- (1.)Heard learned Counsel for the parties. Pursuant to orders passed by this Court on 27th September, 2013, the Registrar General of the Madhya Pradesh High Court has furnished a Report along with a copy of the order sheet of the High Court, Petitioner Nos. 1-3 have also furnished a list of dates to show that the High Court of Madhya Pradesh at Jabalpur has now taken up the matter and that the Monitoring Committee with Mr. Justice V.K. Aggarwal as Chairperson has already been constituted and the National Informatics Centre (NIC) has made a Power Point presentation before the Committee regarding computerisation of medical records of six Government Hospitals.
(2.)The Petitioner Nos. 1-3, however, submit that computerisation is not complete, the Government of Madhya Pradesh has not been extending cooperation to the Monitoring Committee and the Monitoring Committee has not visited the concerned hospitals.
(3.)In our opinion, the Petitioner Nos. 1-3 and all other parties may approach the High Court in case of any grievance and we request the High Court to look into the grievance of the Petitioners and to ensure that the Monitoring Committee, the Government and the NIC, Health Committee, ICMR cooperate in all respects and comply with the orders passed by the High Court. Mr. Vijay Hansaria, learned senior counsel appearing for the State of Madhya Pradesh and the learned Solicitor General assure that the Madhya Pradesh Government and the Union of India will extend all cooperation.