Peter Anand Kumar Ekka vs Mecon Limited Through Its Chairman Cum ... on 22 March, 2014

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Jharkhand High Court

Peter Anand Kumar Ekka vs Mecon Limited Through Its Chairman Cum ... on 22 March, 2014

Bench: Aparesh Kumar Singh

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                W.P. (S) No. 7121 of 2013
                                           ---
          Peter Anand Kumar Ekka                     ---  --- ---- Petitioner
                                         Versus
          MECON Limited through its Chairman
          cum Managing Director & others             ---  --- --- Respondents
                                           ---
          CORAM: The Hon'ble Mr. Justice Aparesh Kumar Singh

          For the Petitioner: Mr. Sumeet Gadodia, Advocate
          For the Respondents: Mr. Amitabh, Advocate
                                           ---
04/ 22.03.2014

After the last order dated 25th February 2014, it appears that the matter has remained unconcluded on account of the stand taken by the respondents as well as by the petitioner.

2. Respondents though constituted a Medical Board of their own doctors, but the Medical Board chose to refer the petitioner to a Cardiologist Dr. Ritesh Kumar, D.M., working as Associate Professor at RIIMS, Ranchi for examination. The petitioner alleged that no time and date was indicated for appearance before the said doctor of RIIMS and that the respondents have not recommended him to the doctor of Apollo Hospital where he had undergone previous treatment.

3. In order to arrive at a conclusion about the medical condition of the petitioner, therefore this Court in the aforesaid circumstances, directs the petitioner to appear before the Superintendent of RIIMS on 26th March 2014 at 10.30 AM along with all necessary medical prescriptions and documents relating to his treatment. Respondent would also depute an officer of the rank of Senior Manager (Personnel) to be present at the same time before the Superintendent of RIIMS with any relevant document in respect of the petitioner's case. On their appearance, the Superintendent, RIIMS, Ranchi shall refer the matter to the senior most cardiologist of RIIMS for giving his opinion about the medical condition of the petitioner. The medical team of RIIMS, after examination of the petitioner's case, would also give its opinion as to whether the petitioner is in condition to undertake travel outside the city in relation to his job.

4. It would be open to the Superintendent, RIIMS to procure the services of any other specialist in Orthopedics as also in Psychiatric, as available in the RIIMS, as the petitioner has complained that he is suffering from problems related to cardiac, orthopedics and psychiatry.

5. Let such an exercise be concluded on appearance of the petitioner and the respondent's representative within a period of two days thereafter and the report of the aforesaid doctors of RIIMS in respect of the petitioner be placed before the Registrar General of this Court by 31st March 2014 in a sealed cover.

Let the matter appear on 03rd April 2014 under the appropriate heading. Till the next date, the interim order dated 25th February 2014 shall continue. Let a copy of the instant order along with the earlier order dated 25th February 2014 be handed over to the learned counsel for the petitioner and respondent by Monday.

Let these two orders i.e. instant order and the order dated 25 th February 2014 be communicated to the Superintendent, RIIMS through FAX by Monday i.e. 24th March 2014.

(Aparesh Kumar Singh, J) Ranjeet/

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