Kuljeet Singh vs State Of J&K & Ors
2025 Latest Caselaw 614 J&K

Jammu & Kashmir High Court

Kuljeet Singh vs State Of J&K & Ors on 1 August, 2025

Author: Rahul Bharti

Bench: Rahul Bharti

                                                   Serial No. 92


         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                         AT JAMMU

Case:-    WP(C) No. 2348/2019
          c/w
          WP(C) No. 3700/2019
          WP(C) No. 1201/2020

Kuljeet Singh                                       .....Petitioner(s)

                     Through: Ms. Pariksha Parmar, Advocate.

                Vs

State of J&K & Ors.                               ..... Respondent(s)

                     Through:

Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE

                                  ORDER

(01.08.2025)

1. Ms. Pariksha Parmar, learned Advocate for the petitioner

who is very ably assisting this Court in the cases which are of very

sensitive nature relatable to the medical care of children with

diseases/disabilities genetically or acquired and not being able to

have medical treatment of requisite standard available to them on

account of financial constraints of their respective parents and the

responsibility of the State in coming forward as a burden bearer of

the parents of the petitioners in terms of financial demands

relatable to their medical treatment.

2. Ms. Pariksha Parmar, learned counsel for the petitioner

submits that she has worked on the relevant position of law in

terms of judgments of various High Courts as well as the Hon'ble

Supreme Court of India which she would place on record by laying a

motion to said effect.

c/w

3. Let the needful be done within a period of four weeks.

4. List on 04.09.2025 virtual hearing mode is permitted.

(RAHUL BHARTI) JUDGE JAMMU 01.08.2025 Shivalee