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Last week Patna High Court directed the state government to establish a helpline number to deal with problems faced by orphanages, old age homes, and disabled persons within the state of Bihar arising due to the covid 19 pandemic.
The bench of Justice Sanjay Karol and Justice S. Kumar was notified by the state of Bihar that regulations have been formed, named as Bihar epidemic diseases covid 19 regulations 2020, and officers are appointed to work with the problems and issues coming due to pandemic in the state of Bihar.
Further, it was also notified to the court that there are distinct and allowed helplines dealing with the problems faced by orphanages, old age homes, and disabled persons within the state of Bihar.
On the other side union of India came before the court and asked that the state should include and added civil society to deal with the current issues.
In this scenery, the Petitioner submitted before the Court that in the current occasions and conditions, it was judicious and fitting that another Toll-Free Help Line number was set up particularly managing the issues faced by these Institutions/Sectors.
Concurring with this idea, the Court coordinated the Principal Secretary, Department of Social Welfare, Government of Bihar to come up with a particularly devoted helpline.
Importantly, the Court additionally explained that it will be open for any of the individuals from the Civil Society/NGOs/CSOs to move toward the District Magistrate specialists established under the Regulations,aiding the needy, for after all the actual Government has called upon the overall population for delivering help, be it in whatever structure."
Ultimately, the Registrar General of the Court was approached to ensure that a copy of orders positively (for completing the needful) shipped off:-
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