefore, the doctors mentioned in preceding paras are also rendering their service in the Mother Child Hospital. It is pertinent to mention here that at present vaccination to the newly born infants are being given in the Mother Child Hospitals and OPD is also being run in the Mother Child Hospital which is mandatorily required for the functioning of Mother Child Hospital as per the MCI norms. The posting of more Medical Officer (Specialist) in the field of OBG and Radiology are under active consideration with the Government which shall be done shortly."
We record the statement of learned Senior Additional Advocate General that endeavors shall be made to make an arrangement for posting of a Medical Officer (Specialist) in the field of OBG and Radiology at Regional Hospital Kullu within a period of ten days from today.
Stand over till 25.08.2022.
(A.A. Sayed)
Chief Justice
(Sandeep Sharma)
July 21 2022 Judge
Mukesh/R.Atal
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