Pravasi Legal Cell vs State Of Kerala
2021 Latest Caselaw 10371 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

                       WP(C).No.5106 OF 2021(K)


PETITIONER:

               PRAVASI LEGAL CELL,
               THROUGH ITS PRESIDENT ADV.JOSE ABRAHAM,
               E/144/4, ASHRAM, NEW DELHI-110 014.

               BY ADV. SRI.E.ADITHYAN

RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY ITS CHIEF SECRETARY,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.

      2        UNION OF INDIA,
               MINISTRY OF HEALTH AND FAMILY WELFARE,
               REPRESENTED BY ITS SECRETARY,
               NEAR UDYOG BHAWAN METRO STATION, MAULANA AZAD RD,
               NEW DELHI,DELHI-110 011.

      3        UNION OF INDIA,
               MINISTRY OF CIVIL AVIATION,
               REPRESENTED BY ITS SECRETARY, RAJIV GANDHI BHAWAN,
               SAFDARJUNG AIRPORT, NEW DELHI-11000.

               BY ADVS. SRI.P.VIJAYAKUMAR, ASG OF INDIA
                        SMT.VINITHA.B, GOVERNMENT PLEADER

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION             ON
26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5106   of 2021(K)
                                  2

                               JUDGMENT

The complaint of the petitioner is

over the burden on the part of the overseas

employees in undertaking the RTPCR test before

boarding the plane and after landing in

Kerala, stating that each of the families have

to spend a huge amount for their travel from

the Gulf countries to the home town.

2. The learned Government Pleader on

instructions submitted that the RTPCR test for

the persons employed abroad are made available

free of cost.

Therefore the petitioner cannot have

any grievance in the matter.

                The     writ      petition         is     closed

    accordingly.                                        Sd/-

                                                    P.V.ASHA
                                                     JUDGE
    ww

WP(C).No.5106 of 2021(K)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE CERTIFICATE OF REGISTRATION OF THE PRAVASI LEGEL CELL NGO.

EXHIBIT P2 TRUE COPY OF THE GUIDELINES ISSUED BY THE 2ND RESPONDENT DATED 17.02.2021.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 22.2.2021 FORWARDED TO THE FIRST RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 22.2.2021 FORWARDED TO THE SECOND RESPONDENT.