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This hearing has been done through video conferencing by the bench of Justice Prathiba M. Singh regarding the application seeking exemption from filing court fee and duly attested affidavits. Binding the deponent of the affidavit to the contents of the application, the exemption is granted. Insofar as the court fee is concerned, the same be deposited within one week. Application is disposed of. Registry to submit a report in case the court fees are not filed after a month. The present writ petition has been filed by the Students Union and the Teachers Union at the Jawaharlal Nehru University (hereinafter, “JNU”), as also two Professors who teach at the University. The Petitioners are seeking various directions to the Respondents including a direction for setting up COVID care facilities in the University Campus, as also a COVID response team, and certain Oxygen facilities inside the University Campus premises. The Petitioners wrote a letter to the Registrar of the Respondent University, highlighting the alarming situation due to COVID-19 on the JNU campus, seeking various steps to be taken for controlling the situation. Thereafter, a notification is stated to have been issued on 18th April 2021, by the Deputy Registrar of the JNU constituting a COVID-10 task force and a COVID-19 response team in JNU. The Petitioners, themselves, are stated to have requested the faculty of the Centre for Social Medicine and Community Health, for drawing plans for COVID care, which has submitted a proper proposal in this respect. Further, there is also a plan which has been devised by the School of Life Sciences, JNU, for producing Oxygen within the campus itself.
The court directed The Registrar, JNU to immediately give instructions to the counsel, and file a status report, as to what are the steps taken by the administration of the JNU in respect of the requests made and letters written by the Petitioners to the administration, for dealing with the COVID-19 pandemic situation in the JNU campus since 2020 and especially since the 13th April and The Registrar of the Respondent University, shall convene a meeting today itself at 5 P.M, chaired by the Vice-Chancellor along with the other internal administrative staff as also the concerned SDM/ADM of the area, to work out the formalities and the protocol. The status reports explaining the feasibility, modalities, and timelines for setting up of a covid care center, preferably with oxygenated beds, as directed, be emailed by both the JNU administration as also the ADM/SDM of the concerned area, to the Court Master by 9 A.M., on 13th May 2021.
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