Anju And Anr. vs Union Of India And Ors.
2018 Latest Caselaw 1368 Del

$~25
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                        Date of Order : February 26,2018
+             W.P.(C) 1779/2018 & CM 7377-7378/2018

       ANJU AND ANR.                                 ..... Petitioners
                          Through: Mr. Anurag Pratap with Mr.
                          Rishiraj, Advocates

                          Versus
       UNION OF INDIA AND ORS.             ..... Respondents
                     Through: Mr. Gaurang Kanth, CGSC for R-1
                     Mr. Sameer Agrawal, Advocate for R-2 & R-3

CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR

                                ORDER

% (ORAL)

1. To overcome the office objection of maintainability of this petition, an application has been filed i.e. CM No.7377/2018 to entertain this petition. The office objection is that for the relief sought in this writ petition, the petitioner should approach the Central Administrative Tribunal, New Delhi.

2. Learned counsel for petitioner submits that in view of the urgency involved, this petition has been filed before this Court as urgent reimbursement of medical expenses is required for the Cancer treatment of first petitioner.

3. For the relief sought in this petition, petitioner should approach the Central Administrative Tribunal, New Delhi. Accordingly, this petition

and the applications are disposed of with liberty to petitioner to approach the Central Administrative Tribunal, New Delhi.

(SUNIL GAUR) JUDGE FEBRUARY 26, 2018 ns