A Division Bench of Allahabad High Court comprising of Justice Siddhartha Varma and Justice Ajit Kumar has passed direction for constitution of three member Pandemic Public Grievance Committee in every district of state.
The Court while dealing with a Public Interest Litigation pertaining to Covid-19 related issues, has directed that in every district of the State three member Pandemic Public Grievance Committee shall be formed and that would be comprised of-
- Chief Judicial Magistrate or a judicial officer of similar rank to be nominated by the District Judge,
- Professor of a Medical College to be nominated by the Principal of Medical College and if there is no medical college then a level-3/4 doctor of district hospital to be nominated by Chief Medical Superintendent of that district hospital and,
- An administrative officer of the rank of Additional District Magistrate to be nominated by the District Magistrate.
The Court has further expressed that the Pandemic Public Grievance Committee comprising of three above mentioned three members shall come into existence within 48 hours of passing of this order and necessary directives to this effect shall be issued by the Chief Secretary (Home), U.P. to all the District Magistrates.
Similarly, in rural areas complaint can be made directly to SDM of concerned Tehsil who shall transmit the same to Pandemic Public Grievance Committee.
The Pandemic Public Grievance Committee shall also take the trouble of looking into all the viral news itself.
Additional Solicitor General, Sri S.V. Raju and Additional Advocate General, Sri Manish Goyal has also submitted before the court that they had no objection in case if Public Grievance Cell at every district level is formed where people can directly approach and get their complaints registered and examined.
The present matter has been listed on 17th May, 2021 by Court for next hearing.
Case Details:
Case: - PUBLIC INTEREST LITIGATION (PIL) No. - 574 of 2020
Petitioner: - In-Re Inhuman Condition At Quarantine Centres And For Providing Better Treatment To Corona Positive
Respondent: - State of U.P.
Counsel for Petitioner: - Gaurav Kumar Gaur, Abhinav Gaur, Aditya Singh Parihar, Amitanshu Gour, Arvind Kumar Goswami, Bhagwan Dutt Pandey, Ishir Sripat, Jamil Ahamad Azmi, Jitendra Kumar, Katyayini, Pradeep Kumar Srinette, R.K. Shahi, Rahul Sahai, Rajeev Kumar Singh, Rishu Mishra, S.P.S. Chauhan, Sarveshwari Prasad, Satyaveer Singh, Shailendra Garg, Siddharth Shukla, Sunita Sharma, Suo Moto, Sushil Kumar Mishra, Swetashwa Agarwal, Uttar Kumar Goswami, Vibhu Rai
Counsel for Respondent :- C.S.C., Arun Kumar, Ashish Mishra, Dhiraj Singh, Hari Nath Tripathi, Purnendu Kumar Singh, Satyavrat Sahai, Sunil Dutt Kautilya, Suresh Chandra Dwivedi, Tahir Husain, Vishakha Pande
Bench: Justice Siddhartha Varma and Justice Ajit Kumar
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