Prabhakaran T.P vs Union Of India
2022 Latest Caselaw 5300 Ker

W. P.(C) No. 10888 of 2021      -1-


            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                  &
            THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
 WEDNESDAY, THE 18TH DAY OF MAY 2022 / 28TH VAISAKHA, 1944
                    WP(C) NO. 10888 OF 2021
PETITIONER/S:

            PRABHAKARAN T.P.
            AGED 64 YEARS
            S/O. PADMANABHA PISHARODY, MEMBER, COVID JAGRATHA
            SAMITHI, WARD NO. 3, POOKKOTTUKAVU GRAMA
            PANCHAYATH NOW RESIDING AT PADMALAYAM, KALLUVAZI
            POST, OTTPAPAAM, TALUK, PALAKKAD 679 514.
            BY ADV R.LEELA


RESPONDENT/S:

    1       UNION OF INDIA
            REPRESENTED BY THE PRINCIPAL SECRETARY, UNION
            MINISTRY OF HEALTH AND FAMILY WELFARE NEW DELHI
            110 011.
    2       DIRECTOR GENERAL OF HEALTH SERVICES,
            MINISTRY OF HEALTH AND FAMILY WELFARE GOVERNMENT
            OF INDIA NEW DELHI 110 011.
    3       STATE OF KERALA,
            REPRESENTED BY THE PRINCIPAL SECRETARY,
            DEPARTMENT OF HEATH AND FAMILY WELFARE , 6TH
            FLOOR, ANNEX II, SECRETARIAT, THIRUVANANTHAPURAM
            695 001.
            BY ADVS.
            MANU S., ASG OF INDIA
            JAISHANKAR V. NAIR, CGC
            V. MANU, SR. GP


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   18.05.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W. P.(C) No. 10888 of 2021             -2-




                            JUDGMENT

S. Manikumar, C.J.

Prayers sought for in the writ petition are as follows:-

"i. to issue a writ of mandamus or any other writ order/direction directing the 1st respondent to take immediate steps to publish the correct details of the capacity of the Pune- based Serum Institute of India and Bharat Biotech in producing vaccine;

ii. to issue a writ of mandamus or any other writ order/direction directing the 1st respondent to announce a supply calendar of vaccines to each State and also announce the number of vaccines available in the open market from 1st May 2021;

iii. to issue a writ of mandamus or any other writ order/direction directing the 3rd respondent to announce a supply calendar of vaccines in all Health centre/Covid vaccine centres/Private Hospitals that shall be available in each week, so as to reduce the chaos and confusion to the general public and to reduce spot registration attempt;

iv. to issue a writ of mandamus or any other writ order/direction directing the 1st respondent not to permit the Pune-based Serum Institute of India and Bharat Biotech from selling the covid vaccines in open market pending the final disposal of this writ petition."

2. Today, when the matter came up, Ms. Leela R., learned

counsel for the petitioner, submitted that the matter has become

infructuous.

Placing on record the above submission, instant writ petition is

dismissed as infructuous.

Sd/-

S. MANIKUMAR CHIEF JUSTICE

Sd/-

SHAJI P. CHALY JUDGE

Eb

///TRUE COPY/// P. A. TO JUDGE