Supreme Court - Daily Orders
Dr. Raman Kakar,Government Medical ... vs Union Of India on 23 January, 2017
Author: Chief Justice
Bench: Chief Justice, N.V. Ramana, D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
WRIT PETITION (CIVIL) NO.604 OF 2016
DR.RAMAN KAKAR, GOVERNMENT MEDICAL
OFFICER, REVISED NATIONAL TB CONTROL
PROGRAM OF INDIA ... PETITIONER(S)
VS.
UNION OF INDIA AND ANR. ... RESPONDENT(S)
O R D E R
1. The latest affidavit dated 16th January, 2017 filed by Dr.V.S.Salhotra, Additional Deputy Director General(TB), Directorate General of Health Services, Ministry of Health and Family Welfare, Government of India affirms as under:-
“Hence it is respectfully submitted that the new drug formulations are to be procured for implementing daily regimen and the transition to the daily regimen in the entire country (supply of drugs and preparation of the filed staff including trainings) will take about 9 to 12 months.” In view of the aforesaid affirmation made to this Court, we consider it just and appropriate to direct; that the new FDC drugs for daily regimen ATT treatment, will be administered to all new patients, after the expiry of a period of nine months from today.Signature Not Verified It is, accordingly, Digitally signed by ANITA MALHOTRA Date: 2017.01.28 13:05:26 IST Reason:
clarified that the earlier regimen whereby treatment so administered thrice in a week, will not be continued 1 under any circumstance after the expiry of a period of nine months from today.
3 We also further direct, that the daily dose regimen will be extended to all new patients, as far as possible;
and the existing drugs will be utilised only for existing patients, who are already being administered treatment for TB, under the regimen which provides for medicines thrice in a week.
4. Disposed of in the above directions.
......................CJI. [JAGDISH SINGH KHEHAR] ........................J. [N.V. RAMANA] ........................J. [Dr. D.Y.CHANDRACHUD] New Delhi;
January 23, 2017.
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ITEM NO.16 COURT NO.1 SECTION PIL(W)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 604/2016
DR. RAMAN KAKAR,GOVERNMENT MEDICAL OFFICER, REVISED NATIONAL TB CONTROL PROGRAM OF INDIA Petitioner(s) VERSUS UNION OF INDIA AND ANR. Respondent(s) (With appln. for interim relief/directions and permission to file annexure P-37 and permission to appear and argue in person and office report) Date : 23/01/2017 This petition was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Petitioner(s) Petitioner-in-person For Respondent(s) Mr. Maninder Singh,ASG Mr. Nalin Kohli,Adv.
Mr. Shadman Ali,Adv.
Mr. Anupam Chaturvedi,Adv.
Ms. Swarupama Chaturvedi,Adv. For Mr. Gurmeet Singh Makker,Adv.
UPON hearing the counsel the Court made the following O R D E R Application for permission to appear and argue in person is allowed.
The writ petition is disposed of in terms of the signed order.
Consequent upon the disposal of the writ petition, pending applications filed in the matter stand disposed of.
(Anita Malhotra) (Renuka Sadana) Court Master Assistant Registrar (Signed order is placed on the file.) 3