Rajasthan High Court: The Division Bench of Sabina and Manoj Kumar Vyas, JJ., dismissed a petition which was filed by way of public interest litigation praying to,
- issue a writ order or direction in nature thereof thereby call for the entire record of the case and may kindly direct the respondents authorities to declared unapproved journalist as front line health workers and grant packages them benefit of Insurance Scheme and included them scheme of exgrosiya which provided Rs 50,00,000/- aid to dependent of deceased who died during service in prevention of Corona Virus and made a covid centre in press club and given preference for vaccination to journalist and their family members in the larger interest of justice.
- issue any other order or direction which this Hon’ble Court may deem fit, just and proper in the facts and circumstances of the case may also passed in favour of petitioner.
- Cost of the writ petition be also awarded in favour of the petition.
The Court while dismissing the petition held that there was no need for interference and that the present case was strictly a policy decision.[Vivek Singh Jadon v. State of Rajasthan, 2021 SCC OnLine Raj 509, decided on 28-06-2021]
Suchita Shukla, Editorial Assistant has reported this brief.
Appearance:
For Petitioner: Mr Samarth Sharma
