Delhi High Court - Orders
Master Lalit Kumar Through Father Ram ... vs Union Of India & Ors on 14 January, 2019
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, Prateek Jalan
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13238/2018 & CM Appl. 51507/2018
MASTER LALIT KUMAR
THROUGH FATHER RAM KUMAR ..... Petitioner
Through: Mr.Khagesh B. Jha, Advocate
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr.Dev P.Bhardwaj, CGSC for R-1
Mr.Ramesh Singh, Std.Counsel with
Mr.Santosh Kr.Tripathi, Advocate for
R-2.
Mr.V.S.R.Krishna & Mr.V.Shashank
Kumar, Advocates for R-3/AIIMS
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 14.01.2019
1. Issue notice. Mr.Dev P. Bhardwaj, Central Government Standing Counsel, Mr.Santosh Kumar Tripathi, Advocate & Mr.V.S.R.Krishna, Advocate accepts notice on behalf of respondent Nos.1, 2 & 3 respectively.
2. By this petition, directions are sought to All India Institute of Medical Science [AIIMS] to implant the Cochlear & BT Controller to the petitioner free of cost. AIIMS is directed to examine prayer (c) and pass appropriate orders, which shall be subject to the directions of the Court.
3. In this regard, the Court observes that by virtue of Section 31 of the Persons with Disability Act, 2016, every child is entitled to free and W.P.(C) 13238/2018 page 1 of 2 compulsory education. Furthermore, in case of any difficulty in providing the hearing aid, even otherwise, the Government of NCT of Delhi shall independently pass appropriate orders in this regard, as to the petitioner's entitlement to secure the devices in question, having regard to its applications under Section 8 & 9 of the RTE Act, 2009, within two weeks.
4. List on 5th February, 2019.
Dasti.
S. RAVINDRA BHAT, J
PRATEEK JALAN, J
JANUARY 14, 2019
„hkaur‟
W.P.(C) 13238/2018 page 2 of 2