SAHIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed by the petitioner praying for issuance of directions to the official respondents to conduct Covid-19 medical tests on all the persons/students who are under lock down in respondent No.3 university; to conduct an enquiry against the university and submit a report in that regard; to take all steps for preventing spread of the disease within the university campus and to take civil and criminal action against respondent No.3 university.

(2.) It is submitted that respondent No.3 university inspite of spread of Covid-19 pandemic has retained as many as 2421 students in the hostel of the university out of which 3 have been found to be Covid-19 positive and in such circumstances all other students/persons should also be tested. The students should be quarantined and contained within the university premises and action against the university be taken for violating the guidelines issued by the Government of India from time to time regarding Covid-19 pandemic.

(3.) It is submitted that the fact of confinement of 300 students was initially brought to the notice of the authorities and thereafter on questioning it was found that 2421 students were locked in the hostel of respondent No.3 university. On receiving reports regarding positive cases in the hostel of the university, three students who had symptoms were tested, out of which two were found to be negative and one Ms. Neetu Chauhan was found positive.