Delhi High Court - Orders
Dishank Dhawan vs Government Of Nct Of Delhi on 2 November, 2022
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~23.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5329/2021
DISHANK DHAWAN ..... Petitioner
Through: Mr. Shalabh Gupta & Mr. Kunal
Soni, Advocates.
versus
GOVERNMENT OF NCT OF DELHI ..... Respondent
Through: Mr. Santosh Kumar Tripathi,
Standing Counsel with Mr. Arun
Panwar, Mr. Pradeep & Ms. Mahak
Rankawat, Advocates.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 02.11.2022
1. The present Public Interest Litigation (PIL) has been filed by the Petitioner under Article 226 of the Constitution of India espousing the cause of health & safety of Public Prosecutors of the Government of NCT of Delhi (GNCTD) during the COVID-19 Pandemic. The Petitioner has prayed for the following reliefs:
"a. Establish dedicated COVID center having atleast 100 beds with ICU/ventilator facility for Public Prosecutors and other staff of the prosecution department of the Govt. of NCT of Delhi including their family members, on an urgent basis;
b. Ensure sufficient medical oxygen and oxygen Signature Not Verified Digitaaly Signed By:BHUPINDER SINGH ROHELLA Signing Date:05.11.2022 11:44:42 concentrators are available for Public Prosecutors and other staff of the prosecution department of the Govt. of NCT of Delhi including their family members;
c. Provide vaccination to Public Prosecutors and other staff of the prosecution department of the Govt. of NCT of Delhi including their family members in the said dedicated facility with strict monitoring by the concerned police station; d. Provide dedicated ambulance for Public Prosecutors and other staff of the prosecution department of the Govt. of NCT of Delhi including their family members;
e. Employ young doctors and other relevant medical staff on contract basis to reduce the burden on the existing medical system;
f. Treat the Public Prosecutors, and other staff of the prosecution department of the Govt. of NCT of Delhi as Frontline Workers;
g. Pass any other or further order as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."
2. At the outset, learned Counsel for the Respondent/ GNCTD stated before this Court that the petition was filed in the year 2021, and at the relevant point of time, the rate of COVID-19 infection was very high and, resultantly, hospitalisation was very high. However, taking cognizance of this petition as well as the other Writ Petitions, the Union of India (UOI) as well as GNCTD established a large number of hospitals having specialised treatment facility for COVID-19 infection. At present, there is no large scale hospitalisation in respect of COVID-19 infection and, therefore, the question of establishing a dedicated hospital only for Public Prosecutors, does not arise.
Signature Not Verified Digitaaly Signed By:BHUPINDER SINGH ROHELLA Signing Date:05.11.2022 11:44:423. This Court after careful consideration of the submissions canvassed by learned Counsel for the Respondent is of the opinion that the UOI and GNCTD have taken all possible steps for providing medical facilities, i.e. Beds, ICU, Ventilators, medicines, etc. to combat COVID-19 infection, and no further orders are required to be passed by this Court at this stage in the peculiar facts and circumstances of the case.
4. Accordingly, the petition stands disposed of.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J NOVEMBER 2, 2022 B.S. Rohella Signature Not Verified Digitaaly Signed By:BHUPINDER SINGH ROHELLA Signing Date:05.11.2022 11:44:42