Rajasthan High Court - Jaipur
Zamil Son Of Ismile vs State Of Rajasthan on 11 February, 2021
Bench: Chief Justice, Satish Kumar Sharma
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
----Respondent
Connected With
D.B. Civil Contempt Petition No. 803/2020
Zamil S/o Shri Ismile,
----Petitioner
Versus
Rajiv Swaroop Chief Secretary, Government Of Rajasthan,
----Respondent
For Petitioner(s) : Mr. Ravi Chirania
Mr. Mukesh Verma
For Respondent(s) : Mr. Devesh Yadav for
Mr. R.D. Rastogi, ASG through VC
Dr. V.B. Sharma, AAG with
Mr. Harshal Tholia
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SATISH KUMAR SHARMA
Order
11/02/2021
Learned counsel for the respondents submits that no children
suffering from the Gaucher disease has come for treatment in the
government hospital in the COVID-19 pandemic period.
Learned counsel for the petitioner wants to obtain
instructions and to file appropriate affidavit in this regard.
He further submits that despite the sanction by the Chief
Minister, no proper treatment is being given to the children. He
also submits that two such children have already been died of the
Gaucher disease.
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(2 of 2) [CW-17098/2019]
Dr. V.B. Sharma, AAG to respond to the above averments.
List the matter on 22.02.2021.
Learned counsel for the petitioner to file affidavit in the
meanwhile, after providing a copy of the same to the learned
counsel for the respondents.
(SATISH KUMAR SHARMA),J (INDRAJIT MAHANTY),CJ NAVAL KISHOR/Rajat-153-154 (Downloaded on 12/02/2021 at 10:55:49 PM) Powered by TCPDF (www.tcpdf.org)