PETER MYALIPARAMBIL Vs. UNION OF INDIA

JUDGEMENT

(1.) Captioned writ appeal is filed, by the writ petitioner challenging the judgment of the learned Single Judge in W.P(C). No.21560 of 2021 dtd. 21/12/2021 whereby the following reliefs sought for by the appellant were declined.

(2.) Appellant claims to be a social activist interested in espousing public causes, and the kind of litigations undertaken by him in the larger public interest are all narrated in the writ petition. The question emerging for consideration is, whether the photographic printing of the Hon'ble Prime Minister in the Covid-19 Vaccination Certificate issued to the vaccinated persons online through Co-WIN platform, violates the fundamental right guaranteed to the petitioner conferred under Part III of the Constitution of India, especially Article 19(1)(a) dealing with freedom of speech and expression.

(3.) In fact, the appellant raised the following questions for consideration before the learned Single Judge: