NISHU JAIN Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The Petitioner has approached this Court for a direction to the Respondents to release the compensation for which the Petitioner is entitled to under the Mukhyamantri Covid-19 Pariwar Aarthik Sahayata Yojana (in short 'MCPASY').

(2.) Material on record discloses that the husband of the Petitioner, Vikash Jain, contracted fever on 19/4/2021. It is stated that he tested negative in the RT PCR test. However, since there was no improvement in his fever, he underwent a CT scan of the chest on 22/4/2021 and his CTSS was 10/25.

(3.) It is stated that since the husband of the Petitioner had breathing difficulty, on 25/4/2021 he was admitted in the Sardar Patel COVID Care Centre (SPCC) at Radha Soami Satsang Beas, Chhatarpur, Delhi and was discharged at midnight on 26/4/2021. On 27/4/2021, he was admitted to the Pulse Hopital, Kotputli and was then taken to Eternal Hospital, Jaipur on 28/4/2021. It is stated that he tested positive for COVID-19 on 28/4/2021. He also underwent a second CT Scan of the chest and his CTSS was 25/25. It is stated that the husband of the Petitioner was admitted to Eternal Hospital, Jaipur on 28/4/2021 and he never recovered completely and passed away in the hospital on 19/6/2021.