IN RE IN THE MATTER OF TO PROVIDE ADEQUATE SECURITY TO DOCTOR Vs. PRINCIPAL SECRETARY / SECRETARY HEALTH DEPARTMENT GOVT. OF UTTARAKHAND DEHRADUN

JUDGEMENT

(1.) Mr. Dushyant Mainali, the learned counsel for the petitioner, submits that the present Writ Petition (PIL) has been initiated on an E-mail sent by him to this Court on 7/4/2020. The learned counsel further submits that, because of the change in circumstances, there is no perceivable threat at present to the Doctors and other medical personnel, which was present in the first and second waves of the COVID-19 pandemic.

(2.) The learned counsel for the petitioner expresses his gratitude towards this Court for passing appropriate orders at different point of time for protecting the health and lives of the Doctors and other medical personnel. He also expresses his gratitude towards the Doctors and other medical personnel for the relentless services they have rendered to the people of the State of Uttarakhand.

(3.) The learned counsel further prays that the present Writ Petition (PIL) may be allowed to be withdrawn.