CHIEF MEDICAL AND HEALTH OFFICER Vs. JASWINDER KAUR

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) These writ petitions have been preferred claiming the following reliefs:

(3.) The common controversy involved in all the present petitions is whether the pregnancy of the petitioner after the sterilization operation would entitle the parents for compensation from the State.