JOSEPH VARGHESE Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) In the present case, the Petitioner is the husband of late Smt. Rachel Varghese ('the deceased'), who was working with the Respondent No. 3 Medeor Hospital, Qutub Institutional Area, New Delhi (formerly known as Rockland Hospital) as a Quality Manager in the Blood Bank which is in close proximity of the Intensive Care Unit ('ICU').

(3.) According to the Petitioner, during the COVID-19 Pandemic, the deceased continuously attended to the duties in the Blood Bank in the Respondent No. 3-Hospital which was notified as a COVID-19 hospital vide order dtd. 24/5/2020, notified by the Directorate General of Health Services ('DGHS').