Allahabad High Court: A Division Bench of Anil Kumar and Manish Mathur, JJ.,took cognizance of the Public Interest Litigation petition filed seeking enforcing of guidelines on social distancing and sanitisation in UP jails.
Petitioner sought direction to respondents to take proper steps and arrangements to ensure the meeting of inmates with their deponents, family members, friends and lawyers while insuring the guidelines of social distancing and proper sanitization in order to protect the fundamental Rights of the inmates.
Another direction that petitioner wanted to be directed to the respondents was to devise a mechanism to ensure social distancing and sanitization norms alongwith other safety measures so as to prevent the spread of COVID-19 in Jails of Uttar Pradesh.
S.K. Singh and Anand Shikhar, Counsels for the respondents submitted that the present PIL is not maintainable and need a period of 10 days for filing the counter affidavit.
Matter to be listed on 15th June, 2020.[Shivam Pandey v. State of U.P., 2020 SCC OnLine All 695 , decided on 29-05-2020]