LAWYERS ASSOCIATION Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Chamuah, learned counsel for the petitioner. Also heard Mr. D. Saikia, learned senior standing counsel, Government of Assam.

(2.) There are various Juvenile Justice Homes and Child Care Centres spread throughout the State of Assam, both private as well as Government. The persons, who are taking care of juveniles in these Juvenile Centres, need to be vaccinated for their safety, but also for the safety of the juveniles. We, therefore, direct the State Government to consider treating these persons, who are taking care of Juvenile Care Centres as "frontline warriors", and vaccinate them so that they do not pass on the disease to the children, who are under their care.

(3.) List on 11th May, 2021.