Jharkhand High Court
Dr.Randheer Kumar Krishna & An vs Union Of India & Ors. on 8 June, 2011
Author: Narendra Nath Tiwari
Bench: Narendra Nath Tiwari
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 6324 of 2007
Dr. Randheer Kumar Krishna & Anr. ............ .......... Petitioners
Versus
The Union of India & Ors. ...... ......... Respondents.
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CORAM : HON'BLE MR. JUSTICE NARENDRA NATH TIWARI
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For the petitioners : Mr. Delip Jerath, Advocate
Mr. Abhinesh Kumar, Advocate
Mr. V. Vasisth, Advocate
For the Respondents :
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5/08.06.2011: In this writ petition the petitioners have prayed for direction on the respondents to consider the difficulty of the petitioners and transfer them to Central Hospital, Gandhi Nagar, CCL, Ranchi.
It has been stated that the petitioners' daughter was declared a 'child with down syndrome' and she needs treatment and rehabilitation of their special child at 'Deepshikha', Ranchi. But due to their posting at Dhanbad the same could not be possible. The petitioners have, thus, prayed for consideration of their transfer to Central Hospital, Gandhi Nagar, CCL, Ranchi.
Learned counsel for the respondents submitted that the writ petition has become pretty old and if the petitioners file a fresh representation before the Director (Personnel), Coal India Limited, Kolkata (respondent No.5), the same shall be considered and appropriate order shall be passed.
Considering the above, this writ petition is disposed of giving liberty to the petitioners to file a fresh representation before the Director (Personnel), Coal India Limited, Kolkata (respondent No.5). On receipt of the representation, the said respondent shall consider and dispose of the same by a reasoned order within a period of two months from the date of receipt of the representation.
(Narendra Nath Tiwari, J) Shamim/