High Court directed the DUSIB to provide accommodation facilities to the Patients and their Attendees[Read Order]

On May 14, 2020, the Delhi High Court ordered the Urban Shelter Improvement Board to provide necessary facilities to the patients and their attendants

FACTUAL BACKGROUND –

The SDM ordered to issue bus passes for taking the patients and the attendants to AIIMS.

The High Court ordered that the building of Pratibha Primary Co-ed School, Green Park to be used as a center of Shelter and their attendants with proper Social Distancing Norms.

A list of 93 people expressing the dire need to reach their native has been provided by the Petitioner praise before the Hon’ble Court to kindly provide them with bus or travel passes through the concerned SDM.

That about 50-60persons can easily be accommodated at AIIMS. The task of maintaining Social Distancing at Rain Basera could be solved as many people had already left the Gargi School and the Night Shelter.

The Learned Advocate Mr. Parwinder  Chauhan is of the view that with DUSIB taking the responsibility of Accommodation along with AIIMS will exempt the Gargi School or Pratibha School to provide Shelter.

A social worker Rachna Malik is of the view that the regular patients shall be housed at Vishram Sadan Or at a Night Shelter opposite of AIIMS and the other patients who do not need to visit the hospital on a regular can be sheltered at Pratibha OR Gargi Schools.

DECISION OF THE COURT –

The Court that the concerned Authorities shall provide the necessary housing facilities and there according to the differing situation.

The DUSIB has been directed to fulfill all the requisite arrangements. The Order issued by the SDM under the Disaster Management Act, 2005 conspicuously states that the diet plan such as liquid and semi-solid diets does not fall within its ambit.

On the other hand, AIIMS stated that it is fixing the Appointments as well as restarting the OPD Services within two weeks to provide urgent Medical Treatment to the patients. It has also been disbursing medicines, which shall be continued as per the Order.

The date for reporting the status is fixed on 22-05-2020 and the Application is disposed of.

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