AVINASH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners who are the students of respondent No.4 institution accommodated in the hostel belonging to it, are before this Court for a writ of certiorari to quash the letter dated 22.04.2020 issued by the 3rd respondent -Tahsildar as per the directions of the Deputy Commissioner for formation of isolation units in the hostel belonging to 4th respondent to quarantine the suspects of Covid-19 virus.

(2.) The main grievance of the learned counsel for the petitioners is that around 2000 students stay in the hostel rooms which are intended to be taken by the government for formation of isolation units, even though many other government buildings, government high school grounds, pre-metric boys hostels, government girls hostels and other government buildings are available. If the building managed by the 4th respondent is taken away for formation of isolation units, the interest of 250 students, who are staying in the said rooms as on today, would suffer. Therefore, he sought to allow the writ petition.

(3.) Per contra, Sri M.Subramanya, learned Additional Advocate General, on instructions, submits that the 4th respondent-Management has no objection to provide 300 rooms situated in two blocks i.e., Hemavathi Block and boys block for formation of isolation units. He submits that there are three blocks. The girls hostel block consisting of 100 rooms is away from the other two blocks. Presently only 5 students(boys) are staying in the hostel and they will be shifted to the girls hostel block (as there are no girl students in the hostel), till the lockdown due to pandemic Covid-19 is lifted. The submission is placed on record.