P.PRAKASH Vs. UNION OF INIDA

JUDGEMENT

(1.) The petitioner claims to be a public spirited person and also a practising advocate and he is unsuccessfully contested for membership of Tamil Nadu Legislative Assembly as well as the Parliament in the years 2016 and 2019 respectively. The petitioner would further claim that he is also running a training centre as well as giving free coaching, so as to enable the students to undertake competitive exams and become success. The learned counsel appearing for the petitioner would submit that on account of uncertain spread of COVID-19 pandemic virus, most of them used to tempt/develop impressions that they would die soon and started tracking their own lives and therefore, the petitioner suggested that suitable psychiatric counselling through trained persons should be given to them to prevent recurrence of such kind of occurrence and in this regard, he has also submitted a representation dated 06.07.2020 to the official respondents and despite receipt and acknowledgment, no orders have been passed and hence, came forward to file this writ petition.

(2.) Mr.V.Kathirvelu, learned Assistant Solicitor General of India accepts notice on behalf of the first respondent and Mr.Aayiram K.Selvakumar, learned Additional Government Pleader accepts notice on behalf of respondents 2 and 3.

(3.) In the considered opinion of this Court, the reaction on account of COVID-19 pandemic virus, especially, if it happens to be a symptomatic case, depends upon the will or otherwise of a concerned individual and suicides happen on a spur of the moment.