WPPIL/70/2021
2022 Latest Caselaw 2660 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. 70 OF 2021

                             25TH AUGUST, 2022

BETWEEN:
Subhash Taneja                                                   .....Petitioner.
And
State of Uttarakhand & others                                    ....Respondents.

Counsel for the Petitioner : Ms. Prabha Naithani, learned counsel.

Counsel for the Respondents : Ms. Puja Banga, learned Brief Holder.

The Court made the following:

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

This writ petition was preferred in May, 2021 when

the second wave of COVID-19 pandemic was raging to seek

the following reliefs:-

"a. Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to take appropriate action to grant leave or to take only office work from the female police officials/officers serving in the State of Uttarakhand who are pregnant or are having minor children upto five years of age.

b. Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to take effective and adequate efforts/ steps to protect the children from pandemic arising out of the corona virus".

2. Ms. Prabha Naithani, learned counsel for the

petitioner states that with the passage of time, this writ

petition has become infructuous.

3. The writ petition is disposed of as such.

(VIPIN SANGHI, C.J.)

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