SIBHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Instant Public Interest Litigation is filed by the petitioner for the following reliefs:

(2.) Short facts leading to filing of the writ petition are that, petitioner is a lawyer by profession. She has filed this public interest writ petition seeking interference of this Court, on a decision taken by the respondents, which according to her, is in total violation of the concept of a welfare State and principles of good governance. Petitioner has also stated that while providing free vaccination to the entire citizens, irrespective of their economic status, it would cause huge debt to the State Exchequer, which has to be compensated by the poor and weaker sections of the society.

(3.) Petitioner has further stated that the State of Kerala represented by the Chief Secretary, Secretariat, Thiruvananthapuram, respondent No.2, has taken a decision to obtain One Crore vaccine for COVID-19 disease from the companies, on payment of cost, which is fixed as Rs.400/- per dose, for all the citizens free of cost and further, to distribute it among the entire citizens of the State, at a cost of Rs.1,300/- Crores.