THAMPI V. S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who states to be a publically motivated citizen, has approached this Court with an allegation that respondents are attempting or devising to vaccinate every child in Kerala, irrespective of whether their parents give consent to it or otherwise.

(2.) Though we have heard Sri.V.T.Madhavanunni - learned counsel for the petitioner, in great detail, we must upfront record that there is nothing in the writ petition or in the pleadings therein, to indicate why the petitioner has been persuaded to an impression that the Authorities are likely to use force for the purpose of paediatric vaccination. The relevance of vaccination does not require to be spoken to by us because it is not an issue in this case, since the petitioner only alleges that the officers, especially the District Collectors, have devised mechanisms to ensure 100% vaccination of all children across the State, notwithstanding the opposition to it by them or their parents.

(3.) It is pertinent that not a single specific incident or instance has been impelled by the petitioner and he appears to be acting on some information which he has obtained through the social media. It is also uncontested that none of the media has reported any instance of protest against "forcible" vaccination and we do not think that a speculative cause of action, as projected by the petitioner, should engage us, especially during a vacation sitting.