A.S.BILAL Vs. CHIEF SECRETARY

JUDGEMENT

(1.) We have heard learned counsel for the petitioner and learned Additional Advocate General for the respondents.

(2.) This petition has been filed by a learned advocate contending that a mandamus be issued to the respondents in order to procure and install effective thermal virus scanner phone app check as well as cameras for an effective detection of virus cases during the current pandemic of COVID 19.

(3.) The submission is that such technologies can be effectively deployed in order to detect and meet the challenge of the virus as it will help in locating it and then taking appropriate steps for eradicating the same. It is also the contention of the petitioner that it has been internationally accepted in most of the worst affected countries throughout the world and therefore, such a device would be helpful in India as well. The prayer, therefore, is that the same should also be adopted by the Government of Tamil Nadu and arrangements be made in order to meet the challenge of the virus with such technological devices.