SC refuses to entertain plea seeking standard Yoga protocol to enhance COVID-19 resistance

On Thursday, the Apex Court refused to entertain a PIL seeking directions to the Union Ministry of AYUSH to develop standard Yoga protocol to help the general public enhance COVID-19 resistance.

A bench headed by Justice Ashok Bhushan said that it is aware of the benefits of Yoga but it can't pass such order on a Public Interest Litigation & it is for the Govt to take a call. The bench said that the petitioner may approach the Govt with his plea.

The plea, filed by Lawyer Ashwini Upadhyay, also asked that AYUSH Ministry be directed to customise Yoga protocols to control most common diseases like diabetes, fever, infections, cardiovascular, respiratory, & digestive diseases.

It has also sought direction for the ministry of information & broadcasting to take steps to broadcast COVID-19 Yoga protocols, as well as other customised Yoga protocols among the general public in order to strengthen the body's immune system & overall development of mind & body, morning & evening every day.

"Direct the Ministry of HRD to develop a standard textbook on Environment, Health & Yoga Science for students of I-VIII standard & make its study compulsory throughout the country," the petition also sought.

It further sought that the AYUSH Ministry be directed to frame a 'National Yoga Policy' to promote & propagate Yoga Science in order to make the people fully aware of the health-hazards, health-hygiene, & health safety.

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