Rajasthan High Court - Jaipur
Zamil Son Of Ismile vs State Of Rajasthan on 30 January, 2020
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 17098/2019
Zamil Son Of Ismile, Aged About 36 Years, By Caste- Kunjada,
Resident Of Ward No. 27, Churu (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Chief Secretary, Government
Of Rajasthan, Secretariat, Jaipur.
2. Principal Secretary Medical And Health Department,
Government Of Rajasthan, Secretariat, Jaipur.
3. Director (Nhm), Directorate Of Medical And Health
Services, Nhm Block, 3Rd Floor, Swasthya Bahwan,
Behind Secretariat, Tilak Marg, Jaipur.
4. Union Of India Through Its Secretary, To Health And
Family Welfare Department, Cabinet Secretariat, Raisina
Hill, New Delhi-110011.
----Respondents
For Petitioner(s) : Mr. Birdhi Chand Chirania For Respondent(s) : Mr. R.D.Rastogi, ASG with Mr. Devesh Yadav Mr. Prakhar Gupta on behalf of Dr. V.B. Sharma, AAG HON'BLE MR. JUSTICE INDERJEET SINGH Order 30/01/2020 The present writ petition has been filed by the petitioner with the following prayers:-
"It is, therefore, most humbly prayed that your Lordships be pleased to accept/allow this writ petition and by appropriate writ, order or direction in the nature thereof:
i) Non-petitioners may be directed to provide free medical assistance to the petitioner for getting treatment of his son who is suffering from rare disease Gaucher;(Downloaded on 05/02/2020 at 09:12:35 PM)
(2 of 2) [CW-17098/2019]
ii) By appropriate writ, order or direction non-
petitioners any be directed to take all steps necessary to provide to the petitioner's son continuous, uninterrupted treatment free of cost, to bear expenses of such treatment and release the necessary funds for that purpose;
iii) Any other relief which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may also be passed in favour of the petitioner." Looking to the serious issue involved in this writ petition, I deem it just and proper to direct that this writ petition may be treated as Public Interest Litigation and may be placed before the Division Bench.
Counsel for the petitioner submits that there is an extreme urgency in the matter.
List on 06.02.2020.
Counsel for the respondent No.4 is directed to look into the matter and inform the Court about the steps taken in this regard.
In the meantime, the respondent No.1 is directed to ensure that proper medical treatment be provided to the son of the petitioner - Sarfaraj, who is admitted in the J.K. Lon Hospital, Jaipur.
(INDERJEET SINGH),J Upendra/78 (Downloaded on 05/02/2020 at 09:12:35 PM) Powered by TCPDF (www.tcpdf.org)