IBRAHIM ELETTIL Vs. UNION OF INDIA

JUDGEMENT

(1.) Writ petitions have been filed for a direction to the State Government to bear the cost of institutional quarantine of expatriates.

(2.) The issue involved in both the writ petitions is common and therefore, we dispose of the same by a common judgment.

(3.) The facts leading to the filing of W.P.(C) No.10636 of 2020 are as follows: