HIGH COURT OF MEGHALAYA BAR ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) Noted that an additional affidavit on behalf of the respondent No. 12, in terms of order dated 24.08.2020 has been filed. Also noted that the report of the Committee constituted by the Health Department, Government of Meghalaya dated 04.08.2020 has also been filed and placed on record.

(2.) By order dated 24.08.2020, this Court had expressed its concern with regard to the married BSF personnel returning with their families who were not given the same assistance or accorded the same treatment given to other personnel, and were made to make their own arrangements for travel and transit. By way of the additional affidavit, the Deputy Inspector General, Ftr. HQ Border Security Force, Shillong (Respondent No. 12) has stated therein that to address this situation, and ensure uniformity in the implementation of guidelines and protocol to all its personnel irrespective of their marital status, a meeting was held on 03.09.2020 which was chaired by the Commissioner and Secretary, Health and Family Welfare Department, Government of Meghalaya and attended by the representatives of the respondent No. 12. At the said meeting, it was decided that the same protocol will be applied to the family members of BSF personnel. Pursuant to this decision, the respondent No. 12 issued an order dated 05.09.2020 which is reproduced herein below:-