UMESH KUMAR Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) The Petitioner has approached this Court for a direction to the Respondents to provide compensation of Rs.25.00 lakhs to the family of the Petitioner. The Petitioner has also prayed for a direction to Respondent No.1 to declare the Members of the Town Vending Committee as the frontline COVID-19 warriors in Delhi.

(2.) It is stated that the father of the Petitioner was elected unopposed as a Member of the Town Vending Committee-1 of Civil Lines Area, North Delhi Municipal Corporation, Delhi. The Respondent No.1 set up 28 Town Vending Committees with each having 28 Members and out of which 12 members were elected from among street vendors and hawkers and rest were nominated. It is stated that the father of the Petitioner was admitted to LNJP Hospital and tested positive for COVID-19 on 7/4/2021, and thereafter, succumbed to COVID-19 on 4/5/2021. The Petitioner has, therefore, approached this Court for a direction to Respondent No.1 to declare the Town Vending Committee Members as the frontline COVID-19 warriors in Delhi and also for a direction to the Respondents to provide compensation to the family of the Petitioner for a sum of Rs.25.00 lakhs.

(3.) Notice was issued in the writ petition on 12/7/2021.