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Patna HC Directs State Human Rights Commission to Conduct Surprise Inspections at Covid Hospitals - (22 Apr 2021)

CIVIL

Patna High Court has sought intervention of the Bihar Human Rights Commission, expressing strong displeasure over absence of any comprehensive action plan of the State Government for meeting the present surge of COVID cases in Bihar. The Court has stated that lack of adequate healthcare, especially in the middle of a pandemic, is violative of citizens' right to life under Article 21 of the Constitution of India, 1949.

Tags : PATNA HIGH COURT   SURPRISE INSPECTIONS AT COVID HOSPITALS  

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