ISHA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Petitioner is employed as a Lecturer- History in the Government Girls Senior Secondary School, New Usmanpur, Gautam Puri, Delhi which runs under the Respondent No. 2- Director, Directorate of Education, GNCTD. She teaches students of classes 11 & 12. She had filed the present petition seeking a declaration that she should be allowed to attend the school, conduct teaching and undertake other responsibilities without being forced to take the COVID-19 vaccine. The relief sought by the Petitioner is as under:

(3.) The issue related to non-vaccination has already been considered by the Supreme Court in Jacob Puliyel vs Union of India & Ors., [2022 SCC OnLine 748] and by the Delhi High Court in W.P. (C) 4741/2022 titled 'Narendar Kumar vs. Government of National Capital Territory of Delhi.