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A Petition was filed by the Distress management Collective seeking directions to be issued to the Concerned Government Departments to provide adequate safety kits and protection gear to nurses workind in Private clinics who were directly dealing dealing with COVID-19 on the frontlines. The Delhi High Court in lieu of the above petition has directed the Delhi Government as well as the Center to filed detailed written statement in this regard.
The Division Bench comprising of Justice Prateek Jalan and DN Patel have directed the counsels appearing for Governments to address the demands raised by the Petitioners and formulate methods to fulfil them.
The petitioners seek parity in the facilities provided to the health workers in both the government as well as the private hospitals and clinics. And other such demands such as:
The Court critized the counsels on not knowing anything about the Pradhan Mantri Garib Kalyan Yojna, its the mode of payment, the criteria to its mandate and who would pay the same. The Court expressing is dissatisfaction said ‘Is it too much to ask for from the government to address the concerns of the nurses and paramedics’.The existing Government schemes were not found to be satisfactory to the Bench. The court further said: 'Someone should listen to the grievances of the nurses. We understand that the government can't pay for everything, but that is where you engage the private nursing homes’.
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