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Three judges of Madras High Court test Positive for Coronavirus – Functioning Curtailed, Only Emergency hearings
It seems that, in the urgency of starting the normal functioning of courts and other institutions, the government has taken a very big risk of its people lives. Three judges of Madras High court have tested positive for COVID-19, after which it has been decided by the court to continue its hearings in online mode.
Madras High Court was immediately closed after the announcement of lockdown by the Centre on 24 March. It reduced its staff and stopped its functioning also. Only two division benches and three single judge bench was permitted.
Although, the face to face hearing was stopped after April 19, because a Government staff tested positive for the COVID-19, who had attended the court hearings for a couple of days. This activated the terror and consequently, all the judges, advocates and staff were tested and quarantined.
The court decided to close the court halls and continue its proceedings through virtual conferencing from judge’s residences and also shelve the summer vacation which was due for May.
But after the announcement in the relaxation of lockdown by the government from June 1, all the judges were directed to attend the video conferencing from there court chambers. After which, three judges tested positive.
This coerced the Administrative Committee, comprising the top seven judges of the court to call for a sudden meeting and to decide the further model of case hearings. It again restricted the proceedings of the court and has asked minimum staff to be employed for hearings.
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