On Monday, the High Court of Delhi asked the AAP Govt to increase the number of Coronavirus tests in those districts that had reported high infection numbers.
A bench of Justice Hima Kohli & Justice Subramonium Prasad said the Govt could first find out in which districts of the city the infection numbers were increasing.
It added that "We expect you to increase tests in those areas".
The Court was hearing a Public Interest Litigation where it was monitoring the steps taken by the Govt to tackle the pandemic. As the matter couldn't be heard in detail due to paucity of time, it asked Delhi Govt, represented by additional standing counsel Satyakam, to file a fresh status report within a week indicating the updated figures of the tests conducted, district-wise infection numbers & number of containment zones. It also wanted clarity on when the Govt planned to roll out the fifth round of sero survey, now that the number of infection was coming down.
In response, the lawyer said the Govt was waiting for the figures to stabilise before deciding on another sero survey. It had earlier told the court that there was no plan to impose night curfew in view of falling numbers & positivity rate.
The Court had then told the Govt to test & trace while improving the turnaround time for a person to get Covid-test report.
Source Link
Picture Source :
