Plea in HC against Delhi Govt order forbidding testing of Asymptomatic Patients

On Saturday, a petition has been filed in the High Court of Delhi challenging a June 2 order of the Govt. of Delhi about rules for the testing Covid-19 patients in Delhi, saying that it violates the Constitution of India.

The plea filed by Lawyer Abhay Gupta said that the Delhi Govt in its June 2 order had allowed the testing of only symptomatic persons, & asymptomatic individuals are restricted from being tested. The plea is likely to be heard on June 9.

Abhay Gupta said that the order also restricted the testing for direct & high-risk contacts only to those who are diabetic, have hypertension or cancer, & are senior citizens.

The plea reads, “The change will only make it more difficult for asymptomatic people that have been exposed to infected people to be tested. That earlier, family members living in the same house or doctors & health care workers exposed to a Covid-19 patient were tested even if they were asymptomatic..."

The plea also said that with the increasing number of cases, the Govt should administer more tests.

Meanwhile, another plea was filed in the High Court of Delhi by an ENT doctor, Manni Hingorani, seeking to test asymptomatic patients who are going in for surgery.

Both matters are likely to be heard on June 9.

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