RAM KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petition has been taken for hearing through videoconference due to Covid-19 pandemic.

(2.) Challenge in the present writ petition is to the order dated 20.05.2020 (Annexure P-6) by which, the State Government has directed that all the essential commodities are to be distributed only after the biometrics authentication of the beneficiaries/DRT holders.

(3.) Learned counsel for the petitioners argues that once the use of biometrics was stopped by the respondents-State for the distribution of the essential commodities including ration in view of the pandemic of Covid-19 in March, 2020, the same cannot be restored by the respondents-State at this stage by passing the impugned order dated 20.05.2020 (Annexure P-6), as it will be a threat to the life of the persons using biometrics.