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SC Disposes Health Workers' Plea as Their Grievances Will Be Addressed Fast Through Helplines - (15 Apr 2020)

LAW OF MEDICINE

Supreme Court has disposed of the pleas on submission of the Centre that a Helpline number will be generated for grievances of medical staff, where any aggrieved healthcare worker may call for grievances related to non availability of Personal Protective Equipments, salary cut, eviction by house owners etc. SC Dismisses PIL Complaining of Ineffective Medical Services to Critical Patients Supreme Court has dismissed a Public Interest Litigation which complained of ineffective implementatio

Tags : SUPREME COURT   HELPLINE FOR HEALTH WORKERS  

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