ASHOK KUMAR CHADHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Petition was filed under Article 226 of the Constitution of India praying to the Court to issue a writ of mandamus for the following reliefs:

(2.) The facts of the case are that the petitioner was working at the CPWD (Central Public Works Department) since 1974. On 04.06.2005 the petitioner who was posted as an Assistant Engineer, Guwahati, Central Sub Division II, CPWD, Guwahati suffered a serious road accident while returning from the office and was admitted in Hospital in an emergency condition.

(3.) He suffered serious head injuries with left nasal and ear bleeding and was put on ventilator support. On 21.06.2005 the condition of the petitioner did not improve and his brain fluids were constantly increasing to a dangerous level therefore he was advised to be taken to New Delhi for further treatment in an excellent Neurological set up with best medical equipments so, he was airlifted from Guwahati to New Delhi on the next day as a stretcher patient with his son and one accompanying doctor deputed by the emergency department Down Town Hospital, Guwahati for transit care of the petitioner with continuous oxygen support in the flight.