KAIRAV NAYAR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This Public Interest Litigation has been preferred with the following prayers:

(2.) Having heard the counsel for both the sides and looking to the facts and circumstances of the case, it appears that prayer (a) in this writ petition is about the directions to be given to the private labs to carry out tests for asymptomatic patients which has been taken care of by the latest development of the fact that now the Hon'ble Lt. Governor of NCT of Delhi has already issued an order dated 8th June, 2020 thereby giving direction to carry out tests for asymptomatic patients. The directions have been implemented by the order of the same date issued by the Principal Secretary (Health & FW), GNCTD.

(3.) So far as other prayers of the petitioner regarding the availability of the beds in the hospitals with facilities for proper care, facilities of ventilators etc. are concerned, it appears that the issues involved relate to the policy decision to be taken by the Government of NCT of Delhi. They have already constituted a committee of experts which is a multi member committee of doctors advising the Government. Moreover, the respondents have already launched a mobile application namely "Delhi Corona" which facilitates in giving real time information in Central Government run hospitals, State Government run hospitals and private hospitals regarding availability of beds, ventilators etc. Besides, district wise ground teams have assigned for effective surveillance of Corona-affected patients. Each district has a District Surveillance Officer supported by medical team to reach out to the patients by making calls or home visits to assess whether they need home quarantine or are required to be sent to hospitals or a nearby quarantine centre. Furthermore, out of 209 ambulances available overall, 136 are exclusively dedicated for Covid patients. 125 additional ambulances have been hired by Government of NCT of Delhi from private operators for non-serious patients. These developments have been noted in our order dated 8th June, 2020 passed in W.P.(C) No. 3250 of 2020 (Court on its Own Motion vs. State of NCT of Delhi & Ors.)