Gajanfer Husain Siddiqui vs The State Of M.P.
2022 Latest Caselaw 15517 MP

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     IN THE HIGH COURT OF MADHYA                          PRADESH
                   AT JABALPUR
                          BEFORE
            HON'BLE SHRI JUSTICE RAVI MALIMATH,
                       CHIEF JUSTICE
                             &
            HON'BLE SHRI JUSTICE VISHAL MISHRA
                 ON THE 24 th OF NOVEMBER, 2022
                  WRIT PETITION No. 15160 of 2020

BETWEEN:-
GAJANFER HUSAIN SIDDIQUI S/O AKHTAR HUSAIN
SIDDIQUI, AGED ABOUT 38 YEARS, OCCUPATION:
SERVICE R/O 13 NEAR EIDGAH , KHANDWA DISTRICT
(MADHYA PRADESH)

                                                            .....PETITIONER
(BY SHRI P.K. YADAV - ADVOCATE )

AND
1.    THE STATE OF M.P. THROUGH ITS PRINCIPAL
      SECRETARY         HEATH        SERVICES
      DEPARTMENT,VALLABH     BHAWAN   BHOPAL
      DISTT. (MADHYA PRADESH)

2.    THE SECRETARY HEALTH SERVICES 4-6 FLOOR
      SATPURA BHAWAN (MADHYA PRADESH)

3.    DIVISIONAL COMMISSIONER HEALTH SERVICE
      NEAR GANDHI HALL CAMPUS INDORE (MADHYA
      PRADESH)

4.    D I V I S I O N A L JOINT DIRECTOR HEALTH
      SERVICES MTH COMPOUND INDORE (MADHYA
      PRADESH)

                                                         .....RESPONDENTS
(BY MS. J. PANDIT - DEPUTY ADVOCATE GENERAL)

      This petition coming on for orders this day, Hon'ble Shri Justice Ravi
Malimath, Chief Justice passed the following:
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                                           ORDER

The petitioner has filed this petition seeking the following reliefs:-

(i) It is therefore, prayed that this Hon'ble Court may be pleased to direct the respondents to produce record which relates to the case of the petitioner.

(ii) It is therefore, prayed that this Hon'ble Court may be pleased to direct the respondents to consider the claim of the petitioner under the circumstances of the case.

(iii) It is therefore, prayed that this Hon'ble Court may be pleased to direct the respondents to disburse the medical bills along with 12% interest to the petitioner in the light of judgment passed by Hon'ble Court in the case of State of M.P. Vs. M.P. Ojha.

(iv) Any other writ direction or orders which this Hon'ble Court may deem fit and proper in the circumstances of the case.

(v) Costs of the proceedings.

On considering the material it would appear that the impugned annexure is Annexure P/9 where the relief has been denied to the petitioner. Since the same is not challenged, no order could be passed in this petition.

Hence, the writ petition is dismissed.

       (RAVI MALIMATH)                                            (VISHAL MISHRA)
         CHIEF JUSTICE                                                 JUDGE
MSP




MANVENDRA SINGH PARIHAR
2022.11.25 15:00:36 +05'30'