- (1.) This writ petition under Article 226 has been filed as a Public Interest Litigation and on a mention having been made regarding urgency of the matter, has been taken today.
(2.) Petitioner is a practicing advocate and has raised cause of poor people of State, particularly, ailing ones whose sufferings have aggravated due to strike observed by junior doctors in State Medical Colleges since 30th May, 2016 as a result whereof a number of patients have died as reported in print media and copies of some newspaper reports have been filed along with this petition.
(3.) We are informed that for the purpose of admission in post graduate courses State Government has launched a scheme providing for extra marks for services rendered by a doctor working in Provincial Medical Services and has served in rural areas. This matter was challenged in High Court and against an order passed by this Court it has gone to Supreme Court. However, apprehending adverse consequences due to judicial orders passed in those matters affecting junior doctors who are admitted in Post Graduate Courses, as a mark of protest they went on strike on 30th May, 2016. Newspaper reports show that several operations have been deferred, condition of patients is miserable and in some places patients have also died due to lack of adequate medical treatment. In daily newspaper "Hindustan" published on 01.06.2016, it is said that on Monday and Tuesday, 10 patients have died due to aforesaid strike. Several patients are being refused admission in Trauma Centres and in OPD at Lucknow, about 6000 patients were returned, without being attended by the doctors.;