INDIAN MEDICAL ASSOCIATION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India filed in public interest, the writ applicant, viz. the Indian Medical Association, Gujarat State Branch has prayed for the following reliefs:-

(2.) The isssue raised in this litigation in public interest is with regard to the conducting of the RT-PCR test for the asymtomatic frontline health care workers.

(3.) In the aforesid context, Mr. Trivedi, the learned Advocate General invited our attention to the report filed today more particularly the relevant part of the report as regards the issue raised in the present litigation. The report reads thus:-