Supreme Court: Marking a Document as an Exhibit Does Not Prove its Contents  ||  Supreme Court: Unpaid Consideration Alone Does Not Invalidate a Sale Deed  ||  Bombay HC: Questioning Other Varsities' Degrees Could Cause 'Anarchy and Chaos' in Education System  ||  Allahabad High Court: Regularization Claim Survives Employee’s Death Through Legal Heirs  ||  Allahabad HC: Advocates Failing AIBE Within 2 Years of Provisional Enrolment Can’t Continue Practice  ||  Bombay High Court Directs BCI to Scrutinise and Clear Pending Law College Affiliation Approvals  ||  J&K HC: Circulating WhatsApp Message on Local COVID Cases Does Not Attract Section 505 IPC  ||  Supreme Court: Non-Signatory Can Be Bound By an Agreement if Involved in Performing the Contract  ||  Supreme Court: 'Washed-Off Theory' Inapplicable in Assessing Employee Retention Suitability  ||  SC Directs States/UTs to Grant Ex-Servicemen Quota to Cadets Disabled 40% or More in Training    

Madras HC Directs Government to Ensure Homeless People are Vaccinated on Urgent Basis - (02 Jul 2021)

CIVIL

Madras High Court has directed the Tamil Nadu Government to ensure that vulnerable persons such as homeless, pavement dwellers, etc. are vaccinated on an urgent basis, as they stand more exposed to Covid-19. The Court has directed that all the Corporations, Municipalities and Town Panchayats should be sensitized to ensure that these vulnerable persons be regarded as candidates for 'immediate urgent vaccination'.

Tags : MADRAS HIGH COURT   VACCINATION OF HOMELESS PEOPLE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved