Ajay Prakash Rai S/O Vishwanath ... vs State Of U.P. Thru Secretary ...
2014 Latest Caselaw 6050 ALL

Citation : 2014 Latest Caselaw 6050 ALL
Judgement Date : 6 September, 2014

Allahabad High Court

Ajay Prakash Rai S/O Vishwanath ... vs State Of U.P. Thru Secretary ... on 6 September, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 10808 of 2008
 

 
Petitioner :- Ajay Prakash Rai S/O Vishwanath Rai
 
Respondent :- State Of U.P. Thru Secretary Medical & Health & Others
 
Counsel for Petitioner :- Mohd. Yousuf
 
Counsel for Respondent :- C.S.C.,Pankaj Kumar Tiwari,Ritu Raj Awasthi
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

The petitioner, who is insured person, for not providing the basic amenities and life saving medicines, has preferred the instant writ petition.

It is submitted that Life, medical and health are constitutional right of a person and the State Government under the Act is obliged to provide the same to the insured persons.

Accordingly, we dispose of the writ petition with direction to the opposite parties to provide all life saving medicines as prescribed by the treating doctor from time to time for treatment of the petitioner.

Order Date :- 6.9.2014

Muk