In Re: COVID 19 Relief And Services At The Andaman And Nicobar Islands Vs

The Court : Certain documents have been placed by the Registrar General before the Chief Justice of this Court on the administrative side. These documents have been forwarded to the Registrar General by the District Judge, Andaman & Nicobar Islands.

This Court has been convened to consider the desirability of modifying the order dated 01.04.2020 in the light of the concerns expressed by the Chief Judicial Magistrate, Car Nicobar and the Judicial Magistrate, Campbell Bay in their respective letters.

Having regard to the contents of such documents, it is clear that the Chief Judicial Magistrate, Car Nicobar and the Judicial Magistrate, Campbell Bay are presently stationed at Port Blair and in view of the prevailing conditions arising out of COVID-19, it may not be advisable for them to travel to Car Nicobar and Campbell Bay respectively for the purpose of reporting to this Court as members of the monitoring sub- committee in terms of the order dated 01.04.2020.

We, accordingly, reconstitute the monitoring sub-committee for Nicobar group of islands as follows: The Deputy Commissioner, Nicobar District, the Superintendent of Police, Nicobar District and the Assistant Commissioner, Campbell Bay.

Paragraph 22(iii) of the order dated 01.04.2020 shall stand modified accordingly, other parts of the order remaining unchanged.

Registrar General shall communicate this order to the District Judge for onward transmission to the new members of the monitoring sub-committee.