Delhi High Court
Lakshya Kumar Goyal, 8 Yrs Old, Through ... vs Union Of India & Anr. on 19 April, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:19.04.2021
22:07:36
$~5 to 8, 28 to 42 & 53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 19th April, 2021
+ W.P.(C) 4045/2021 & CM APPL. 12213/2021
UTKARSH INDRAJIT PAWAR, 10 YEARS OLD, THROUGH HIS
NEXT FRIEND AND NATURAL FATHER SH. INDRAJIT
DAMAR PAWAR .... Petitioner
Through: Mr. Ashok Agarwal and Mr. Kumar
Utkarsh, Advocates. (M:9811101923)
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Harish Kumar Garg and Ms.
Payal Agrawal, Advocates for R-1.
(M:9810150029)
6 WITH
+ W.P.(C) 4067/2021 & CM APPL. 12306/2021
ANSHU, 10 YEARS OLD, THROUGH HIS NEXT FRIEND
AND NATURAL FATHER SH. NARENDRA
KUMAR YADAV ..... Petitioner
Through: Mr. Ashok Agarwal and Mr. Kumar
Utkarsh, Advocates. (M:9811101923)
versus
UNION OF INDIA & ANR. ..... Respondents
Through:
7 WITH
+ W.P.(C) 4304/2021 & CM APPL. 13108/2021
TANAV HANDOO, 6 YEARS OLD,
THROUGH HIS NEXT FRIEND AND NATURAL
FATHER SH. AMIT HANDOO ..... Petitioner
Through: Mr. Ashok Agarwal and Mr. Kumar
Utkarsh, Advocates. (M:9811101923)
versus
W.P.(C) 4045/2021 & connected matters Page 1 of 14
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:19.04.2021
22:07:36
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Satya Ranjan Swain,CGSC and
Mr. Kautilya Birat, Advocate for R-1.
(M:8860189238)
8. WITH
+ W.P.(C) 4551/2021 & CM APPL. 13949/2021
SHAURYA DAHIYA, 7 YEARS OLD, THROUGH
HIS NEXT FRIEND AND NATURAL FATHER
SH. SATBIR DAHIYA ..... Petitioner
Through: Mr. Ashok Agarwal and Mr. Kumar
Utkarsh, Advocates. (M:9811101923)
versus
UNION OF INDIA & ANR. ..... Respondents
Through: None.
28 WITH
+ W.P.(C) 5315/2020 & CM APPL. 19189/2020
MASTER ARNESH SHAW ..... Petitioner
Through: Mr. Rajshekhar Rao, Mr. Rahul
Malhotra and Mr. Asif Ahmed,
Advocates. (M:9899218215)
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Chetan Sharma ASG, Mr. Ripu
Daman Bhardwaj, CGSC with Mr.
Vinay Yadav, Advocate and Dr.
Pulkesh, Director for R-1 (M:
9818030700).
Mr. Tanveer Oberoi, Advocate for R-
2 (M: 9958935556).
29 With
+ W.P.(C) 10782/2020 & CM APPL. 33828/2020
AVIRAJ GARG, AGE 4 YEARS, THROUGH: HIS NEXT FRIEND
AND NATURAL FATHER SH. ABHINAV GARG..... Petitioner
Through: Mr. Ashok Agarwal and Mr. Kumar
Utkarsh, Advocates. (M:9811101923)
versus
W.P.(C) 4045/2021 & connected matters Page 2 of 14
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:19.04.2021
22:07:36
UNION OF INDIA & ANR. ..... Respondents
Through: Ms. Amrita Prakash, CGSC with Dr.
Pulkesh Kumar and Mr. Harishankar
Sharma, Advocates for R-1.
(M:9818667963)
Mr. Tanveer Oberoi, Advocate for R-
2.
Ms. Mrinalini Sen Gupta, ASC for
GNCTD. (M:9873367274
30 With
+ W.P.(C) 322/2021 & CM APPL. 812/2021
KESHAV SHARMA AGE 12 YEARS THROUGH: HIS NEXT
FRIEND AND NATURAL FATHER SANJEEV
KUMAR ..... Petitioner
Through: Mr. Ashok Agarwal and Mr. Kumar
Utkarsh, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Ajay Digpaul, CGSC and Mr.
Kamal R. Digpaul, Advocate for UOI
(M: 9811157265).
Mr. Tanveer Oberoi, Advocate for R-
2.
Ms. Mrinalini Sen Gupta, ASC for
GNCTD. (M:9873367274
31 With
+ W.P.(C) 1491/2021 & CM APPL. 4291/2021
MASTER MEDHANSH JHAWAR @ MADHAV ..... Petitioner
Through: Mr. Rahul Malhotra, Advocate.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Nawal Kishore Jha, Sr. Panel
Counsel for UOI. (M:9810442918)
Mr. Tanveer Oberoi, Advocate for R-
2.
32 With
W.P.(C) 4045/2021 & connected matters Page 3 of 14
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:19.04.2021
22:07:36
+ W.P.(C) 1511/2021 & CM APPLs. 4331-32/2021
MASTER KENIT JHAWAR @ KESHAV ..... Petitioner
Through: Mr. Rahul Malhotra, Advocate.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Prakash Kumar, CGSC for R-
1/UOI. (M:9810164350)
Mr. Nawal Kishore Jha, Sr. Panel
Counsel for UOI.
Mr. Tanveer Oberoi, Advocate for R-
2.
33 With
+ W.P.(C) 1611/2021 & CM APPL. 4600/2021
LAKSHYA KUMAR GOYAL, 8 YRS OLD, THROUGH: HIS
NEXT FRIEND AND NATURAL FATHER SH. VIPIN
KUMAR ..... Petitioner
Through: Mr. Ashok Agarwal and Mr. Kumar
Utkarsh, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Prakash Kumar, CGSC for UOI.
Mr. Shankar Kumar Jha, Sr. Panel
Counsel for UOI (M: 9811706171).
Mr. Tanveer Oberoi, Advocate for R-
2.
Ms. Mrinalini Sen Gupta, ASC for
GNCTD. (M:9873367274)
34 WITH
+ W.P.(C) 3662/2021 & CM APPLs.11103-05/2021
PAYEL BHATTACHARYA ..... Petitioner
Through: Mr. Aditya Chatterjee, Ms. Nitya
Kaligota, Mr. Sumer Dev Seth and
Mr. Abhirup Ghosh, Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
W.P.(C) 4045/2021 & connected matters Page 4 of 14
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:19.04.2021
22:07:36
Through: Ms. Anju Gupta and Mr. Roshan Lal
Goel, Advocates for UOI/R-
1.(M:9654169406)
Mr. Prakash Kumar, CGSC for UOI.
Mr. Anuj Aggarwal, ASC, GNCTD
with Mr. Shikhar Sheel and Ms.
Ayushi Bansal, Advocate for R-2.
WITH
35
+ W.P.(C) 3682/2021 & CM APPL.11153/2021
HARSHIT SONI, 16 YEARS OLD, THROUGH: HIS NEXT
FRIEND AND NATURAL FATHER SH. TIKAM CHAND
SONI ..... Petitioner
Through: Mr. Ashok Aggarwal & Mr. Kumar
Utkarsh, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Shankar Kumar Jha, Senior Panel
Counsel for UOI. (M:9811706171)
Ms. Mrinalini Sen Gupta, ASC for
GNCTD. (M:9873367274 &
8826331177)
36 WITH
+ W.P.(C) 3689/2021 & CM APPL11179/2021
DHANANJAY BHARDWAJ, 11 YEARS OLD, THROUGH: HIS
NEXT FRIEND AND NATURAL FATHER SH. AMIT
KUMAR ..... Petitioner
Through: Mr. Ashok Aggarwal & Mr. Kumar
Utkarsh, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Sanjeev Uniyal, Advocate with
Mr. Dhawal Uniyal, Advocate for R-
1. (M:9560806614)
W.P.(C) 4045/2021 & connected matters Page 5 of 14
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:19.04.2021
22:07:36
Ms. Mrinalini Sen Gupta, ASC for
GNCTD. (M:9873367274
37 WITH
+ W.P.(C) 3706/2021 & CM APPL.11229/2021
KHUSHWANT BHARDWAJ, 7 YEARS OLD, THROUGH: HIS
NEXT FRIEND AND NATURAL FATHER SH. NIKHIL
BHARDWAJ ..... Petitioner
Through: Mr. Ashok Aggarwal & Mr. Kumar
Utkarsh, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Sanjib Kumar Mohanty, Senior
Panel Central Govt. Counsel with Mr.
Amit Acharya, Advocate for UOI.
(M:9667222694 & 9873024619,
9818236472)
Ms. Mrinalini Sen Gupta, ASC for
GNCTD. (M:9873367274
38 WITH
+ W.P.(C) 3707/2021 & CM APPl.11230/2021
AARAV GARG, 5 YEARS OLD, THROUGH: HIS NEXT FRIEND
AND NATURAL FATHER SH. VIVEK ..... Petitioner
Through: Mr. Ashok Aggarwal & Mr. Kumar
Utkarsh, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Siddharth Khatana, Senior Panel
Counsel for R-1/UOI.
(M:9811132326)
Ms. Mrinalini Sen Gupta, ASC for
GNCTD. (M:9873367274
39 WITH
+ W.P.(C) 3729/2021 & CM APPL.11269/2021
MANISH, 8 YEARS OLD, THROUGH: HIS NEXT FRIEND AND
W.P.(C) 4045/2021 & connected matters Page 6 of 14
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:19.04.2021
22:07:36
NATURAL FATHER SH. PHOOL CHAND JAT &
ANR. ..... Petitioners
Through: Mr. Ashok Aggarwal & Mr. Kumar
Utkarsh, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Raj Kumar Yadav and Mr. Amit
Acharya, Advocates for R-1/UOI.
(M:9818836222)
Ms. Mrinalini Sen Gupta, ASC for
GNCTD. (M:9873367274
40 WITH
+ W.P.(C) 3737/2021 & CM APPL.11277/2021
SHOURYA MARU, 7 YEARS OLD, THROUGH: HIS NEXT
FRIEND AND NATURAL FATHER SH. KAMAL KUMAR MARU
..... Petitioner
Through: Mr. Ashok Aggarwal & Mr. Kumar
Utkarsh, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Ranvir Singh, CGSC for R-1.
(M:9818071061)
41 WITH\
+ W.P.(C) 3859/2021 & CM APPL.11647/2021
SIDDHARTH SWARNKAR, 9 YEARS OLD, THROUGH HIS
NEXT FRIEND AND NATURAL FATHER SH. DINESH KUMAR
SWARNKAR ..... Petitioner
Through: Mr. Ashok Agarwal and Mr. Kumar
Utkarsh, Advocates. (M:9811101923)
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. N.K. Srivastava, Sr. Panel
Counsel for UOI.
W.P.(C) 4045/2021 & connected matters Page 7 of 14
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:19.04.2021
22:07:36
42 WITH
+ W.P.(C) 4259/2021 & CM APPL.12948/2021
ISHAAN, 10 YEARS OLD, THROUGH HIS NEXT FRIEND AND
NATURAL FATHER SH. RAJVIR SINGH ..... Petitioner
Through: Mr. Ashok Agarwal and Mr. Kumar
Utkarsh, Advocates. (M:9811101923)
versus
UNION OF INDIA & ANR. ..... Respondents
Through:
53 AND
+ W.P.(C) 4812/2021 &CM APPL.14844/2021
NIKHIL YOGENDERSINGH CHOUDARY, 17 YEARS OLD,
THROUGH HIS NEXT FRIEND AND NATURAL FATHER SH.
YOGENDERSINGH P CHOUDARY ..... Petitioner
Through: Mr. Ashok Agarwal and Mr. Kumar
Utkarsh, Advocates. (M:9811101923)
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Ranvir Singh, CGSC for R-1.
CORAM:
JUSTICE PRATHIBA M. SINGH
Prathiba M. Singh, J.(Oral)
1. This hearing has been done through video conferencing.
2. Vide order dated 23rd March, 2021, detailed directions were issued in respect of the further steps to be taken for provision of treatments and indigenisation of treatments for rare diseases. The said directions are as under:
"21. In view of the above, the following directions are issued by this Court:W.P.(C) 4045/2021 & connected matters Page 8 of 14 Signature Not Verified Digitally Signed By:DINESH SINGH NAYAL Signing Date:19.04.2021 22:07:36
i) The 'National Policy for Rare Diseases' shall be finalized and notified by the Government of India, on or before 31st March, 2021.
ii) As a part of the said policy, the 'National Consortium for Research and Development on therapeutics for Rare Diseases' shall also be set up.
iii) A Rare Diseases Committee shall be set up at AIIMS consisting of Prof. (Dr.) Madhulika Kabra and Prof. (Dr.) P. Ramesh Menon, who shall examine the applications for treatment and funding, received from any patient suffering from Rare Diseases. The said Committee can, depending upon the condition of the patient, also co-opt any one member from any specialized field into the said Committee. The Committee would, upon examination, recommend the kind of treatment which would be made available to the patients. Upon the approval of the Committee, the expenses for the treatment involved shall be drawn from the Rare Diseases Fund after approval by the Director, AIIMS.
iv) The entire unspent budget allocated for Rare Diseases, for the years 2018-19, 2019-20 and 2020-21, as per the amounts extracted above, shall be immediately moved into a fund called the 'Rare Diseases Fund', which shall be managed and utilized by AIIMS, which shall serve as a nodal agency for this fund. A separate bank account for the Rare Diseases Fund shall be opened by the Director, AIIMS for this purpose.
v) The digital platform that is created in the Policy, for the purposes of receiving crowdfunding and other kinds of funding, shall be linked to the Rare Diseases Fund. All individuals, organizations, companies etc., who wish to contribute to the said fund, shall make direct contributions. The Rare Diseases Fund shall be under the direct control W.P.(C) 4045/2021 & connected matters Page 9 of 14 Signature Not Verified Digitally Signed By:DINESH SINGH NAYAL Signing Date:19.04.2021 22:07:36 and supervision of the Director, AIIMS. Periodic reports may be called for, by the Ministry of Health and Family Welfare, UOI, from AIIMS, in respect of the contributions that are received, as well as qua the utilization of the said fund.
vi) The other Institutes which shall be notified under the policy, as centres for excellence, for Rare Diseases shall also be entitled to receive applications from patients who need treatment, and shall forward the same to the Rare Diseases Committee based in AIIMS.
vii) In the case of direct applications being made to AIIMS, a decision shall be taken by the Rare Diseases Committee within a period of two weeks, in respect of the treatment and funding etc. In case, the application is routed through other institutes/ centres of excellence which are notified in the Health Policy for Rare Diseases, a decision upon the treatment and funding shall be taken by the Committee within a period of four weeks.
viii) In the context of Rare Diseases, the Government may consider increasing the budget for the year 2021-22 for the Rare Diseases Fund.
ix) The National Consortium for Research and Development on therapeutics for Rare Diseases shall be the nodal agency for supervising and monitoring the indigenization of treatments and therapies, manufacture of drugs, technology transfer, approvals, etc. for Rare Diseases. The said Consortium, as recommended in the report, shall consist of representatives from DBT, ICMR, DST, CSIR, DCGI, and other related Ministries and Departments. DBT and ICMR shall jointly take the lead.
x) The Consortium shall also make recommendations, if any, as to whether the patients suffering from Rare Diseases ought to be included in any of the clinical trials currently W.P.(C) 4045/2021 & connected matters Page 10 of 14 Signature Not Verified Digitally Signed By:DINESH SINGH NAYAL Signing Date:19.04.2021 22:07:36 taking place.
xi) The Consortium, while monitoring Research and Development, shall also approve applications for funding of research projects in respect of treatment and therapies for Rare Diseases. The Amounts from the 'Rare Diseases Fund' may be utilised for the purpose of Research. All projects approved shall have specific deliverables and timelines. The amounts shall be released for this purpose only after the project is approved by the Chairperson of the Consortium or an official, not below the level of Joint Secretary, Ministry of Health and Family Welfare, until the consortium is fully operational. Upon a project being approved by the Chairperson of the Consortium/Joint Secretary, the amount from the Rare Diseases Fund shall be released for the said project.
xii) The National Policy for Rare Diseases shall also deal with any limits/ caps that are to be imposed for various categories of Rare Diseases, only if required.
xiii) Any financial incentives to be given for manufacturing/ Research and Development of therapies for Rare Diseases shall also be explored in the Policy
xiv) The Policy shall also explore as to whether any financial incentives are to be given to the companies, who could contribute for the treatment/ Research and Development relating to Rare Diseases."
3. The Union of India, Ministry of Health & Family Welfare, has emailed to the court master, an affidavit dated 16th April, 2021, stated to be in compliance of the order dated 23rd March, 2021. The affidavit has set out the following compliances, which as per the UOI have been undertaken.
W.P.(C) 4045/2021 & connected matters Page 11 of 14 Signature Not Verified Digitally Signed By:DINESH SINGH NAYAL Signing Date:19.04.2021 22:07:36(1) The National Policy for Rare Disease Policy (NPRD), 2021 was notified on 30th March, 2021. A copy of the notified policy has been annexed with the affidavit.
(2) The consortium of Centres of Excellence for the prevention and treatment of Rare Diseases, under the leadership of AIIMS, has also been made a part of the policy as per paragraph 12(a) of the policy. The communication in this regard has already been sent by the Ministry to AIIMS, for constituting the said Consortium. The letter dated 7th April, 2021, in this regard has been annexed with the affidavit.
(3) Insofar as funding is concerned, as per the affidavit, the budgeted estimates from previous years have elapsed as the same were not utilized. However, the current year's available funds, under the Rare Disease Component, i.e. Rs.4.10 crores, under the umbrella scheme of RAN, is stated to have been transferred through RTGS to the AIIMS in the RAN account.
The budget estimate for 2021-22 is to the tune of Rs.25 crores. Based on the utilization, the Ministry has deposed that the funds can even be enhanced.
(4) In addition, it is submitted that the option of crowd funding has also been accepted to provide supplementary funding resources. (5) There are eight centres for excellence, each of which would be managing the digital platform of crowd funding. The Ministry has written letters to each of centres for excellence for opening bank accounts for the rare diseases fund.
W.P.(C) 4045/2021 & connected matters Page 12 of 14 Signature Not Verified Digitally Signed By:DINESH SINGH NAYAL Signing Date:19.04.2021 22:07:36(6) Insofar as research and development, technology transfer and indigenization of therapeutics for rare diseases is concerned, the National Consortium would be convened by the Department of Health Research, with ICMR as a member. CSIR, Department of Science and Technology, Department of Biotechnology and Department of Pharmaceuticals, will be part of the said Consortium and will supplement research efforts. Further, approval for new products in the rare disease category would be provided by the Drugs Controller General of India under the New Drugs and Clinical Trial Rules, 2019.
4. Insofar as AIIMS is concerned, it is submitted by Mr. Oberoi, ld. Counsel appearing for AIIMS, that after the receipt of the letters from the Ministry, the `Rare Diseases Committee' has been constituted within AIIMS. It is further submitted on behalf of AIIMS that all the cases of the Petitioners would be referred to the said Committee, and a status report will be filed in respect of the decisions taken for each of the Petitioners before the next date.
5. It has also been highlighted by ld. counsels that though the amount has been transferred, it having been transferred to the RAN account, a limit of Rs.20 lakhs would be applicable to the use of the said amount qua a single beneficiary. Mr. Bhardwaj, ld. CGSC shall seek instructions in this regard and make submissions on the next date.
6. Mr. Ashok Aggarwal, ld. Counsel for the Petitioners, has brought to the notice of this Court that Duchene Muscular Dystrophy is a recognised form of disability under the Rights of Persons with Disability Act, 2016. He submits that under Section 86 of the said Act, the National Fund for W.P.(C) 4045/2021 & connected matters Page 13 of 14 Signature Not Verified Digitally Signed By:DINESH SINGH NAYAL Signing Date:19.04.2021 22:07:36 Personal with Disability ("NFPD") has also been set up. Accordingly, in view of the fact that such a fund is a part of the said statute, the Ministry of Health and Family Welfare shall file affidavit as to whether NFPD has been set up and if so, what is the amount which has been allocated for the said purpose and if any amount has been allocated specifically for DMD.
7. It is submitted by Mr. Bhardwaj, ld. CGSC, that the ld. Solicitor General, who would be appearing in this matter, is unavailable today hence he seeks an adjournment.
8. Let status report/ Affidavit be filed by the Ministry of Health and Family Welfare, as well as AIIMS, in respect of the above mentioned issues, by 15th May 2021.
9. List for further proceedings on 20th May, 2021.
PRATHIBA M. SINGH JUDGE APRIL 19, 2021/dk/Ak W.P.(C) 4045/2021 & connected matters Page 14 of 14