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The Union government on Wednesday told the Bombay High Court that door-to-door COVID-19 vaccination was not possible due to multiple reasons including fear of toxicity and wastage.
The Union Ministry of Health and Family Welfare submitted its reply to public interest litigation filed by lawyers Dhruti Kapadia and Kunal Tiwari.
The petition requested that those above the age of 75, the sick, and those who are bed-ridden or wheelchair-bound receive vaccinations at home.
In the affidavit, Satyendra Singh, Under Secretary in the Union Ministry of Health, stated many excuses for not delivering this service.
According to the affidavit, "case treatment may not be sufficient in the event of an Adverse Event Following Immunization," and "there could be problems in contacting the health department, as well as complications adhering to the protocol of patient supervision for 30 minutes after vaccination."
Furthermore, since the vaccine jar would be taken out at each house during door-to-door inoculation, there was a risk of leakage, according to the study. There was also the risk of significant wastage since the inoculation drive would take longer, according to the response.More vaccine centers have been licensed at the behest of state governments, with particular care for senior citizens, according to the Centre's affidavit.
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