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The Division Bench of Allahabad high court comprising of Justice Shashi Kant Gupta and Saurabhshya Shamshrey directed the state government to ensure that the persons who have completed their quarantine period are released from quarantine centres provided they have been tested negative and that there is no legal impediment to releasing them. The bench observed that many persons including migrant works, were quarantined at different places in the state owing to the prevailing COVID-19 outbreak. However, the court cautioned that keeping them in quarantine centres against their wishes even after the completion of their quarantine period would be a violation of article 21 of the Indian Constitution. The court held that the persons who have completed their quarantine period and have tested negative cannot be further detained in the quarantine centres against their wishes.
The court further directed the Chief Secretary of Uttar Pradesh to set up a three member committee in every district to ensure smoother and more effective functioning of the quarantine centres. The state stated that a total number of 3001 Indians along with the 325 Foreigners who had attend the Tabllighi Jamaat meet were quarantined and completing their mandatory quarantine period they were released. However, 21 member released from the quarantine centre had been detained in jail. The state further asserts the none of the members of the Tablighi Jamaat who were Indians are presently under detention in the quarantine centres as they all have already been released. Thereafter the petitioner countered that the state had failed to provide the details of some Tablighi Jamaat members are yet to be released despite completing their mandatory quarantine period. However the court noted that the petitioner had failed to disclose the names of such unreleased Tablighi Jamaat members. Therefore with this, the court disposed of the matter.
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