WPPIL/68/2021
2022 Latest Caselaw 2663 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. 68 OF 2021

                             25TH AUGUST, 2022

BETWEEN:
In Re Implementation of One Health Program and Vaccination
to Veterinarians Covid Pandemic
                                             .....Petitioner.
And
State of Uttarakhand & others                                      ....Respondents.

Counsel for the Petitioner : None appears.

Counsel for the Respondents                 :      Mr.      Anil   K.     Bisht,    learned
                                                   Additional           Chief      Standing
                                                   Counsel.

The Court made the following:

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

This writ petition was registered in public interest

on the basis of a letter of Ms. Sangeeta Dogra, dated

20.05.2021, wherein she had primarily sought a relief that

veterinary doctors should be considered as "front line

workers" for the purpose of vaccination.

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

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

(VIPIN SANGHI, C.J.)

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