A Division Bench of the Madras High Court, comprising Chief Justice Sanjib Banerjee and Justice Senthilkumar Ramamoorthy in the case of M. Karpagam v. Commissionerate for the Welfare of Differently Abled & Ors. has directed the State Government to formulate a plan regarding the vaccination of the differently-abled persons and for those persons who are not able to leave their beds.
“The State will indicate a plan of action to deal with vaccination of persons who are either homebound or with serious disabilities so that such vulnerable persons are both protected and are not inconvenienced in seeking to be inoculated.”
Factual Background
The Petitioner named M.Karpagam had filed for issuance of a Writ of Mandamus directing the respondents to frame a standard operating procedure for vaccinating Homebound persons with disability persons at Institution's nursing homes etc .
Court Reasoning & Judgment
The Court considered all the facts of the case and looked into the submission of the AG in which he informed the Court that appropriate measures are being taken by the State. The Court also perused the affidavit filed by the Union pertaining to the availability of vaccines. The Court ordered the State to formulate a plan through which vaccination could be provided to the differently-abled persons so that such vulnerable persons are both protected and are not inconvenienced in seeking to be inoculated. Such report should be available when the matter appears next, a fortnight hence.
The Bench had listed the matter on 07.06.2021 for the next hearing.
Case Details
Case:- W.P.No.11850 of 2021
Petitioner:- M.Karpagam
Respondent:- Commissionerate for the Welfare of Differently Abled & Ors
Counsel for Respondent:- Mr.R.Shunmugasundaram
Judge: Chief Justice Sanjib Banerjee and Justice Senthilkumar Ramamoorthy
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