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Apex Court dismisses clutch of COVID-linked PILs


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26 Jul 2020
Categories: Latest News

With a large number of Public Interest Litigations being filed on various issues pertaining to Covid-19, the Apex Court on Thursday expressed reservations against entertaining petitions related to policy matters, dismissing several of them including those seeking resumption of international flights to enable stranded Indians to come back and introduction of yoga in schools & educational institutions to boost immunity to defeat the virus.

A bench headed by Justice Ashok Bhushan said it is for the ministries of external affairs & civil aviation to take a decision on resumption of international flights & the court could not interfere in it.

On a plea seeking introduction of yoga classes, the bench said it was aware of its benefits but can't pass such orders.

The Court also denied entertaining a PIL seeking its direction to the Govts to ensure that educational institutions demand only tuition fees during the lockdown period. 

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