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Jerryl Banait vs Union Of India & Anr

Supreme Court Of India · Decided on 27 April 2020 · Citation: (2020) 04 SC CK 0065

HON’BLE JUDGES
N.V. Ramana, J · Sanjay Kishan Kaul, J · B.R. Gavai, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (Civil) Diary No. 10795 Of 2020
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Judgment

9 paragraphs · 206 words

The Court is convened through Video Conferencing.

For the reasons in the application for intervention being I.A. No.48430 of 2020, the said application is allowed.

Heard the learned counsel appearing for the applicant, the learned Senior counsel appearing for the petitioner and Mr. Tushar Mehta, learned Solicitor General appearing for the Union of India.

The Interlocutory Application for orders/directions is filed seeking provision of 'Personal Protective Equipment' to all health workers including Doctors, Nurses, Ward Boys, other medical and paramedical professionals who are working in all 'Non­Covid Treatment Areas' and having regard to the fact that Covid­19 infection from asymptomatic patients are reported to be on the rise in the country.

We find substance in the suggestions made by the applicant.

In view of the above, we direct the respondent/Union of India to examine this issue and make necessary suggestions in the 'Rational Use of Personal Protective Equipment' guidelines so that PPEs are provided to all health officials, as stated above, who are working in Non­Covid treatment areas.

Needless to say, that the other directions passed by this Court on 8­4­2020 are directed to be continued.

With the above observation, the Writ Petition is disposed of.

Pending applications filed in the matter also stand disposed of.