ARMANDO GONSALVES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard the learned Advocate General for the State of Goa and the learned counsel for the petitioners in this PILWP.

(2.) Both these applications seek the vacation of our order requiring the State to ensure that persons entering into the State of Goa possess a COVID-19 negative certificate obtained by them for a maximum of 72 hours before seeking entry into the State of Goa. In the alternate, the State urges that a waiver be granted in respect of persons who are employed in Goa and travel between the neighboring States and the State of Goa daily subject to such persons being thermally scanned and producing proof of employment at the respective check posts.

(3.) Earlier vide our orders dated 11/05/2021 and order dated 12/05/2021, we had modified our earlier interim direction and waived the above requirement in respect of the following persons: