Amitabh Kumar Dubey vs Union Of India & Ors.
2023 Latest Caselaw 4933 Del

Delhi High Court

Amitabh Kumar Dubey vs Union Of India & Ors. on 8 December, 2023

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                          $~45
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                                   Judgment delivered on: 08.12.2023
                          +                            W.P.(C) 15814/2023

                                   AMITABH KUMAR DUBEY                                  ..... Petitioner
                                                Versus

                                   UNION OF INDIA AND ORS.                           ..... Respondents

                          Advocates who appeared in this case:

                          For the Petitioner:          Mr. Abhay Kumar Bhargava, Advocate.
                          For the Respondents:         Mr. Sushil Kumar Pandey, Ms. Neha Yadav and Mr.
                                                       Kamal Deep, Advocates.

                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE MANOJ JAIN
                                        JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks a direction to the respondents to transfer/attach petitioner to New Delhi on medical grounds for further treatment at All India Institute of Medical Sciences.

2. Learned counsel for petitioner submits that petitioner is suffering from several ailments and has 55% permanent locomotor disability and has been advised treatment at All India Institute of Medical Sciences.

3. We note from the record that there is no representation given to the Competent Authority after the petitioner has been referred to All India Institute of Medical Sciences for further treatment.

4. In view of the above, we dispose of this petition, directing the respondents to treat the petition as a representation and consider the request of the petitioner in accordance with the Rules and Policy. Decision be taken as expeditiously as possible, preferably within a period of four weeks from today.

5. Order dasti under the signature of Court Master.

SANJEEV SACHDEVA, J

MANOJ JAIN, J DECEMBER 08, 2023 NA