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Can Delhi High Court direct State for payment of ex gratia compensation of Rs 1 Crore to families whose members died due to COVID-19? Del HC answers

Delhi High Court: The Division Bench of Vipin Sanghi, ACJ and Navin Chawla, J., held that this Court cannot direct payment of ex gratia compensation of Rs 1 Crore to families whose members died due to COVID-19.

A petition was filed seeking the following reliefs:

High Court opined that it cannot direct payment of ex gratia compensation of Rs 1 Crore to all the families whose members died due to COVID-19.

Further, the Bench added that, the GNCTD had already formulated a uniform policy for the payment of ex gratia compensation to the kin of the deceased who died due to the COVID-19 pandemic.

In view of a policy already being framed, the third prayer was also stood addressed.

The matter was disposed of in view of the above discussion. [Dr Vidyottma Jha v. GNCTD, 2022 SCC OnLine Del 993, decided on 5-4-2022]


Advocates before the Court:

For the Petitioner:

Dr Abhishek Atrey with  Mr Brijesh Panchal, and Dr Vidyottma Jha, Advs.

For the Respondent:

Mr Santosh Kr. Tripathi, SC, Civil, GNCTD with Mr Arun Panwar, Mr Siddharth K. Dwivedi and Mr Aditya Jadhav, Advs.

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