TARUN MEHTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has invoked the jurisdiction of this Court under Article 32 of the Constitution seeking a modification of the Covid-19 vaccination policy. The petitioner states that he was vaccinated with the Sputnik-V vaccine, but, since it has not been approved by the World Health Organisation, he is unable to travel abroad. The petitioner seeks a modification of the policy to allow voluntary revaccination of persons who have received the Sputnik-V vaccine and are desirous of travelling abroad.

(2.) The Court has been moved under Article 32 without a demand for justice being made before the competent authority. The safety and efficacy of the measure requires a careful and calibrated scientific assessment. Hence, the petitioner is permitted to highlight the hardship which is being faced by him and perhaps, by similarly placed other individuals, by moving a representation before the Union Ministry of Health and Family Welfare. The petitioner is granted liberty to do so. The MOH&FW is requested to consider it appropriately bearing in mind all relevant aspects with reasonable expedition.

(3.) The writ petition is accordingly disposed of.