Bombay High Court
The Registrar(Judicial) High Court Of ... vs The State Of Maharashtra And Others on 21 September, 2018
Bench: Prasanna B. Varale, Manish Pitale
Suo Moto PIL
(( 1 ))
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD
SUO MOTO PUBLIC INTEREST LITIGATION ST. NO.28906 OF 2018
The Registrar,
High Court of Judicature of Bombay,
Bench at Aurangabad ... PETITIONER
VERSUS
The State of Maharashtra & ors. ... RESPONDENTS
.....
Mr. Rajendra Deshmukh, Advocate, appointed as amicus-curiae
to assist the Court
Mrs. A.V. Gondhalekar, A.G.P. for State
.....
CORAM: PRASANNA B. VARALE AND
MANISH PITALE, JJ.
DATED : 21st SEPTEMBER, 2018.
ORAL ORDER :
1. This news item is published in Daily Newspaper Maharashtra Times dated 20th September 2018, and it refers to a sorry state of affairs of one of the premier institutes i.e. the Government Medical College & Hospital, popularly known as "Ghati Hospital" of Marathwada region. The news item states that, this institute cater the need of medical assistance not only of the Aurangabad city but also the neighbouring districts. The ::: Uploaded on - 24/09/2018 ::: Downloaded on - 25/09/2018 01:04:47 ::: Suo Moto PIL (( 2 )) news item refers to the precarious condition of the facilities in the Hospital. The news item states that, even the basic tablets like 'Paracetamol' are not available in the Hospital. It also states that, the trauma unit is short of ventilators which is a medical assistance to provide in cases of emergency.
2. We appoint Mr. Rajendra S. Deshmukh, Advocate as an amicus-curiae. Mr. Rajendra Deshmukh to prepare a petition i.e. Public Interest Litigation within one week. The PIL Petition be posted for further consideration on 5th October 2018.
(MANISH PITALE) (PRASANNA B. VARALE)
JUDGE JUDGE
fmp/-
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