Madhya Pradesh High Court
108 Ambulance Karmchari Sangh M.P. Thr. ... vs State Of M.P. on 27 May, 2020
Equivalent citations: AIRONLINE 2020 MP 1000
Author: Chief Justice
Bench: Chief Justice
WP 7532-2020
1
THE HIGH COURT OF MADHYA PRADESH
W.P. No. 7532/2020
(108 Ambulance Karmachari Sangh vs. State of M.P.)
Jabalpur, Dated: 27.05.2020
The Court convened through Video Conferencing:
Shri Jitendra Verma, Advocate for the petitioner.
Shri P.K. Kaurav, Advocate General with Shri A. Rajeshwar Rao,
Government Advocate for the respondents/State, on advance notice.
Heard.
The present petition by way of public interest litigation, has been filed by the petitioner - 108, Ambulance Karmachari Sangh through its President seeking the following reliefs:-
(a) to allow the present writ petition, call for the record of case and issue appropriate writ, direction or order directing the respondent No.3 and all the District Magistrates shall ensure that PPEs are provided to the frontline Corona warriors, i.e. drivers and other employees of 108 ambulance, nurses and other medical staff while collecting samples and also during treatment of Corona affected persons.
(b) issue appropriate writ, order or direction directing the respondents to ensure that comprehensive personal accident cover of Rs.50 Lakh be provided to all the drivers and other employees working under 108 ambulance nurses and other medical staff, who may be in direct contact and care of COVID-
19 patients and who may be at risk of being impacted by this.
(c) issue appropriate writ, order or direction directing the respondents to declare that an amount of Rs.10,000/- as an incentives shall be paid to all the employees of 108 Ambulance are also entitled to get the said benefit as they are working on WP 7532-2020 2 war footing and are doing more than 12-15 hours duty.
(d) issue appropriate writ, order or direction directing the respondents to ensure that all the Health Care Workers, i.e. doctors, nurses and other medical staff, who are unable to visit their respective residences, shall be provided nutritious food, items of daily need, clean apparels and accommodation in close proximity of their work places where they are attending and treating the Corona affected patients, if such facilities are not already being provided to them.
(e) issue appropriate writ, order or direction directing the respondents to ensure implementation of the guidelines issued by the World Health Organization under the heading "Corona virus disease (COVID-19)."
Learned counsel for the respondents contended that on almost identical facts and grounds earlier a petition had been filed by the petitioner Union through its General Secretary bearing W.P. No. 7475/2020 (108 Ambulance Workers' Association, Bhopal vs. State of M.P.) which was disposed of vide order dated 19.05.2020 with a direction to consider the grievance of the petitioners in accordance with law and now again the writ petition has been filed.
Learned counsel for the petitioner submitted that the reliefs prayed for in the present petition are not only exhaustive but also in respect of all the health care workers in view of the emerging situation relating to Covid-
19. The petitioner has already submitted various representations in this regard as contained in Annexure P-3 but no response has been given.
Learned Advocate General submitted that in case the petitioner or its representative submits a fresh representation to the respondent No.2, the same shall also be considered and decided in accordance with law.
In view of the said fact, the present petition is disposed of with a direction to the respondent No.2 to take a decision on the petitioner's representation (Annexure P-3) in accordance with law. In addition, it will be open to the petitioner to file a fresh representation to the respondent No.2 WP 7532-2020 3 through email within a week, as urged by the learned counsel for the respondents-State. Accordingly, the representation so submitted, shall also be considered and decided by the respondent No.2 within a month therefrom by passing a speaking order in accordance with law after providing due opportunity of hearing through video conferencing to the petitioner or its representative.
With the aforesaid observations, the present petition is disposed of.
(AJAY KUMAR MITTAL) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
S/
Digitally signed by SACHIN
CHAUDHARY
Date: 2020.05.27 23:49:18 -07'00'