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SC Directs, all the officers of the rank Deputy Registrar & Above to get back to office
The Supreme Court, has issued orders, which is directing all the officers of the rank of deputy registrar, and above, or their equivalent, in the Registry so as to start attending office from today onwards.
The partial modifications that were done, were referred office orders, were issued on the 22nd of March, 2020, 27th oAf March, 2020 & 15th of April, 2020, whereas it was also said that the remaining staff can continue to work from home, on such terms and conditions, as they were notified earlier, by such orders of reference.
The order said,:
“however, concerned Registrar(s) may direct any other subordinate officer/staff to attend office to meet any urgent requirement(s) and, on such direction, such officer and/or staff shall report for duty at office on the date and time so directed”[1]
It was hence also said and emphasized that the officers, as well as the staff, while they will be commuting from and to their work, will be strictly following, and will be in compliance of all the guidelines as well as the advisory that was issued by the Government, and also as it will be directed by the Registry, from time to time, towards the prevention of the spread of COVID-19 infection, like the practicing of the social distancing, by also undergoing thermal screening, submitting to self-declaration forms, wearing face masks, etc.
The companies also, all the private entities, have been given a green light for the commencement of their work and offices, with about 33% of the staff on constant rotation.
The conditions all around the world has come to a standstill, due to the spread of the pandemic. The country has been in a lockdown for over a month, and a major effect on the economy of the country is observed.
[1] Order by the Supreme Court
