Jharkhand High Court
Sonali Mukherjee @ Sonali Mukharjee vs Union Of India And Ors on 20 September, 2019
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.2742 of 2019
Sonali Mukherjee @ Sonali Mukharjee . ... Petitioner
Versus
Union of India and Ors. ... Respondents
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner : Md. Shadab Ansari, Advocate
Mr. Sonal Tiwari, Advocate
For the Resp.-State : Mr. Manoj Tandon, AAG
Ms. Shristi Sinha, AC to AG
For the Resp. Nos.5 &6 : Mrs. Vandana Singh, Advocate
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05/Dated 20th September, 2019 Learned counsel for the petitioner at the outset has submitted that he may be allowed to implead Principal Secretary, Home, Prison & Disaster Management, Government of Jharkhand and Principal Secretary, Health Department, Government of Jharkhand as party respondent Nos.7 & 8 to the proceeding in course of the day.
This Court after considering the aforesaid submission, deem it fit and proper to allow the said prayer of the learned counsel for the petitioner to implead necessary party to the proceeding.
Accordingly, the learned counsel for the petitioner is directed to implead Principal Secretary, Home, Prison & Disaster Management, Government of Jharkhand and Principal Secretary, Health Department, Government of Jharkhand as party respondent Nos.7 & 8 to the proceeding in course of the day.
The writ petition involves the question about medical benefits to the petitioner who is victim of acid attack which she is claiming on the basis of the judgment pronounced by Hon'ble Apex Court in the case of Laxmi vs. Union of India & Ors., passed in W.P.(Crl) No.129 of 2006.
This Court has passed orders on 01st July, 2019, 27th August, 2019 and 13th September, 2019.
By virtue of the order dated 13.09.2019, the State was directed to come out with specific stand about the status of the action taken by the State of Jharkhand in pursuance to the judgment passed by Hon'ble Apex Court in the case of Laxmi vs. Union of India & Ors (supra).
The affidavit has been filed.
Mr. Manoj Tandon, learned Additional Advocate General appearing for the State of Jharkhand has submitted by referring to the notification dated 30.07.2019 by which the scheme for compensation has been notified and submitted that the order passed by the Hon'ble Apex Court has been complied with.
This Court, after going across the judgment rendered by Hon'ble Apex Court as also the stand taken by the respondent-State of Jharkhand in the affidavit filed on 18.09.2019 sworn by the Joint Secretary, Women Child Development & Social Security, Government of Jharkhand, is constrained to say that the authority who has sworn the affidavit, perhaps not assessed the judgment rendered by Hon'ble Apex Court along with the directions passed by this Court on 13.09.2019.
Mr. Tandon, learned AAG has however sought for further time to file appropriate affidavit.
This Court after considering the urgency in the matter, deems it fit and proper to post this case on Friday, i.e., on 27.09.2019.
In view thereof, list this case on 27.09.2019.
Let a copy of this order be handed over to Mr. Manoj Tandon, the learned AAG.
(Sujit Narayan Prasad, J.) Saurabh