HALVI. K.S. Vs. UNION OF INDIA

JUDGEMENT

(1.) Alleging failure on the part of respondents in ensuring proper implementation of the guidelines/notification/directives/ advisories, notified/issued from time-to-time, for protection of the public at large from COVID-19 pandemic, W.P.(C) No.16614 of 2021 is filed for the following reliefs:

(2.) W.P.(C) No.17274 of 2021 is filed challenging clause (iv) of G.O.(Rt.) No.575/2021/DMD dated 10.08.2021 (Exhibit- P2) issued by the Chief Secretary (Chairperson, Disaster Managements (A) Department, Government Secretariat, Thiruvananthapuram, under the Disaster Management Act, 2005. The reliefs sought for in the writ petition are as under:

(3.) Facts relevant for consideration are that the petitioner in W.P.(C) No.16614 of 2021 is a practicing Advocate. He has filed the subject writ petition, inter alia, alleging failure on the part of respondents to ensure the lives of millions of health workers, the public at large, including COVID-19 patients, persons, who are not affected with COVID-19, because of not adhering to the advisory issued for hospitals and medical institutions, advisory issued for managing health care workers in COVID-19 and non - COVID 19 areas of the hospital, guidelines issued for quarantine facilities and for not issuing any guidelines/protocol, with respect to the consequence of wearing of a mask, by the people suffering from old age and/ or other respiratory ailments, and for not issuing guidelines/protocol, with respect to the consequences of wearing PPE kits for a longer time and/ or providing standard or high-quality PPE kits.