AI Structured Summary
Not yet generated for this judgment
Judgment
Mr. Jasmeet Singh, learned Central Government Standing Counsel (CGSC) appearing on behalf of the Union of India and Ministry of External Affairs,
Government of India informs us that Mr. Martin Cyriac Clemenese, Second Secretary and Officer-in-Charge of Representative Office of India at
Almaty, Kazakhstan, has been appointed as the Nodal Officer for all Indian students in Kazakhstan and all his necessary details and particulars have
been uploaded on the official website of the Indian Embassy in Kazakhstan, as well as, on the website of the Ministry of External Affairs, Government
of India.
It is an admitted position that 115 Indian students, who were hitherto stranded at the Almaty Airport, Kazakhstan, have been provided with boarding
(food), lodging and medical assistance etc., in terms of the directions of this Court issued vide order dated 25.03.2020.
It is with an immense sense of relief, that we note, that none of the said Indian students are reported to have been infected by the corona virus.
Mr. Jasmeet Singh, learned CGSC has further stated that, in view of the complete lockdown, ordered by the Government of Kazakhstan, it is not
possible at this point in time to transport the Indian students back to their hostel accommodation at Semey Medical University in Kazakhstan.
Mr. Jasmeet Singh, learned CGSC furthermore states that, in view of the current complete embargo, imposed on air travel into India, by the
Government of India, the Indian students also cannot be flown back to India, at this juncture. He however states that, the Ministry of External Affairs
shall continue to ensure and secure the welfare, well-being and safety of all the Indian students and provide them with all the basic amenities, in terms
of boarding (food), lodging and medical care, as is being done currently, till the situation improves.
In view of the foregoing, learned counsel appearing on behalf of the petitioner does not press for any other relief, at this stage.
Since no further directions are required, the writ petition is partly allowed as above and disposed of.
Needless to state that, the Ministry of External Affairs, Government of India, may in their discretion, consider the evacuation of Indian students from
Kazakhstan, if it is imperative in the latter’s interests so to do, at any stage considered appropriate by them.
