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Yogesh Kumar Jain vs Union Of India & Anr on 5 March, 2021

Author: V. Kameswar Rao

Bench: V. Kameswar Rao

                              $~30
                              *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                              +     W.P.(C) 2960/2021, CM Nos. 8908-8909/2021

                                    YOGESH KUMAR JAIN                                 ..... Petitioner
                                                Through:              Ms. Radhika Chandrashekhar, Adv.

                                                Versus


                                    UNION OF INDIA & ANR.                               ..... Respondents
                                                  Through:            Mr. Naginder Benipal, Sr. Panel
                                                                      Counsel for R1.
                                                                      Mr. R.K. Singh, Adv. for R2.

                                    CORAM:
                                    HON'BLE MR. JUSTICE V. KAMESWAR RAO
                                            ORDER

% 05.03.2021 CM No. 8908/2021 (for exemption) Exemption allowed subject to all just exceptions. Application stands disposed of.

W.P.(C) 2960/2021 This petition has been filed by the petitioner with the following prayers:

"In facts and circumstances as explained above and in the interest of justice, it is humbly prayed that this Hon'ble Court may be pleased to:

(a) issue an appropriate writ, order or direction in the nature of mandamus directing Respondents to continue health benefits under the CGHS - Scheme to the Petitioner and Petitioner's wife under the Membership Nos. 139106/5 vide CGHS Card No. 357309 &357310 in the interest of justice;

(a) issue an appropriate writ, order or direction to the Respondents to renew / revalidate the Petitioner's and Petitioner's wife's CGHS Cards Nos. 357309 & 357310 in the interest of justice;

(c) pass any other and / or further order / orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."

From the prayer it is clear that the petitioner is seeking activation / renewal of his and his wife's CGHS Cards.

Learned counsel appearing for the petitioner states, if the respondent No.2 gives the relevant form (s) to the petitioner he can fill the same and deposit the required charges to enable the respondent No.2 forward the application to the respondent No.1.

Mr. Naginder Benipal, learned Sr. Panel Counsel appearing for the respondent / UOI on instructions states, on the receipt of the application form (s) from the respondent No.2, same shall be processed and the CGHS Cards shall be issued to the petitioner and his wife.

Noting the submissions made by the counsel for the parties, it is directed that the respondent No.2 shall give the relevant form (s) to the petitioner within a week from today to enable the petitioner fill up the form

(s) and deposit the renewal fee with respondent No.2 within a week thereafter. Respondent No.2 on receipt of the same shall immediately forward the same to the respondent No.1, who shall on the receipt of the form (s), subject to the petitioner and his wife fulfiling the necessary eligibility, issue CGHS Cards to them within 15 days of the receipt of the application form (s).

The petition stands disposed of.

CM No. 8909/2021 (for stay) Dismissed as infructuous.

V. KAMESWAR RAO, J MARCH 05, 2021/jg Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:09.03.2021 17:23:12