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A petition filed by the Tamil Nadu LPG Cylinder Deliveryman’s Employees Union seeking for the safety masks, gloves, sanitizers etc. for the LPG cylinder deliveryman. The union pleaded that the respondent oil companies and their distributor's agencies are not taking any steps to provide the deliveryman with the necessary preventive measures required in the serious outbreak of COVID-19. Further the union also pleaded that if any person may die due to the coronavirus, there must be proper insurance coverage and the sum of Rs. 25 lakhs is to be paid to the family of that person.
The Madras HC observed that the oil corporation should adopt a proper and effective mechanism for the safety of LPG cylinder delivery boys. Further the court also required that the management of Oil Corporation shall also cause periodical inspections and surprise inspections to ensure the provision of safety gears such as masks, sanitizers, gloves etc. and shall also do regular inspections.
The respondents stated that ministry of petroleum and natural gas had announced compensation of Rs. 5 lakhs to the family of the deliveryman if they die due to COVID-19 outbreak while making deliveries of cylinder and apart from that insurance coverage of Rs. 1 lakh for the treatment of delivery boys who may be infected by the said virus is also declared. Further it was stated by the union of the India that necessary instructions have also been issued to all the distributors and also to be followed by the LPG cylinder delivery boys while making refill delivery and apart from that the distributors have also provided masks, gloves and sanitizers to all the delivery staff of the LPG cylinder services. But the employees union argued that the said effective preventive measures have not been put in action and the sum of 5 lakhs and 1 lakhs is nothing as compare to their hardships.
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