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The plea files by two Mumbai-based legal advisors, Advocates Dhruti Kapadia and Kunal Tiwari state that while the authorities are accomplishing exceptional work in assisting residents with getting vaccinated, there are numerous people who are totally bedridden as well as individuals who are not in a situation to move to a middle close by to get inoculated.
It is of great importance for the Union government to begin house to house inoculation so senior residents and specially-abled (both physical and mental) residents can get the vaccination without going out," the plea said.
The petitioner who is also social workers have mentioned that they have received numerous calls regarding the following issues :
According to the petitioners: If respondents are not able to provide this facility of providing vaccination to every senior citizen it will be a violation of Article 21 of the constitution i.e right to life and good health.
The authorities could fix charges of around Rs 500 to give the house to house vaccination facility, it expressed.
The candidates likewise alluded to a letter composed by the BMC to the state government looking for authorization to take its vaccination drive door to door across Mumbai to increase the number of authorities.
Another obstacle that individuals face at vaccination centers is long lines and individuals at times need to hang tight for more than four hours for their turn, the petitioner said.
A division bench of Chief Justice Dipankar Datta and Justice GS Kulkarni is probably going to hear the plea next week.
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