Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Karnataka HC Directs Government to Take Note of Vaccination of Person Not in Priority Group - (28 May 2021)

CIVIL

Karnataka High Court has directed the Central Government and State government to take note of a peculiar situation created in the state where on hand a person belonging to age bracket 18 years to 44 years is not likely to get the first dose from a state establishment unless not in the priority group, while private health care institutes are able to give first dose on payment of charge.

Tags : KARNATAKA HIGH COURT   VACCINATION OF PERSON NOT IN PRIORITY GROUP  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved