Delhi High Court - Orders
Shafaquat Anis Nizami vs Nuclear Power Corporation Of India ... on 16 July, 2024
Author: Jyoti Singh
Bench: Jyoti Singh
$~50
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1750/2024
SHAFAQUAT ANIS NIZAMI .....Petitioner
Through: Mohammad Usman Siddiqui,
Ms. Aisha Siddiqui, Mr. B.S. Randhawa and
Ms. Sakeena Quidwai, Advocates.
versus
NUCLEAR POWER CORPORATION OF INDIA LIMITED AND
ANR. .....Respondents
Through: Ms. Neetica Sharma and Mr. Varmit
Vashistha, Advocates for NPCIL with Mr. Parveen
Kumar, Deputy Manager (Legal).
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 16.07.2024 CM APP No. 39525/2024 (Exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CM APP No. 39524/2024 (for suitable directions to provide CHSS medical facilities, by Petitioner)
3. This is an application preferred on behalf of the Petitioner under Section 151 CPC for suitable direction to the Respondents to provide CHSS medical facilities to the family members of the Petitioner in Ghaziabad (National Capital Region) where they are residing.
4. It is submitted that the Petitioner has been transferred from New Delhi to Narora Atomic Power Station, Bulandshahr, U.P. W.P.(C) 1750/2024 Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/07/2024 at 23:09:25
5. Learned counsel appearing on behalf of the Respondents, on instructions, fairly submits that Respondents have no objection to continuing the medical facilities. However, it was stopped only because the Petitioner had not exercised the option as to whether he wishes to continue the medical facilities to his family in Ghaziabad (NCR) or at the current place of posting.
6. Learned counsel appearing on behalf of the Petitioner, on instructions, submits that his entire family is residing in Ghaziabad (NCR) and he wishes to opt to continue the medical facilities in Ghaziabad (NCR) only.
7. Accordingly, the application is allowed directing the Respondents to resume the medical facilities to the family of the Petitioner. Needless to state that all required formalities will be completed by the Petitioner including exercising his option in writing for availing medical facilities in Ghaziabad (NCR) at the earliest.
8. Application stands disposed of.
W.P.(C) 1750/2024
9. List on 19.11.2024.
JYOTI SINGH, J JULY 16, 2024/shivam W.P.(C) 1750/2024 Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 26/07/2024 at 23:09:25