Madhurima Kundu vs Government Of Nct Of Delhi Through Chief Secretary

Proceedings have been conducted through Video Conferencing.

CM No. 16180/2021 (Exemption from filing Court fee)

For the reasons stated in the application and in view of the present prevailing situation, the present application is allowed. However, the applicant is

directed to file the requisite Court fee within a period of 72 hours from the date of resumption of regular functioning of the Court.

Application is disposed of.

W.P.(C) 5261/2021

This petition has been preferred for the following prayers:-

“a . Pass an ex-parte order appointing a Court Commissioner to visit the quarantine facility at Sultanpuri Isolation Centre and apprise

the court of the present situation;

b. Pass an order directing the respondent to follow the recommendation issued by WHO and the guidelines issued by NCDC for

implementing quarantine in Delhi;

c. Pass an order directing the respondent to provide doctor visits thrice a day to the patients in their rooms;

d. Pass and order directing the respondent to ensure that the quarantine facility provides clean and a hygienic environment by sanitizing

and disinfecting the premises on a daily basis;

e. Pass an order directing the respondent to appoint a sanitation worker in each ward to sanitize and disinfect the toilets and rooms

surfaces touched frequently at least once a day;

f. Pass an order directing the respondent to provide sanitation workers with PPE kits, masks and gloves to work at the quarantine centres;

g. Pass an order directing the respondent to provide clean bed sheets, towels and hot water daily to the patients in their rooms;

h. Pass an order directing the respondent to appoint an attendant in each ward to assist the patients in getting essential items like food,

soap, sanitisers, bed linen, etc;

i. Pass an order directing the respondent to appoint someone to monitor the oxygen level of the patients.

j. Pass an order directing the respondent to appoint a counsellor at the Quarantine facilities to provide psychological support and remove

psychological fear and panic amongst all quarantine people and healthcare professionals/staffs including doctors, nurses, sanitation

workers and security personnel;

k. Pass an order directing the respondent to improve the quality of food served to the patients at the quarantine facility, Sultanpuri;

l. Any other order deem fit and necessary.â€​

We have heard Ms. Kawalpreet Kaur, learned counsel for the Petitioner and looked into the facts and circumstances of the case. The Petitioner

herein has multifarious grievances with regard to the Covid Care and Isolation Centre, Sultanpuri, New Delhi.

In the instant petition, Petitioner is seeking directions to the Respondent to provide healthcare professionals including Doctors and Nurses and to

ensure their visit thrice a day to examine and treat the patients isolated in the Centre in question. She submits that there is an urgent need for cleaning

and sanitising the toilets and washrooms as well as provision of clean and sanitised bed sheets and blankets. Learned counsel has flagged various

other issues such as sanitisation of the rooms, provision of gloves, PPE kits, etc. for the sanitisation workers, standard of food served to the patients

which is absolutely inappropriate to their medical condition, etc. In a nutshell the grievance is that the isolation facility is not being maintained in the

manner that it should be and this is having an adverse affect on the health of the patients isolated in the centre. Photographs have been placed on

record in support of the submissions made.

Looking to the grievances ventilated in the petition with respect to the aforesaid Covid Care and Isolation Centre, Sultanpuri, New Delhi, we hereby

direct the concerned Respondent Authorities to treat this petition as a representation and look into the grievances highlighted before this Court and

take immediate action to redress the situation.

With these observations, writ petition is hereby disposed of.