KAMAL DEEP SEHRA, ADVOCATE Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioner by way of Public Interest Litigation praying for a direction to the respondent-authorities to comply with the guidelines issued by the Government of India dated 24.03.2020 regarding containment of COVID-19. He has also prayed for undertaking the steps for screening of the staff as well as essential service providers during this period as contained in the guidelines.

(2.) The respondents on advance copies have submitted their respective response.

(3.) We have heard learned counsel for the parties through video conferencing (Webex App software) with the consent of the parties.