Delhi High Court - Orders
Master Lalit Kumar Through Father Ram ... vs Union Of India & Ors on 21 December, 2022
Author: Manmohan
Bench: Manmohan
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13238/2018
MASTER LALIT KUMAR THROUGH FATHER RAM KUMAR
..... Petitioner
Through: Khagesh B. Jha with Ms. Shikha
Sharma Bagga, Advocates
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Dev. P. Bhardwaj, Standing
Counsel for UOI/respondent No.1 with
Ms. Anubha Bhardwaj and Mr. Sarthak
Anand, Advocate.
Mr. Santosh Kumar Tripathi, Standing
Counsel, GNCTD with Mr. Arun
Panwar, Mr. Pradyumn Rao, Mr. Tapesh
Raghav, Ms. Mahak Rankawat,
Advocates for R-2.
Mr. Anand Verma and Ms. Apoorva
Pandey, Advocates for AIIMS.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 21.12.2022 Mr. Santosh Kumar Tripathi, learned counsel for the respondent No.2, on instructions of Directorate of Education, states that the cost of the cochlear implant/consumable and BT controller shall be paid for by the respondent No.2. A formal application for this purpose shall be filed by the learned counsel for the petitioner with the Directorate of Education forthwith.
Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:22.12.2022 18:30:42Consequently, the treating doctor at AIIMS is directed to place an order for the suitable implant/consumable with the vendor and forward the bill to the respondent No.2 through the learned counsel for the petitioner. Needless to state that the bill as forwarded by the AIIMS shall be reimbursed by the respondent No.2 within a week.
Since the present writ petition was filed more than four years ago, AIIMS is directed to ensure that the surgery of the minor child is carried out before the next date of hearing.
List on 20th February, 2023.
MANMOHAN, J SAURABH BANERJEE, J DECEMBER 21, 2022/akr Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:22.12.2022 18:30:42