Supreme Court - Daily Orders
Sub Lieutenant Rahul Singh vs Union Of India on 29 August, 2023
Bench: Bela M. Trivedi, Dipankar Datta
WP(C) No. 156/2023
ITEM NO.7 COURT NO.15 SECTION X
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. 156/2023
SUB-LIEUTENANT RAHUL SINGH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION, IA No. 28292/2023 - EXEMPTION FROM FILING O.T., IA
No. 28293/2023 - GRANT OF INTERIM RELIEF and IA No. 101841/2023 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 29-08-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s)
Ms. Anindita Pujari, AOR
Mr. Anurag Katarki, Adv.
Ms./Mr. Maitreya Saha, Adv.
Mr. Shaileshwar Yadav, Adv.
Mr. Radhika Mohapatra, Adv.
For Respondent(s)
Mrs. Aishwarya Bhati, A.S.G.
Mr. R. Bala, Sr. Adv. (N/P)
Mr. Udai Khanna, Adv.
Ms. Rita Gupa, Adv.
Mr. Shlok Chandra, Adv.
Ms. Shagun Thakur, Adv.
Mr. Sabarish Subramanyam, Adv.
Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
We are not inclined to entertain the present petition under Article 32 of the Constitution of India for the prayers made in the Signature Not Verified Digitally signed by Deepak Guglani Date: 2023.08.31 petition and the same is accordingly dismissed. 17:59:55 IST Reason:
It is stated by the learned Additional Solicitor General appearing for the respondents that the petitioner is already being WP(C) No. 156/2023 provided with all the required treatments and that in future also, he will be provided with all the medical facilities, as may be permissible under the applicable rules.
However, we clarify that it will be open for the petitioner to approach any other forum seeking the reliefs, as may be permissible under the law.
Pending application(s), if any, shall stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR