REGENT COMPUTRONICS PVT. LTD.

C.L.Anto Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

JUDGEMENT

(1.) Instant public interest writ petition is filed seeking the following reliefs:

(2.) Short facts leading to the filing of the writ petition are as follows: Petitioner claims to be a public spirited person. He is the grandson of a freedom fighter, who was in jail for several years. Grandfather was a great physician and co-founder of Federal Bank. Petitioner had initiated the Kuwait evacuation during the Gulf War in 1990-91, as the coordinator of United Action Committee, which was formed for the purpose of helping hapless Indians. Petitioner further claims that at present, he is the chairman of Disaster Management College in the country and also the chairman of a State Level Co-operative Society in Energy and Waste Management (NEWSCO LTD.4484). According to the petitioner, he has a lot of administrative experience in taking part in the disaster management in earthquakes at Maharashtra and Kutch (Gujarat). That apart, he claims that he is having a lot of medical exposure, due to the medical background of his family, which he had given to the Government to understand, act and evolve plans to stand out from other States in the management of COVID-19. Petitioner further states that he augmented the efforts of Kerala Government to manage the COVID-19 pandemic. In order to reduce the spread of pandemic and to help the expatriates, who want to come to India, he has filed this public interest writ petition on the following grounds.

(3.) That apart, on the aspect of COVID-19, the petitioner at paragraphs 18 to 21 of the statement of facts, has stated hereunder:

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C.L.ANTO Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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