A Division Bench of the Allahabad High Court comprising of Justice Siddhartha Varma and Justice Ajit Kumar has directed the Uttar Pradesh State Government to ensure immediate procurement of vaccines so that complete vaccination can be done in State within the next 3-4 Months.
The Court has also directed the State Government to submit its response within 5 days about how it proposes to expedite the purchase of vaccines from the global market. The Court while hearing a Public Interest Litigation pertaining to issues related to Covid-19 Cases has expressed that,
“If we run late in vaccinating large number of population in the State, we may lose the real desired result of vaccination as the virus may achieve such mutations which may neutralize the vaccine also.”
The Court has passed direction for the State Government that,
“We, accordingly, direct the State Government to find ways and means to ensure immediate procurement of vaccines so that all in Uttar Pradesh may get vaccinated with its complete doses within 8 3-4 months time and tell us on the next date fixed how it proposes to expedite purchase of vaccines from global market.”
Case details
Case: - PUBLIC INTEREST LITIGATION (PIL) No. - 574 of 2020
Petitioner: - In-Re Inhuman Condition At Quarantine Centres And For Providing Better Treatment To Corona Positive
Respondent: - State of U.P.
Counsel for Petitioner: - Gaurav Kumar Gaur, and Others
Counsel for Respondent:- C.S.C., Arun Kumar, and Others
Bench: Justice Siddhartha Varma and Justice Ajit Kumar
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