On Monday, the Supreme Court dismissed a Public Interest Litigation (PIL) filed by Priya Mishra and other petitioners, alleging side effects, including blood clotting, resulting from the administration of COVID-19 vaccines. The Court described the petition as an attempt to create unnecessary sensationalism around vaccine safety.
During the hearing, a bench comprising Chief Justice D.Y. Chandrachud, Justice J.B. Pardiwala, and Justice Manoj Misra expressed scepticism about the plea. The bench remarked, “File a class action suit! What is the use of this? Please also understand what would be the side effect if you did not take the vaccine. We do not want to rake this up, this is just to create a sensation”.
The Court emphasized that concerns about potential side effects must be weighed against the benefits of vaccination, urging the petitioners to pursue appropriate legal channels for their grievances rather than engaging in sensational litigation.
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