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Ratnesh Kumar Jigyasu vs Union Of India on 6 October, 2023

                                                                                        WPC 1012/2023


     ITEM NO.5                                  COURT NO.1                   SECTION PIL-W

                                  S U P R E M E C O U R T O F            I N D I A
                                          RECORD OF PROCEEDINGS

                                     Writ Petition (Civil) No.1012/2023


     RATNESH KUMAR JIGYASU & ORS.                                              Petitioner(s)

                                                        VERSUS

     UNION OF INDIA & ORS.                                                     Respondent(s)


     Date : 06-10-2023 This petition was called on for hearing today.


     CORAM :
                                  HON'BLE THE CHIEF JUSTICE
                                  HON'BLE MR. JUSTICE J.B. PARDIWALA
                                  HON'BLE MR. JUSTICE MANOJ MISRA


     For Petitioner(s)                  Mr. Utsav Bains, Adv.
                                        Mr. Prashant Singh, AOR
                                        Mrs. Prerna Dhall, Adv.
                                        Mr. Prashant Pathak, Adv.
                                        Mr. Piyush Yadav, Adv.

     For Respondent(s)


                           UPON hearing the counsel the Court made the following
                                               O R D E R

1 Mr Utsav Bains, counsel appearing on behalf of the petitioner submits that the jurisdiction under Article 32 of the Constitution has been invoked on behalf of 251 persons, a majority of whom are minors, suffering from Muscular Dystrophy.

2 Counsel submits that Muscular Dystrophy is broadly categorized into three groups – Group I, Group II and Group III. Financial assistance is made available for the treatment of patients falling in Group I since the treatment is stated to be a one-time treatment. However, it has been submitted that such treatment is not necessarily available to those in Group II and Group III. Hence, a national plan is sought for dealing with such patients.

3 Issue notice, returnable in four weeks.

4 Liberty to serve the Central Agency. Dasti, in addition, is permitted.

5 We request Ms Aishwarya Bhati, Additional Solicitor General to assist this Court on the issues raised.

      (CHETAN KUMAR)                                 (SAROJ KUMARI GAUR)
       A.R.-cum-P.S.                                 Assistant Registrar




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