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A petition has been filed in the Bombay High Court by the father of a medical student alleging that his daughter has died due to a vaccine dose. The petitioner father has claimed a compensation of 1000 Crore.
The respondents, in this case, are the Covishield manufacturer Serum Institute of India, along with state and Union authorities. The deceased girl was a senior lecturer in a medical college in Nagpur who passed away due to the side effects of the Covishield vaccine. She took the vaccine on the 28th of January, 2021, and passed away a month later on 1st March, 2021.
As per the petitioner's father Dilip Lunawat, his daughter was compelled to take up the vaccination dose as she was a frontline health worker. The petitioner also mentioned in his petition that her daughter was falsely narrated by the Director of All India Institute of Medical Sciences (AIIMS) and Drug Controller General of India that vaccines are completely safe and she can administer the doses.
One more important point was raised by the petitioner's father in his petition that the Central Government’s After Effects Following Immunisation Committee (AEFI) has accepted the fact that his daughter died due to the side effects of the vaccine. This acceptance was made by AEFI on 2nd October 2021.
Therefore the petitioner seeks a declaration that the state authorities are responsible for his daughter’s death and claimed a compensation of 1000 crore rupees.
Further, the contentions of the plea said that the State Authorities can recover money from Serum Institute of India, Pune is the manufacturer of Covishield vaccines. The petitioner further mentioned in the petition that the state must take some initiative to stop the losses of life due to vaccines.
The petitioner demands from the state to issue side effects vaccines as per the Universal Declaration on Bioethics & Human Rights. Further, the petitioner demanded from the State to declare her deceased daughter as Martyr and to open a research institute in India under the name of Late Dr. Snehal Lunawat.
The petition states to direct the union government to take action against Google, YouTube, and other platforms for “suppressing” the actual figures of the deaths due to the vaccination. The petitioner has accused Serum Institute of making false statements concerning the safety of vaccines during clinical trials.
One important point which was included in the petition was that the Government of India by the way of an affidavit dated 28th November 2021 before the Supreme Court in the case of Jacob Piliyel Vs. Union of India had made it very clear that as per the law that there was no immunity available to the manufacturing companies of vaccines.
The incident starts right after the 28th of January, 2021 when the deceased took her first dose of vaccine in Nashik. On 5th February she had a headache and then she was rushed to a nearby hospital where she was diagnosed with mild migraine. After taking the medicine for the same she felt better. The Deceased then traveled to Gurgaon on the 6th of February afternoon and at 2 AM on the 7th of February she had multiple vomiting.
In Gurgaon, she was rushed to a nearby Arya Hospital where the doctor said that there might be bleeding in the brain and suspected venous sinus thrombosis. Due to the unavailability of a Neurosurgeon in the hospital, she was referred to another hospital. Thereafter she was on the ventilator for straight 14 days but her condition did not improve, the petition states.
The petition has been filed in the Bombay High Court on 29/01/2022. The petition named Dilip Lunawat VS. Serum Institute of India Pvt. Ltd. & Others was filed before the division bench and it is now in a pre-admission stage.
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