Orissa High Court
Amiya Prasad Rath vs Union Of India & Others .... Opposite ... on 18 May, 2023
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) Nos.25501, 14289 and 35002 of 2022
Amiya Prasad Rath .... Petitioner
(In W.P.(C) No.25501 of 2022)
M/s. S. Kar, Advocate and associates
-versus-
Union of India & others .... Opposite Parties
Mr. P.K. Parhi, Deputy Solicitor General of India along with
Mr. D.R. Bhokta, CGC for Union of India
Mr. A.P. Das, Additional Standing Counsel for the State
Anshuman Ray .... Petitioner
(In W.P.(C) No.14289 of 2022)
Mr. Anshuman Ray (In person)
-versus-
Union of India & Others .... Opposite Parties
Mr. P.K. Parhi, Deputy Solicitor General of India along with
Mr. D.R. Bhokta, CGC for Union of India
Mr. A.P. Das, Additional Standing Counsel
Anshuman Mohapatra .... Petitioner
(In W.P.(C) No.35002 of 2022)
Mr. S.K. Patra, Advocate and associates
-versus-
Union of India & Others .... Opposite Parties
Mr. P.K. Parhi, Deputy Solicitor General of India along with
Mr. Sanjib Swain, Senior Panel Counsel for Union of India
Mr. A.P. Das, Additional Standing Counsel for the State
CORAM:
THE CHIEF JUSTICE
JUSTICE G. SATAPATHY
Page 1 of 3
Signature Not Verified
Digitally Signed
Signed by: SUBASH KUMAR GUIN
Designation: Personal Assistant
Reason: Authentication
Location: High Court of Orissa, Odisha
Date: 19-May-2023 11:04:00
ORDER
Order No. 18.05.2023
10. 1. Learned counsel for the State Government has placed before the Court a copy of a notification dated 6th May 2023 whereby the one- time financial assistance provided to each living patient suffering from Duchenne Muscular Dystrophy (DMD) has been fixed at Rs.10,00,000/- "to meet requirements towards electric wheel chair, appropriate physiotherapy, genetic tests and treatments on higher institutions etc." The procedure for disbursal of the financial assistance has also been set out in the notification.
2. Learned counsel for the Petitioners has placed before the Court a copy of an order dated 3rd May 2023 passed by the Delhi High Court in CONT.CAS(C) 415/2022 (Master Medhansh Jhawar @ Madhav v. Rajesh Bhusan) wherein para 16 in a tabular form, the status of treatment and the last date of administration of medicine to 43 different patients suffering from DMD have been set out.
3. Mr. P.K. Parhi, learned Deputy Solicitor General for Union of India states that a similar list can be prepared in respect of the persons who have been provided treatment for DMD pursuant to orders of this Court i.e. giving the last date of administration of medicine to each of them and the present status of their treatment. The said chart be provided to the learned counsel for the respective Petitioners within a period of four weeks to enable the Petitioners to follow up on their treatments.
4. No further directions are called for. The writ petitions accordingly are disposed of. If there is any difficulty faced by any of the patients suffering from DMD in receiving treatment or Signature Not Verified Page 2 of 3 Digitally Signed Signed by: SUBASH KUMAR GUIN Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa, Odisha Date: 19-May-2023 11:04:00 getting financial assistance in terms of the orders passed by the Court, it will be open to them to apply for directions.
(Dr. S. Muralidhar) Chief Justice (G. Satapathy) Judge S.K. Guin Signature Not Verified Page 3 of 3 Digitally Signed Signed by: SUBASH KUMAR GUIN Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa, Odisha Date: 19-May-2023 11:04:00