- (1.) The application be listed after pronouncement of Judgment in W.P. (C) No. 54 of 2021 [Harshit Agarwal Vs. Union of India]. MA 240/2021 in W.P.(C) No. 76/2015
(2.) Issue notice to Directorate General of Health Services [DGHS] and Union of India. Dasti, in addition, is permitted. List on 08.02.2021. MA 243/2021 in W.P.(C) No. 76/2015
(3.) The order dated 28.01.2021, which was specific to the State of Tamil Nadu, should be extended 'All India'.;