The Court is convened through Video Conferencing.

Heard learned counsel appearing on behalf of the petitioners as also learned Solicitor General appearing on behalf of the Union of India at length.

The petitioners in these two writ petitions sought certain directions to the Government of India to formulate a comprehensive policy for the welfare and safety of the health care workers. The petitioners sought almost 14 directions to be given to the Union of India. Out of them, some of the directions, particularly those relating to the availability of corona virus protection kits for health care workers and police protection, have already been covered by the detailed order passed by this Court in WP(C)….D.No.10795 of 2020 on 08.04.2020 whereby certain interim directions were issued to the Government of India.

On the remaining issues raised by the petitioners in the writ petitions, learned Solicitor General submits that the Government has already created/set up Helpline Numbers/Control Room and they are monitoring the position on day-to-day basis.

In view of the above, we grant liberty to the petitioners to make complaint regarding their grievance on the Helpline Numbers/Control Rooms created/set up by the Government of India. We request the learned Solicitor General to provide a copy of th

e same to the learned counsel for the petitioners by E-mail. With the above-mentioned observations, the writ petitions stand disposed of.