SIDDHARTHSHANKAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) The jurisdiction of this Court under Article 32 of the Constitution has been invoked for seeking the following reliefs:

(2.) Pursuant to the order of this Court dtd. 1/10/2021 issuing notice, a counter affidavit has been filed on behalf of the Union Ministry of Health and Family Welfare. The counter affidavit specifically records that the submission of an Aadhar card is not a mandatory pre-condition for registration on the Co-win portal and, as a matter of fact, any of nine identity documents can be produced. For convenience of reference, paragraph 8 of the counter affidavit is extracted below:

(3.) Apart from the above averment, it has also been stated in the counter affidavit that a provision has been made to conduct vaccination sessions for other categories of persons who may not have any identity cards in their possession at all, including persons without a fixed place of abode, prison inmates, inmates in mental health institutions, persons in old age homes and road side beggars.