Amrita Dhawan vs Govt. Of Nct Of Delhi & Anr

D.N.Patel, CJ

Proceedings in the matter have been conducted through video conferencing.

C.M.No.30399/2020 (exemptions)

Allowed, subject to all just exceptions.

The application is disposed of.

W.P.(C) No.9444/2020

This writ petition has been preferred with the following prayers:-

“i.Issue a writ of mandamus or any other appropriate writ thereby directing the Respondent No.1 and/or Respondent No.2 to regulate

unbridled powers given/delegated to Civil Defence Volunteers in Delhi through The Delhi Epidemic Diseases (Management of Covid 19)

Regulations, 2020 by all means,

ii. Issue a writ of mandamus or any other appropriate writ thereby directing the Respondent No.1 and/or Respondent No.2 to disallow male

Civil Defence Volunteers to take photographs of women in terms of the Delhi Epidemic Diseases (management of Covid 19) Regulations,

2020 until its revision or formulation of fresh regulations keeping in view safety and security of women in Delhi,

iii. Issue a writ of mandamus or any other appropriate writ thereby directing the Respondent No.1 and/or Respondent No.2 to

discontinue/disallow Civil Defence Volunteers from wearing “khaki†uniform and allow such uniform which should be clearly

distinguishable in colour from police,

iv. Issue a writ of mandamus or any other appropriate writ thereby directing the Respondent No.1 and/or Respondent No.2 to introduce

multiple payment mode for accepting fines/penalties for Covid guidelines violation,

v. Issue a writ of mandamus or any other appropriate writ thereby directing the Respondent No.1 and/or Respondent No.2 to prepare and

implement comprehensive revised guidelines/regulations in a time bound manner in relation to Civil Defence Volunteers and/or such other

persons authorized by Respondent no.1 and/or Respondent no.2 through The Delhi Epidemic Diseases (Management of Covid 19)

Regulations, 2020 and other regulations,

vi. Any other of further relief which this Hon’ble Court deems fit in larger public interest and in the interest of justice.â€​

Having heard the learned counsel for the parties and looking to the facts and circumstances of the case, it would suffice for the disposal of the writ

petition, if the same is directed to be treated as a representation by the concerned respondent authorities.

We accordingly direct the concerned respondent authorities to treat this writ petition as a representation and decide the same in accordance with

law, rules, regulations and Government policies applicable to the facts of the case.

With these observations, the writ petition is disposed of.