Dileep Kumar vs State Of Kerala
2021 Latest Caselaw 12498 Ker

W.P(c).No.11332/2021-N                        1


                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT

                           THE HONOURABLE SMT. JUSTICE P.V.ASHA

               THURSDAY, THE 20TH DAY OF MAY 2021 / 30TH VAISAKHA, 1943

                                WP(C) NO. 11332 OF 2021-N

PETITIONER:


   DILEEP KUMAR, AGED 42 YEARS,
   S/O.T.K.RAJAPPAN, THEKKEDATH HOUSE, MAMMTTIKANAM POST,
   RAJAKKAD, IDUKKI - 685566-690523.

   BY ADVS DHEERAJ RAJAN C
           ANAND.K


RESPONDENT:


  1. STATE OF KERALA REP. BY SECRETARY
  DEPARTMENT OF HEALTH, SECRETARIAT,
  THIRUVANANTHAPURAM - 695001.

  2. DIRECTOR OF HEALTH SERVICES, PALAYAM - AIRPORT ROAD,
  NEAR GENERAL HOSPITAL ROAD JUNCTION, THIRUVANANTHAPURAM,
  KERALA 695035.


      SMT.VINITHA.B, GOVERNMENT PLEADER


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 20.05.2021, THE COURT ON THE

SAME DAY DELIVERED THE FOLLOWING:
 W.P(c).No.11332/2021-N                             2



                                          P.V.ASHA, J.
                              ----------------------------------------
                                 W.P(c) No.11332 of 2021-N
                            ---------------------------------------------
                             Dated this the 20th day of May, 2021

                                       JUDGMENT

Petitioner, who is a Pharmacist and Vice President of Kerala Private

Pharamacists Association, has filed this writ petition seeking a direction to the 1 st

respondent to declare private community pharmacists, like the petitioner, as frontline

workers fighting the pandemic COVID-19 and for a direction to consider

administering vaccine to such persons on priority basis.

2. The learned Government Pleader on instructions submits that

Government has in G.O(Rt)No.1102/21/H&FWD dated 19.05.2021 declared various

categories of persons, who are to be given priority in the matter of vaccination. The

staff of the shops providing essential supplies are included as Sl.No.25 in this order.

The petitioner being a Pharmacist, who is a staff in a medical shop, would come

under the said category.

Recording the above submission of the learned Government Pleader, the writ

petition is closed.

                                                            Sd/-    (P.V.ASHA, JUDGE)

      rtr/


                                       APPENDIX

PETITIONER'S EXHIBITS

EXT.P1: TRUE COPY OF THE DIRECTION DATED 23.11.2020 ISSUED BY THE MINISTRY OF HEALTH AND FAMILY WELFARE.

EXT.P2: TRUE COPY OF THE REPRESENTATION DATED 4.3.2021 SUBMITTED BEFORE THE 1ST RESPONDENT.

EXT.P3: TRUE COPY OF THE REPRESENTATION DATED 4.3.2021 SUBMITTED BEFORE THE CHIEF MINISTER OF KERALA.

EXT.P4: TRUE COPY OF THE REPRESENTATION DT.9.3.2021 SUBMITTED BEFORE THE PRESIDENT OF THE PHARMACY COUNCIL OF INDIA.