SASIKUMAR R. Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) An account given by the Petitioner is that he is presently working as an Assistant Professor in the Department of Agri Business Management and Food Technology, NEHU, Tura Campus, Meghalaya and had to travel to Tezpur University, Assam on 26.06.2020 for official duty, for which he was issued transit pass following the due protocol of COVID-19.

(2.) After completion of his official duties, he returned on 08.07.2020 and at the Meghalaya border, the police personnel after verifying all his documents allowed him to proceed to his destination and accordingly, he reached home at 4:30 PM and was supposed to be home-quarantined for 14(fourteen) days.

(3.) However, on the next day, i.e. 09.07.2020 he received a phone call at 7:49 PM from the informant asking him to proceed to ISBT, Tura (COVID Check Point) for registration and was institutionally quarantined at Chirangre, Tura for five days. During this period, he was tested twice and both results came out negative, after which he was released from institutional quarantine.