On Tuesday, the Govt of Maharashtra informed the High Court of Bombay that the State Govt would kick-start the door-to-door COVID-19 vaccination drive from Aug 1 in Mumbai.
Earlier, the door-to-door COVID-19 vaccination drive was supposed to start from Pune as a pilot project but the state told the Court that they have drafted a detailed policy to start a door-to-door vaccination drive in the state which will start from Mumbai.
Petitioner advocate Dhruti Kapadia appearing in-person raised the issue of the cost of the vaccination on which the Court replied, "Citizens would not have to pay for the vaccines since it is being done by the corporation. Also, the authorities should consider including the wheelchair-bound citizens, who have already got the first doses."
As per the Court directive, elderly persons, physically disabled/wheelchair existence/on a stretcher, immune-compromised & those on chemotherapy & or cancer care or terminally ill & cannot be transported safely would be eligible for door to door vaccination drive.
Expressing her happiness on the Court's decision Dhruti Kapadia told the news agency, "I thank our judiciary, media, AG, BMC team, & all who have made this impossible become possible. All the research & hard work put in has now shown sunlight with a bright day for those who thought would never get the vaccines."
Bombay High Court bench of Chief Justice Dipankar Datta & Justice Girish Kulkarni was hearing the petition filed by advocate Dhruti M Kapadia seeking door-to-door vaccination for elderly & bedridden citizens in the state & the petition was filed just before the start of the second wave of COVID-19 hit the country.
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