IN RE.DINTHAR INCIDENT Vs. STATE OF MIZORAM

JUDGEMENT

(1.) The proceeding is conducted via remote Video Conference.

(2.) Heard Mr. Zochhuana, the learned Amicus Curiae and Mr. C. Zoramchhana, learned Additional Advocate General for the State of Mizoram.

(3.) The case has been listed today as opportunity had been given to the learned Additional Advocate General to obtain instructions with regard to Clause 5(2), 6(1) and 6(5) of the Standard Operating Procedure (SOP) dated 29.06.2021.The above clauses requires all persons in the State of Mizoram to be vaccinated or else they would not be allowed to leave their houses to procure/obtain essential items/goods or earn their livelihood by working in shops/stores, driving public/commercial transport vehicles etc. The other issue to be taken up today is with regard to the requirement of obtaining a pass or permit from the Deputy Commissioner, Aizawl for travelling outside Mizoram in terms of the notice No.C.16011/298/2020-DC(A)/PT-II dated 26.06.2021.