BIJU C.M Vs. STATE OF KERALA

JUDGEMENT

(1.) The COVID-19 pandemic is challenging our collective calculus of uncertainty because there is no reference case for it in living memory.

(2.) Living in the face of this uncertainty or with it, as some may say is the defining theme today because the pandemic qualifies as a true outlier by any standard.

(3.) The "new normal" or "next normal" require confronting this uncertainty head on and converting it into decision making in every sphere.