ANEESH SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the State.

(2.) The present writ application has been filed by the petitioners with the following main relief/reliefs:

(3.) The case of the petitioners, in brief, is that the family members of all eight petitioners contracted Covid-19 during the second wave of the pandemic and died in harness between 20/4/2021 and 20/5/2021, while under treatment/home isolation in the Mokama and Maranchi areas of District-Patna. The deaths of the petitioners' family members find due mention in the serial/line list of Covid-19 deaths compiled and forwarded by the State Health Society, Bihar. Representations for release of compensation under the Bihar Covid Sahayata Yojna, 2022 were made by the petitioners before the Upper Samaharta Parbandhan, Patna, supported by death certificates, medical prescriptions and bank statements.