BENNY ANTONY PAREL Vs. UNION OF INDIA

JUDGEMENT

(1.) Read order dated 24.05.2021.

(2.) Today, the learned Government Pleader, in response to the above order would submit that the Government has passed an order on 2.06.2021, to include the judicial officers and staff of the High Court and Subordinate Courts in the priority category for Covid 19 vaccination.

(3.) According to the learned counsel Sri. Saiby Jose Kindangoor, the very idea of including the judicial officers and the staff in the priority category is to ensure that timely justice is rendered to the public. However, it is submitted that the Government remains oblivious to the plight of the lawyers and clerks, who are indispensable part of administration of justice. It is pointed out by the learned counsel that it is because of the intervention of the Court that timely justice has been rendered to the citizens even during the period of pandemic. The learned counsel further submitted that without the lawyers and clerks, any inclusion of judicial officers and staff of the High Court and Subordinate Courts in the priority category would become meaningless.