In a PIL entitled Citizen Forum for Equality v. The State Of Maharashtra and others the Nagpur Bench of the Bombay HC comprising of Justice AMIT B. BORKAR & Justice R. K. DESHPANDE directed the State and other Municipal Authorities to test the Frontline workers on RT- PCR for Coronavirus to stop further spread of this fatal disease.
In the Difficult situation of Life and death, there is a high – priority of all the officials of the Nation to prevent this intractable disease by taking immediate measures.
The World Health Organization (WHO) has already laid down the guidelines of the laboratory testing procedures. Likewise, the Indian Council for Medical Research (ICHR) has also issued guidelines with respect to it. The executive on 24-03-2020 invoked the of the Disaster Management Act, 2005, and the Epidemic Diseases Act, 1897 to prevent the lives of people from Covid-19.
A Writ Petition has been filed by a registered non – Govt. organization (NGO) for the well – being of the General public.
The relief claimed are as follow:
The Bench has Partly allowed the PIL and has ordered that all Asymptomatic frontline workers working in Municipal Corporation, Containment Zones Shall be tested on RT –PCR for Covid-19 on their will if they are at High Risk.
The ICMR, Respondent No. 3 is directed to Periodically test the region by framing the protocols within one week.
The State of Maharashtra, Coronavirus, District collectors are directed to start testing the Frontlines workers for the fatal Disease in relative to the Protocols of Indian Council for Medical Research (ICMR).
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