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The Madras High Court in the light of the recent surge of COVID-19 cases over the past month, has issued a circular on Saturday strictly warning all the High Court Officers and Staff members to take all necessary precautions against COVID-19. It has issued a warning saying that if any Court Officer/staff member or his family who reside in the same house were either tested positive for COVID-19 and do not follow the necessary quarantine period, departmental action would be initiated against them.
The instructions and guideline were issued vide a circular on the 4thof July for the already restricted functioning of the High Court with effect from the 6thof July. The High has decided to resume its functions will full effect from the 6thof July via Video Conferencing. Previously the court had to restrict its operations in the month of June to 4 Single Benches and 2 Division Benches judges since several High Court Judges has contracted the virus.
It guidelines clearly state that any Court Officer/Staff or their family member show symtops of cold, cough, fever or breathing difficulties and pregnant women people with co-morbidities and those who are residing in containment areas are prohibited from entering the High Court campus. Further, the officers and staffers were adviced to commute in their private vehicles to comply with social distancing norms. “Attendance would not be marked for those not submitting self-declaration forms” was stated.
Officers above the cadre of Sub Assistant Registrar and Heads of Sections on the administrative side have to attend Court mandatorily on all working days. Other concerned Officers/Staffers should maintain a bare minimum requirement at least, subject to 50% who should attend office on rotation basis while the other 50% work from home. Other basic precautions like usage of mask, sanitizer thermal Scanning for temperature and social distancing norms should be strictly followed.
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