AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned Additional Solicitor General, Mr. Nadkarni and the petitioner appearing in person as well as Advocate G. Indira on behalf of the UT Admn., Andaman & Nicobar.
We see that one thing that the petitioner has sounded in the status report dated 28th April, 2020 submitted by him is to provide undersea cable link for ensuring better connectivity and communication to the islanders. He has also pointed out that in the fitness of things it would be proper that the High Court Monitoring Committee appointed by this Court should also include an independent medical expert who can advise the Monitoring Committee on medical matters. It is suggested that High Court Monitoring Committee includes a person who has expertise in the management of contagious diseases.
As regards provision of undersea cable link, we are sure that the Government of India and the UT Admn., Andaman & Nicobar with the guidance of the learned Additional Solicitor General would be able to come back to us with appropriate response within a fortnight from now.
As regards the suggestion to have a medical expert included in the High Court Monitoring Committee, in modification of the earlier orders it is hereby directed that the Monitoring Committee appointed by this Court headed by the District Judge, Andaman & Nicobar Islands at Port Blair will be at liberty to include an independent medical expert as an advisor, upon being satisfied that the inclusion will be in the better interest of the functioning of the Monitoring Committee. Let the personnel of the said medical expert be decided with the concurrence of the Addl. Solicitor General on behalf of the Union of India and the UT Admn., Andaman & Nicobar and with inputs from the petitioner.
Copy of the status report dated 28.04.2020 filed by the petitioner be forwarded to the office of the learned Addl. Solicitor General in course of the day.
Post this matter on 15th May, 2020 for further consideration. Let reports be filed in the meantime by the Union of India and the UT Admn., Andaman & Nicobar islands.
