Delhi High Court: A Division Bench of D.N. Patel, CJ and Prateek Jalan, J., addressed a petition wherein the issue was with regard to proper wearing and usage of masks during COVID-19 pandemic times.
Petitioner through the present petition sought direction to the respondents with regard to framing of rules and publication of instructions/guidelines/norms for the proper wearing or usage or handling of all kinds of masks in the present situation of COVID-19 Pandemic.
Respondents counsel, Naushad Ahmed Khan, ASC submitted that requisite guidelines with regard to “when and how to usemasks” have already been issued by the Ministry of Health and Family Welfare.
Pictorial representation of the “when and how to wear a mask” has also been issued and annexed with present petition.
Bench
On noting the fact that requisite guidelines have already been isuued by the Health Ministry on how to use and wear the masks, Court found no reason to issue further guidelines on the same subject.
Though. the above stated pictorial representation may be publicised on print as well as electronic media and also displayed on the websites of all municipal authorities as well as on Delhi cantonment Board’s website so that the public at large is completely aware on the use and purpose of masks during COVID-19 times.
With the above observations, petition was disposed of. [Pulkit Jain v. Government of NCT of Delhi, 2020 SCC OnLine Del 654 , decided on 17-06-2020]