MANI KUMAR SUBBA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) While raising the issue of Central Funds provided for combating the Covid 19 Pandemic, Learned Counsel for the Petitioner submits that, in fact, in April, 2020, a Communication had been sent from the Central Government enquiring about the financial requirements of the State Government to which the response was belatedly sent only in the month of August, 2021 by the Respondent, thereby losing precious time. It is suggested by Learned Counsel that in future, should Communication be received from the Central Government, the State Government ought to send an immediate Response with all relevant requirements being placed for the purpose of dealing with the Pandemic.

(2.) On the issue of Home isolation protocol for Covid 19 patients as raised by the Petitioner, Learned Advocate General submits that measures for Home Isolation in respect of patients who test positive for Covid 19, have now been duly prepared and are complied with by the State Government. That, sufficient number of Covid Care Centres have been set up in the State which are provided with all necessary facilities, medical equipment and consumables, as already submitted in WP(PIL) No.06 of 2020 In Re: Covid 19 Management .

(3.) That, concerns had also been raised about the availability of Oxygen. It is submitted that now, this is not a cause of concern as sufficient provisions have been made, details of which have been submitted in WP(PIL) No.06 of 2020.