The High Court of Karnataka has directed all the Judicial Officers in the State to comply with the instructions of the High Court, besides following the Covid-19 Protocols issued by the Government of India and Government of Telangana from time to time. The High Court has issued the directions, while considering the present revived situation of pandemic in the State of Telangana and in view of increasing the rate of positive cases day by day.
The directions issued by the High Court are as follows:
a) Sanitising of Court premises at regular intervals in consultation with District Medical Officers or concerned authorities in the district and also to provide sanitizers to be placed at the entry of Court halls.
b) Wearing of mask shall be mandatory by the Staff / Advocates, Police personnel and parties attending the Court.
c) Maintaining social distance in the Court premises during the Court working hours.
d) Screening of body temperature to all the Staff / Advocates, Police personnel and parties attending to the Court and restrict entry of persons with symptoms of fever.
Picture Source :
