Allow Cookies!
By using our website, you agree to the use of cookies
The J&K government has informed the high court that necessary steps are being taken for vaccination of under trial and prisoners, a Division Bench comprising of Chief Justice Pankaj Mithal and Justice Rajnesh Oswal has informed that the govt. is conscious of its obligation and necessary steps are being taken for the vaccination of all the citizens including under-trial as well as guilty prisoners. As the covid cases rise in all parts of the country and vaccination is being rolled out to all citizens above 18 years of age, the petition was filed in public interest seeking direction for the registration and vaccine for the prisoners. The argument was that the prisoners also have a right to life which includes proper medication and protection against the Covide-19 pandemic. Sh. Raina the advocate general submits that the prisoners aren't planning to be left out from the vaccination and that they would be immunized on the turn at the applicable time. The court had said " a requirement to the correct authority could be a sine qua non for the issue of an official document within the nature of a judicial writ. But we do not find that the petitioners have approached the appropriate authority so as to bring their concern to their notice for any appropriate action and In view of the above facts and circumstances, we dispose of this writ petition with liberty to the petitioners to submit a comprehensive representation regarding the registration and vaccination of the prisoners to the Director-General of Prisons, UT of J&K. In the event, any such illustration is submitted, the Director-General of Prisons, would take into account and take all doable immediate steps for the registration and therefore the vaccination of the prisoners or might formulate a policy or a theme so that no inmate of the jail remains unvaccinated." the judicial writ petition was disposed of as above.
86540
103860
630
114
59824