- (1.) We have seen the fourth status report regarding medical rehabilitation filed by Shri D. S. Mathur, Principal secretary in the Department of Health and Family Welfare, who was appointed as Commissioner by this court.
(2.) Two hospitals were required to be constructed, namely, Kamla Nehru Hospital and Indira Gandhi Mahila Evam Bal Chikitsalaya. The civil work for both the hospitals has been completed. We are informed that a total sum of Rs. 258 crores is stated to have been spent for providing medical facilities to the victims of the Bhopal Gas tragedy. It is not necessary to go into the question as to the manner in which such a large amount has been spent which has still resulted in these two hospitals being incomplete and non-functional to its optimum capacity
(3.) As always happens, the excuse given in lack of funds. It is indeed unfortunate that where public health is concerned the Government thinks of economising. Fifteen years have elapsed since the gas treagedy took place and the victims do not have the full medical facilities which required to be made available to them with the construction of these two hospitals. a total sum of Rs. 258 crores is stated to have been spent for providing medical facilities to the victims of the Bhopal Gas tragedy. It is not necessary to go into the question as to the manner in which such a large amount has been spent which has still resulted in these two hospitals being incomplete and non-functional to its optimum capacity.;