Supreme Court: The bench of Ashok Bhushan and R. Subhash Reddy, JJ has directed that all old age people who are eligible for pension should be regularly paid pension and those identified older people should be provided necessary medicines, masks, sanitizers and other essential goods by respective States.

The Court further directed that as and when any individual request is made, the same shall be attended to by the Administration with all promptness. The care givers of those old age homes should be provided personal protection and appropriate sanitization should also be undertaken in the old age homes.

The direction was passed after it was told that the older people, who are living alone, are worst sufferers and they are not able to get medicines, masks, sanitizers and other essential goods. The care givers of these people are also not equipped with personal protection equipment and are also untrained. The petitioner submitted that the older people have already been identified since most of them are getting pension from the States under the different schemes and that appropriate direction be issued for timely payment of old age pension to all elder persons who are in receipt of the pension.

On the submission that the elderly people are not getting priority in the Government hospital irrespective of their capacity to pay, the Court observed that the elderly people should be given priority in the admission in the Government hospital looking to their vulnerability for COVID 19. In event of any complaint made by the elderly people, the hospital administration concerned shall take immediate steps to remedy their grievances.

The States have to file their reply affidavit within four weeks.

[Dr. Ashwani Kumar v. Union of India, 2020 SCC OnLine SC 620 , order dated 04.08.2020]


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