UNITED NURSES ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) United Nurses Association has filed this Writ Petition pointing out that the COVID affected Nurses and Nurses who are likely to be affected with COVID, are not provided any facilities for medication, testing, quarantine, food, etc in other States. According to them the Nurses in the State of Kerala are in an enviable position as due care is given to them, while their counterparts in other States are completely neglected and are struggling to pull on.

(2.) One of the reliefs sought is to bring back the COVID affected Nurses to Kerala to give them proper medication.

(3.) We heard Ms.Anupama Subramanian, the learned Counsel for the petitioner, Sri.Suvin R.Menon, learned CGC and Sri.Paul Abraham Vakkanal, learned Government Pleader.