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Penal action against Landlords harassing doctors in Delhi
It is a well known fact that India is suffering due to an outbreak of Coronavirus. And at this hour when the county should be united the landlords in Delhi are busy harassing the doctors as they are scared. As a result of which, the governement of NCT Delhi has released an order on 24th march, 2020 directing a strict penal action against all those landlords who were forcing doctors, paramedics, and healthcare personnel to vacate their rented residences due to the Coronavirus pandemic.
Union Health Minister, Dr. Harsh Vardhan also expressed his anguish on this matter and reminded people of the clapping done all over the country on the eve of 22nd march, 2020. Many doctors who were stranded on the roads expressed their grievances through social media and the same was also brought to the notice. In light of this issue, the Resident Doctors' Association, AIIMS, Delhi wrote a letter to the Union Home Minister. Following the letter Home Minister Amit Shah spoke to Delhi police chief and asked him to take action against the same to ensure the safety and security of doctors facing such harassment.
According to a government notification, such behaviour "not only strikes at the root of the fight against the COVID-19 pandemic but also tantamount to obstruction of duty of essential services." It is very sad and heart breaking to see that the heroes who need to be appreciated at this time of war are exposed to such inhumane behaviour. So, the question arises that, was the clapping done on 22nd march for the Helthcare and other essential services superficial?
Thus, taking strict action against the landlords harassing doctors the government of NCT Delhi released an order stating that any landlord or house owners who are forcing doctors or healthcare personnel to vacate their rented residences shall be dealt with strict penal action by appropriate authoriities.
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