Karnataka High Court
515 Army Base Workshop vs The Secretary To The Government on 18 April, 2011
Author: J. S. Khehar
Bench: J. S. Khehar
| IN THE HIGH COURT OF KARNATAKA, BANGALORE DATED THIS THE 18™' DAY OF APRIL, 2011 PRESENT THE HON'BLE MR. J. S. KHEHAR, CHIEF JU STICE * AND THE HON'BLE MR. JUSTICE A. S. BOPA \NNA | W.P. NO. 37672 /1998 (oM: RES. PH). Between: 515 Army Base Workshop Employees Union (Regd) No. 5 Artillary Road, Uisoor.. Bangalore -- 560 008 a Rep. by its General Secretary © ne C S Raghavendra Rao aren y ~ os Petitioner (By SriCs Ragh: avendtr: % Rao' (Panty: in- "Pea: json). ABSENT) And: 1 The Secretary to ine, Gaverrinient Ministry of Health and Family W ellare Govet nment of Initia Now 'Delhi 2 Tre Direcior G eneral oF CGHS 'Boon No. 4464 Nirman' Bhav an, New Dethi Se The Director of CGHS . "Room No. 5454 Nirman isnavan, New Delhi -_ os The Additional Director of CGHS "SE Wing, UD Floor, Kendriya Sadana _ 9% Main, I] Block, Koramangala ~ Gangalore ~ 560 034 Oe All India CGHS Employees Association . By its General Secretary Cfo CGHS Polyclinic Bangalore Branch 116/1/2 Balaii Complex Infantry Road, Bangalore-1 .. Respondents
Se Oe Oe ae 9 (By Sri H Jayakar Shetty, Adv. for Ri to 3 Sri TN Raghupathy. Adv. for RS) This Writ Petition is fled under Articles 226 & 227 of the Constitution of India, praying to direct the Govt. of India that the shift system should be introduced in all CGl HS dispensaries. The dispensaries must work from & any. to. 120. noon and from 4 pm to 8 pm.: direct the CGHS authorities .
that the CGHS dispensaries must enable the patierit to buy. ~ medicines which are not readily available directly frorm any druggist in order to avoid delay in treatment and etc. This petiiion coming on for, Orders, this day, Chief Justice made the following: mS .
ORDER.
J.S.KHEHAR, C.J. (Orai}:, The petitioner, who - re presents himself in the proceedings -- of the whetant | case, did not enter appearance, . on, the ast date of "hearing Le, on 21.03.2010
2. Today. he did nit enter appearance in pre- lunch session, scant "Yet" again, in the post-lunch session, none appears: on behalf of the petitioner. It 'se ms the. petitioner is no longer interested to pursue | th e: _ t writ petition.
-. Dismissed for non-prosecution.
Akc/