REGISTRAR GENERAL, HIGH COURT OF MEGHALAYA Vs. STATE OF MEGHALAYA
LAWS(MEGH)-2021-7-3
HIGH COURT OF MEGHALAYA
Decided on July 22,2021

Registrar General, High Court Of Meghalaya Appellant
VERSUS
STATE OF MEGHALAYA Respondents

JUDGEMENT

BISWANATH SOMADDER, C,J. - (1.)Let this matter appear for further consideration on Monday, 9/8/2021.
(2.)Time for filing of reports by the Secretaries of all the District Legal Services Authorities, in terms of our judgment and order dtd. 23/6/2021, stands extended till then.
(3.)So far as the vaccine hesitation issue is concerned, we have categorically observed in our judgment and order dtd. 23/6/2021, as to how the same is required to be dealt with by the State Government. However, from the submissions advanced by the learned Advocate General, it appears that the issue still remains to be addressed effectively. In our judgment and order dtd. 23/6/2021, we had made it clear that this Court shall monitor this issue closely so that the State Government is able to overcome the vaccine hesitation problem at the earliest and all eligible persons in the State of Meghalaya are vaccinated well within the timeframe as may be specified by the State. We reiterate our earlier observation and direct the State Government to deal with the vaccine hesitation issue on a priority basis - with full earnest - effectively. The learned Advocate General, on the next date, shall apprise the Court more specifically as to the manner in which the vaccine hesitation issue is being dealt with by the State Government.


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