COVID-19 and Supreme Court – April roundup

Functioning of courts Supreme Court issues guidelines on functioning of courts through video conferencing Release of prisoners Ensure that prisoners released on

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Functioning of courts

Supreme Court issues guidelines on functioning of courts through video conferencing

Release of prisoners

Ensure that prisoners released on parole are not left stranded due to lockdown: SC to Centre

No prisoner shall be released without taking appropriate steps if he/she has suffered from coronavirus disease

SC refuses to pass blanket order for release of prisoners above 50 years of age on parole

Agusta Westland VVIP chopper scam middleman Christian Michel seeks bail; SC asks him to approach HC

Children and women in Protection & shelter homes

SC issues extensive directions to protect children in Protection Homes from spread of coronavirus

SC suggests Centre to extend directions to protect children in Protection Homes from spread of coronavirus to Nari Niketans as well

Migrant workers

SC refuses to entertain plea seeking requisition of private properties to provide shelter to migrant workers

SC seeks Centre’s response on plea seeking payment of basic minimum wages to migrant workers

Centre submits affidavit on plea seeking minimum wages for migrant workers during lockdown

SC leaves issue of payment of minimum basic wages to migrant workers to Centre

Healthcare professionals, testing kits, masks, etc.

Doctors and healthcare professionals are “warriors”; protect them: SC issues directions

Don’t charge exorbitant fees from public for Coronavirus testing: SC asks Centre

SC seeks Centre’s response on PIL calling for WHO-approved protection kits for health care professionals

We are making masks, sanitisers, etc available to public at reasonable price: Govt. tells SC

Everyone not eligible for free testing kits; To be made free only to the economically weaker sections of society

SC refuses to pass order on petition seeking changes in the treatment guidelines; Asks ICMR to look into the matter

Other orders

Ration to people without ration cards: SC refuses to pass order on ‘policy issue’

Not appropriate to impose a financial emergency right now; SC adjourns the matter

This institution is not hostage of government: Furious SC tells advocate Prashant Bhushan during migrant workers hearing

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