IN RE: PROPER TREATMENT OF COVID 19 PATIENTS AND DIGNIFIED HANDLING OF DEAD BODIES IN THE HOSPITALS ETC. versus .

Citation: [2020] 13 S.C.R. 762 · Decided: 18-12-2020 · Supreme Court of India · Bench: ASHOK BHUSHAN, M.R. SHAH, R. SUBHASH REDDY · Disposal: Directions issued

Judgment (excerpt)

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762
SUPREME COURT REPORTS
[2020] 13 S.C.R.
IN RE: PROPER TREATMENT OF COVID 19 PATIENTS AND
DIGNIFIED HANDLING OF DEAD BODIES IN THE
HOSPITALS ETC.
(Suo Motu Writ Petition (Civil) No.7 of 2020)
DECEMBER 18, 2020
[ASHOK BHUSHAN, R.SUBHASH REDDY AND
M.R. SHAH, JJ.]
Disaster Management: Covid 19 pandemic – Directions passed
with regard to fire safety measures in Covid Hospitals – State
Government and the Local Administration to make more provisions
for treatment of Covid patients – Strict and stern action be taken
against those violating the Guidelines and SOPs – State
Governments to issue necessary directions with regard to deployment
of more police personnel at crowded places – Permission for
celebration and gathering be not granted unless essential – There
shOuld be a mechanism to check the number of people attending
such function/gathering – Authorities to undertake more testings
and implement weekend curfews and take measures for sealing
containment zones – Regarding gathering organised by political
parties, Election Commission of India issued broad guidelines for
conduct of General Elections/Bye Elections during Covid 19 – All
the State/Union Territory to issue necessary directions to ensure
compliance of those guidelines – States and Union of India granted
four weeks time to file affidavit bringing on record various measures
taken.
CIVIL ORIGINAL JURISDICTION: Suo Moto writ Petition
(Civil) No.7 OF 2020
(UNDER ARTICLE 32 OF THE CONSTITUTION OF INDIA)
IN RE: THE PROPER TREATMENT OF COVID 19
PATIENTS AND DIGNIFIED HANDLING OF DEAD BODIES IN
THE HOSPITAL ETC.
Atul Nanda, AG, Tushar Mehta, SG, K.M. Nataraj, ASG, Nalin
Kohli, AAG, K.V. Vishwanathan, Ms. Manisha Lavkumar, Dr. Manish
Singhvi, Jayanth Muthuraj, Sr. Advs., Kumar Anurag Singh, Addl. Standing
Counsel, Shantanu Sharma, Gurmeet Singh Makker, Rajat Nair, Kanu
Agrawal, Prashant Singh B, Raj Bahadur Yadav, Saurabh Mishra, Mohd.
[2020] 13 S.C.R. 762
762
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Akhil, B. V. Balaram Das, Abhimanyu Tewari, Ms. Eliza Bar, Shuvodeep
Roy, Ankit Roy, Rahul Raj Mishra, Ms. Nimisha, Chirag M. Shroff, Ms.
Abhilasha Bharti, Arun R. Pedneker, Sachin Patil, Aniruddha P. Mayee,
Ms. Deepanwita Priyanka, Ms. Aastha Mehta, Anish Kumar Gupta,
Ms. Archana Preeti Gupta, Chandra Shekhar Suman, Puneet Sheoran,
Ms. Rita Gupta, Ms. Deepshikha Bharati, Dr. Monika Gusain, Himanshu
Tyagi, Saurabh Jain, Anando Mukherjee, G.M. Kawoosa, Ms. Manjula
Gupta, Ms. Priyanka Prakash, Ms. Beena Prakash, G. Prakash,
Pukhrambam Ramesh Kumar, Ms. Anupama Ngangom, Karun Sharma,
Rahul Chitnis, Geo Joseph, Amit Kumar, Avijit Mani Tripathi, T.K. Nayak,
Abhikalp, Siddhesh Kotwal, Divyansh Tiwari, Ms. Ana Upadhyay, Mrs.
K. Enatoli Sema, Amit Kumar Singh, Ms. Uttara Babbar, Ms. Bhavana
Duhoon, Manan Bansal, Sandeep Kumar Jha, M. Yogesh kanna,
Rajarajeshwaran, Aditya Chadha, S. Udaya Kumar Sagar, Ms. Swati
Bhardwaj, Suhaan Mukerji, Ms. Liz Mathew, Vishal Prasad, Nikhil
Parikshith, Sayandeep Pahari for M/s PLR Chambers and Co., Ms.
Garima Prashad, Nagender Singh, Raghvendra Kumar, Anand Kumar
Dubey, Narendra Kumar, Shubhranshu Padhi, Ashish Yadav, Rakshit
Jain, Vishal Bansal, Shibashish Misra, K.V. Jagdishvaran, Ms. G. Indira,
V.G. Pragasam, S. Prabu Ramasubramanian, Awanish Sinha, S.K.
Mohanty, Ms. Sweta Rani, Ms. Gitanshi Arora, Pawan Shree Agrawal,
Ms. Abhipsa Anamika, Ashish Wad, Ms. Tamali Wad, Sidharth Mahajan,
Ms. Sukriti Jaggi, Ajeyo Sharma, M/s J S Wad and Co., Subhash Chandran,
Biju P Raman, M. Shoeb Alam, Talha Abdul Rahman, Dr. Ishwar Gilada,
Rohit Rathi, Shashank Deo Sudhi, Ms. Aparna Bhat, Ms. Karishma
Maria, Advs. for the appearing parties.
Mukesh Kumar, applicant in person.
The following Order of the Court was passed:
ORDER
1. We have heard Shri Tushar Mehta, learned Solicitor General
for India and learned counsel appearing for various States. By our order
dated 27.11.2020 passed in this proceeding we have taken suo motu
cognizance of the incident which happened in Rajkot, Gujarat on
26.11.2020 resulting in death of Covid patients in the Covid Hospital.
The Court has also taken notice of earlier incidents of fire in Covid
Hospitals. Learned Solicitor General had submitted that immediate steps
shall be taken and the report will be submitted. State of Gujarat was also
directed to submit the report.
IN RE: PROPER TREATMENT OF COVID 19 PATIENTS AND DIGNIFIED
HANDLING OF DEAD BODIES IN THE HOSPITALS ETC.
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764
SUPREME COURT REPORTS
[2020] 13 S.C.R.
2. Affidav

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