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Delhi High Court Issues Series of Directions To Ensure Proper Facilities and Treatment For Persons Residing in Night Shelters, Asks Authorities To Keep Spread of COVID19 in Check.
The Delhi High Court have passed a series of directions to Delhi Urban Shelter Improvement Board, All India Institute of Medical Sciences, and the Delhi Government to ensure proper facilities to the people residing at the night shelters at the All India Institute Of Medical Sciences (AIIMS) premises. A Divisional Bench comprising of Justice Vipin Sanghi and Justice Rajnish Bhatnagar, under all the laid assurance with the presence of other concerned authorities, it was rightly ensured that that the team was awaken with right measures to cope up with the conditions with the conditions of the migrants. Some of the concerns were raised by Ms. Rachana Malik, who told about sanitations facilities which were immensely deteriorating. The last order of the court observed that “ though it appears that after the passing of the last order the senior officials of DUSIB, as well as the Chief Secretary, Delhi, have become alive too the problems highlighted by us, and corrective steps have been take, our apprehension is that the situation may again go back to what it was, once Court’s monitoring stops”. Further, the DUSIB have directed the other associations such as NGOs and the social workers to supervise the night shelters. Moreover, any complaints or any sort of grievances should be recorded and should be taken at once without any delay. Aliment of liquid soaps and hand sanitizers would be equipped to the night shelters. Concerned government hospitals, to be shifted for aiding the night shelters. Moreover, with respective assessment the court have directed the nodal officers to ensure proper communication between the All Indian Institute of Medical Science and GNCTC, so that every function of them cope ups well.
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