Patna High Court: The Division Bench of Sanjay Karol, CJ., and Shivaji Pandey, J., addressed the issue of spiraling rise in Covid-19 cases in the state.
The Bench, while resisting to pass any further order stated that the State of Bihar should give the required details on each and every aspect of the matter, such as, availability of medicines, black-marketing and also availability of oxygen gas cylinders in the rural areas, especially the district hospitals because the migrants are coming and there is a chance that the person in the rural area may get infected.
The Bench directed, the State should ensure that the medicines as well as all infrastructures are made available at the district level also. The State must also ensure early vaccination of the age group 18 to 45 years, as it is large chunk of the population and reportedly, the death rate of that class is very high.
[Shivani Kaushik v. Union of India, Civil Writ Jurisdiction Case No. 353 of 2021, order dated 07-05-2021]
Kamini Sharma, Editorial Assistant has put this report together
Advocates before the Court:
For the Petitioner/s: Shivani Kaushik (In Person)
For the UOI: Dr K.N. Singh (ASG)
For the State: Anjani Kumar, AAG-4
For the Respondent 5: Mrs Binita Singh
For Respondent 6: Shivender Kishore,
For PMC: Prasoon Sinha