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Raj HC | Declaration of journalist as front line health workers a ‘policy decision’; Court dismisses appeal

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,

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

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