Zamil Son Of Ismile vs State Of Rajasthan
2022 Latest Caselaw 6710 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              D.B. Civil Writ Petition No. 17098/2019

Zamil Son Of Ismile
                                                                   ----Petitioner
                                   Versus
State Of Rajasthan & Ors.
                                                                ----Respondents

For Petitioner(s) : Mr. Ravi Chirania Advocate. For Respondent(s) : Mr. M.S. Singhvi, Advocate General with Mr. Siddhant Jain Advocate & Mr. Pranav Bhansali Advocate.

Mr. R.D. Rastogi, Additional Solicitor General with Mr. Devesh Yadav Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

17/10/2022

At the outset, learned Additional Solicitor General would

submit that on 12.10.2022, an office memorandum has been

issued by which All India Institute of Medial Sciences (AIIMS),

Jodhpur has been included as a Centre of Excellence (CoE) for

Rare Diseases under National Policy for Rare Diseases (NPRD),

2021. He would submit that with such declaration, now efforts will

be made to scale up all necessary facilities, equipments and also

the doctors to treat with rare diseases in a far better manner than

what was going on earlier.

Learned Advocate General would submit that insofar as

treatment of rare diseases in J.K. Loan Hospital, Jaipur is

concerned, the medicines required for treatment are being

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regularly procured and administered to those patients, who are

approaching the hospital seeking treatment.

Learned counsel for the petitioner may also file his response

to various statements made by the learned Additional Solicitor

General as well as learned Advocate General.

In the affidavit that may be filed from the side of the

petitioner, if any patient, who has not been provided treatment,

the same may be brought to the notice of this Court.

The progress with regard to scaling up various facilities in

the All India Institute of Medial Sciences (AIIMS), Jodhpur after

issuance of the Office Memorandum dated 12.10.2022 shall also

be apprised to the Court on the next date of hearing.

Matter be listed after one month.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-70

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