2020 (3) ABR (Cri) 60 ::AIROnline 2020 Bom 1010 ::2021 (2) Mh LJ (Cri) 596

Bombay High Court

Hon'ble Judge(s): Ravindra V. Ghuge, Shrikant D. Kulkarni , JJ

Constitution of India , Art.21, Art.226— Disaster Management Act (53 of 2005) , S.3— COVID-19 pandemic - Victims of callousness and negligence at hands of employees on COVID-19 duties and hospitals - Allegations of negligence , lack of medical facilities etc. - Measures to be taken - Every District Collector has now created Task Force at district level for combating Covid 19 pandemic considering State Government's order dated 13.04.2020 and Maharashtra Covid 19 Regulations, 2020 brought into force by Notification dated 13.03.2020 - Grievances of individuals, of any nature viz. from lack of oxygen upto lack of proper treatment, refusal to admit patients by Covid 19 hospitals or excessive billings, are looked into. by Task Force at district level - At the same time dedicated Covid 19 warriors, who are risking their lives and their families in this war against the pandemic, need to be complimented - Held , it is expected that State and the administration would deal with willful and intentional acts of negligence, callousness and work shirking, with a strict hand and initiate appropriate action against such errant employees/ officers. (Para 19 24 34) .....