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Tarees Hameed Vs Union Of India And Ors

Case No: Civil Writ Jurisdiction Case No. 9860 Of 2020

Date of Decision: Jan. 5, 2021

Hon'ble Judges: Sanjay Karol, CJ; Rajeev Ranjan Prasad, J

Bench: Division Bench

Advocate: Kumar Brijnandan, Dr. K. N. Singh

Final Decision: Dismissed

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Judgement

The petitioner has prayed for following relief(s):

1(i) For issuance of an order(s)/direction(s) or writ(s) in the nature of Mandamus directing the Respondent Nos. 2 to 4 to strictly follow Standard

Operating Procedure (SOP) for transporting a suspect/confirmed case of COVID-19 patients issued on 29.03.2020 by Central Government, Ministry

of Health and Family Welfare prepared. And/or

(ii) For issuance of further order (s) direction(s) or writ(s) in the nature of Mandamus directing the Respondent Nos. 2 to 4 to ensure that 102

ambulances should not be used for transporting a suspect confirmed case of COVID-19 patients. And or

(iii) For issuance of further order (s) direction(s) or Writ(s) in the nature of Mandamus directing the Respondent Nos. 2 to 4 to ensure that only those

Government or Private ambulances which are identified and designated specifically for transporting COVID-19 suspect confirmed patients should be

allowed to transport COVID-19 suspect confirmed patients. Thus, use of non-ALS/BLS Maruti Omini, Bolero and other similar private vehicles which

are often used as ambulances cannot be used as ambulance tor transporting a suspect/confirmed case of COVID-19, And / or

(iv) For issuance of further order(s) direction (s) or Writ(s) in the nature of Mandamus directing the Respondent Nos. 2 to 4 to ensure that Ambulance

services for COVID-19 patients should be provided through toll free numbers only within Avg. response time of 20 minutes. And / or

(v) For issuance of further order (s)/ direction (s) or writ(s) in the nature of Mandamus directing the Respondent Nos. 2 to 4 to augment the capacity

of ambulances by adding a fleet of at least 500 ALS/BLS ambulances in each districts of Bihar. And or

(vi) For issuance of further order (s)/ direction (s) or Writ(s) in the nature of Mandamus directing the Respondent Nos. 2 to 4 to ensure that if other

than identified and designated ambulances are bringing COVID-19 or suspect patients to Government or Private Hospitals, Nursing Homes, Private

Clinics etc such vehicles need to be quarantined for thorough cleaning and disinfection and should only be released after certification by district

administration/district health officials. And/ or

(vii) Pass such other order / orders which may appear fit and proper in the facts and circumstances of the instant case.

Learned counsel for the petitioner seeks permission to withdraw the present application, for the same having become infructuous.

Permission granted.

The present petition stands dismissed as withdrawn.

Interlocutory Application(s), if any, also stands disposed of.