Punjab-Haryana High Court
Court On Its Own Motion vs State Of Punjab And Ors on 14 November, 2019
Author: Ravi Shanker Jha
Bench: Ravi Shanker Jha
CWP No. 5583 of 2015 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 5583 of 2015 (O&M)
Date of decision: 14.11.2019
Court on its own motion .. Petitioner
vs
State of Punjab and others .. Respondents
Coram: Hon'ble Mr. Justice Ravi Shanker Jha, Chief Justice.
Hon'ble Mr. Justice Rajiv Sharma Present Mr. Akshay Bhan, Senior Advocate with Mr. Amandeep Singh Talwar, Advocate-Amicus Curiae. Ms. Lovanya Paul, Assistant Advocate General, Punjab. Mr. Deepak Balyan, Additional Advocate General, Haryana. Ms. Madhu Dayal, Standing counsel for UT Chandigarh. Mr. Chetan Mittal, Senior Advocate with Mr. Udit Garg, Advocate, for Union of India.
Ravi Shanker Jha, Chief Justice Attention of the Court has been drawn to letter dated 18.12.2018, Annexure R-1. The text of the letter reads as under:-
"As you are aware, the Ministry of Health & Family Welfare, Government of India head formulated a National Policy for Treatment of Rare Diseases in India. A copy of the said policy was also circulated to all the States/ UTs in June 2017 for information and necessary action.
2. With the approval of the competent authority, it has been decided to revise the said National Policy for Treatment of Rare Diseases. It has also been decided to keep the said National Policy in abeyance till the revised Policy is issued. Copy of the non statutory Gazette Notification to the effect will be shared with you shortly."
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The writ petition stands disposed of.
(Ravi Shanker Jha)
Chief Justice
14.11.2019 (Rajiv Sharma)
vs Judge
Whether speaking/ reasoned Yes/No
Whether Reportable Yes/No
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