INSTITUTE OF PUBLIC HEALTH Vs. UNION OF INDIA

JUDGEMENT

(1.) Sri K.V. Dhananjay, learned Counsel for petitioner. Smt. K.S. Anusuyadevi, learned C.G.C. for respondents 1 and 2.

(2.) The writ petition is admitted for hearing. With the consent of the parties, the matter is heard finally.

(3.) In this petition under Articles 226 and 227 of the Constitution of India, the petitioner inter alia seeks a direction to respondents 1 and 2 to issue a direction to respondent 3 to unfreeze FCRA Bank Account. The petitioner also seeks a direction to respondent 3 to facilitate bank withdrawals at least to the tune of Rs. 17 Lakhs every month to ensure survival and welfare of 37 employees of the petitioner.