PRATIBHA SHINDE Vs. PRINCIPAL SECRETARY, PUBLIC HEALTH DEPARTMENT

JUDGEMENT

(1.) On March, 11, 2020, the World Health Organization declared COVID-19 a pandemic. In India too, the Government of India has also termed COVID-19 as a pandemic. The on going global Corona virus disease ("COVID" ) has affected millions of persons around the world. In order to save precious lives, a public spirited Non-Government Organization acting in concert with two persons from Jalgaon have filed this PIL raising grievances in the matter of Covid-19 pandemic focusing light on mismanagement, negligence, etc. at Government Medical College and Civil Hospital at Jalgaon endangering lives of Covid-19 positive and suspected patients.

(2.) The petitioners are seeking following directions :-

(3.) The PIL on hand deals with following subjects -