TANMAY JYOTI MAHANTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference.

(2.) Sri Tanmay Jyoti Mahanta has preferred this public interest litigation highlighting that the first case of Coronavirus (COVID-19) was detected in Assam on 31.03.2020. It has been contended that because the directions contained in various orders and notifications issued on behalf of Health and Family Welfare Department and other related Departments have not been complied by the residents of the State, the number of COVID-19 positive cases has gone upto 109040 as on 31.08.2020. It has been highlighted that although the State resorted to lockdown and prescribed various measures for controlling and curbing the spread of Coronavirus by the State agencies, however the State agencies have failed in implementing mandatory use of proper face masks by the residents of the State who move out of their houses. The residents do not maintain proper social distance in public or work places. This has resulted in extensive spread of the Pandemic. In the absence of medicine or vaccine, wearing face masks and following the norm of social distancing are the only measures to avoid the spread.

(3.) It has been pointed out that vide order issued by Government of Assam, Health and Family Welfare Department, Dispur, Guwahati dated 08.05.2020 the following has been provided: