LAWS(KER)-2021-5-114

ADV. SABU P. JOSEPH Vs. STATE OF KERALA

Decided On May 10, 2021
Adv. Sabu P. Joseph Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The COVID-19 pandemic has poignantly demonstrated that health is not the business of a few all must come together.

(2.) With the crisis expected to deepen before it improves, there are major foundational dimensions to health system and people's access to it.

(3.) The pandemic brings into focus two truths: First, health for all without unbearable financial burden is imperative; and Second, strong health systems to respond to evolving and continuing health crisis is unexpendable.