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The high court of Uttarakhand expressed concern over the condition of quarantine centers in villages of the state. The court earlier received reports regarding the condition of quarantine centres from various District Legal Service Authorities and it observed the condition as pitiable. It further directed DM’s to take immediate steps to improve the situation.
The division bench noted that there are no facilities in the center, the food to the inmates is provided by their family members or other villagers and not by the authorities. There are only 1 or 2 toilets for around 20-30 inmates in these Centers. Moreover, the condition of these toilets is very bad in regard to the hygiene.
The bench observed the reason behind such a plight is the lack of funds with the Gram Sabhas which have been given responsibility to look over the centers in villages. Further, the court noted that the coordination between the district & village authorities and elected representatives is necessary for improving conditions of these centers.
The state government has already ordered for the coordination between district and village authorities and provision of funds was also suggested but the court found that it hasn’t been implemented in a proper manner. Therefore the court directed the Secretary Health and Secretary Disaster Management Govt. of Uttarakhand, to pass orders to the DM’s to make them implement earlier order and provide funds to the Gram Sabhas.
A direction in regard to submission of a report on "rapid testing" in the state was also given. The matter will again be taken on June 17.
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