WPPIL/62/2021
2022 Latest Caselaw 2664 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. 62 OF 2021

                             25TH AUGUST, 2022

BETWEEN:


In Re Vaccination of Nepali Laborers                                .....Petitioner.
And

State of Uttarakhand & another                                      ....Respondents.

Counsel for the Petitioner : Mr. Aditya Pratap Singh, learned amicus curiae.

Counsel for the Respondent nos.1 and 2: Mr. B.S. Parihar, learned Standing Counsel.

Counsel for the Respondent nos.3 and 4: Mr. V.K. Kaparuwan, learned Standing Counsel.

The Court made the following:

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

This petition was preferred in May, 2021 with

regard to the vaccination of Nepali residents, who did not

have identity cards/ aadhar cards.

2. Mr. Aditya Pratap Singh, learned Amicus Curiae for

the petitioner has drawn our attention to the policy framed by

the Government for vaccination of persons who did not have

identity cards/aadhar cards.

3. In view of the above, and with the passage of time,

this writ petition has become infructuous, and the same is

dismissed as such.

(VIPIN SANGHI, C.J.)

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