Pravasi Legal Cell vs Union Of India & Anr.
2021 Latest Caselaw 1586 Del

                           $~30
                           *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                                      Date of Decision: 31st May, 2021

                           +       W.P.(C) 5641/2021

                                   PRAVASI LEGAL CELL                               ..... Petitioner
                                                Through           Mr. Jose Abraham,
                                                                  Mr. M.P. Srivignesh, Ms. Deepa
                                                                  Joseph & Mr. Robin Raju, Advocates

                                                     versus

                                   UNION OF INDIA & ANR.                           ..... Respondents
                                                 Through          Mr. Chetan Sharma, Ld. ASG with
                                                                  Mr. Anurag Ahluwalia, CGSC with
                                                                  Mr. Abhigyan Siddhant, Mr. Vinay
                                                                  Yadav, Mr. Akshay Gadeock,
                                                                  Mr. Amit Gupta, Mr. Sahaj Garg &
                                                                  Mr. Nitnem Singh Ghuman,
                                                                  Advocates
                                   CORAM:
                                   HON'BLE THE CHIEF JUSTICE
                                   HON'BLE MS. JUSTICE JYOTI SINGH

                                                JUDGMENT

D.N. PATEL, CHIEF JUSTICE (ORAL) Proceedings have been conducted through video conferencing. CM APPL. 17577/2021 (Exemption from filing affirmed affidavits & undertaking regarding court fee)

For the reasons stated in the application and in view of the present prevailing situation, the present application is allowed. However, the applicant is directed to file duly signed and affirmed affidavits within a

Signature Not Verified Digitally Signed By:SHIV KUMAR Signing Date:03.06.2021 19:43:18 period of one week and the requisite Court fee within a period of 72 hours from the date of resumption of regular functioning of the Court.

Application is disposed of.

W.P.(C) 5641/2021

1. This public interest litigation has been preferred with the following prayers:-

"(a) a direction to the Respondents to prioritize vaccination for people, including NRIs holding valid visa of foreign countries who normally reside and work and the respective foreign country and also for those students who opt for foreign education with a valid offer letter from the Universities abroad.

(b)a direction to the Respondents to provide option to include passport numbers in vaccination certificate and an option to update vaccination certificate already issued with passport numbers for those people who intend to travel abroad.

(c) a direction to the Respondents to take appropriate steps to include Covaxin in World Health Organisation's (WHO) Emergency Use Listing (EUL).

d) a direction to the Respondents to provide the complete name of the COVISHIELD vaccine in the Vaccination Certificate i.e. "Oxford-AstraZeneca COVID-19 vaccine"

(e)Alternatively, direct the Respondents to take necessary decision on representation dt. 20.05.2021 of the petitioner;

(f) Pass such other further order or orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."

Signature Not Verified Digitally Signed By:SHIV KUMAR Signing Date:03.06.2021 19:43:18

2. At the outset learned counsel appearing for the Petitioner submits that suffice would it be for the disposal of the writ petition that suitable direction is given to the concerned Respondent Authority to decide the representation dated 20th May, 2021 preferred by the Petitioner and annexed as Annexure P-5 to the memo of the present petition.

3. In view of the aforesaid limited submission, we hereby direct the concerned Respondents herein to decide the representation preferred by the Petitioner dated 20th May, 2021 and pending before them, in accordance with law, rules, regulations and Government policies, applicable to the facts of the case, as early as possible.

4. With these observations, the writ petition is hereby disposed of.

CHIEF JUSTICE

JYOTI SINGH, J MAY 31, 2021/rk

Signature Not Verified Digitally Signed By:SHIV KUMAR Signing Date:03.06.2021 19:43:18