SEEMA SHUKLA Vs. NEW DELHI MUNICIPAL

JUDGEMENT

(1.) This hearing has been held through video conferencing.

(2.) The Petitioner is a music teacher, who is working in Atal Adarsh Vidyalaya School, Moti Bagh-I, New Delhi (hereinafter 'school'). She was appointed in the school in the year 2000. The challenge in the present petition is to the office order dated 25th June, 2020 passed by Respondent No. 1 i.e. New Delhi Municipal Council (hereinafter 'NDMC') asking her to report on the morning of 26th June, 2020 for training to enable her to perform duties in the new Covid-19 testing facility centres being set up in the NDMC area.

(3.) Ld. counsel for the Petitioner submits that the Petitioner's husband is suffering from Chronic Obstructive Pulmonary Disease (COPD) coupled with Obstructive Sleep Apnea and Benign Prostate Enlargement and owing to overlap of COPD and Asthma, he was also hospitalised very recently. The Petitioner has two minor children, one of whom is a child with special needs. Accordingly, it is prayed that she may be exempted from performing Covid-19 duty, as directed by the office order dated 25th June 2020.