WPPIL/71/2021
2022 Latest Caselaw 2653 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                 THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                        THE HON'BLE SRI JUSTICE R.C. KHULBE


                 WRIT PETITION (PIL) NO. 71 OF 2021

                             25TH AUGUST, 2022

BETWEEN:
D.K. Joshi                                                          .....Petitioner.
And
State of Uttarakhand & others                                       ....Respondents.

Counsel for the Petitioner : Ms. Snigdha Tiwari, learned counsel.

Counsel for the Respondent nos.1 and 2: Mr. J.C. Pande, learned Standing Counsel.

Counsel for the Respondent no.3 : Mr. V.K. Kaparuwan, learned Standing Counsel.

The Court made the following:

JUDGMENT:(per Hon'ble The Chief Justice Sri Vipin Sanghi)

This writ petition was preferred in public interest in

May, 2021, when the second wave of COVID-19 pandemic

was raging, to seek the following reliefs:-

"i. Issue a writ, order or direction in the nature of mandamus directing respondents to compulsorily vaccinate all persons with disabilities and the caregivers of persons with disabilities with high support needs above the age of 18 years against COVID-19 by administering Covishield or Covaxin to them irrespective of the nature of their disability on a priority basis.

ii. Issue a writ, order or direction in the nature of mandamus directing respondents to organize special camps at the level of every district under the supervision of the jurisdictional District Disability Welfare Officer to ensure vaccination on a priority basis for persons with

disabilities and their caregivers during the third phase of vaccination throughout the State.

iii. Issue a writ, order or direction in the nature of mandamus directing respondents to organize door to door vaccination at each district for the persons with benchmark disabilities with special support requirement and their caregivers on priority basis across the State".

2. With the passage of time, this writ petition has

become infructuous, and the same is disposed of as such.

(VIPIN SANGHI, C.J.)

(R.C. KHULBE, J.) Dated: 25th August, 2022 NISHANT