JYOTIBA JADEJA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed by the petitioner praying for the following relief:

(2.) At the outset, it is noted that the present petition is not filed by the Officer himself but by his wife. The petitioner avers that the husband of the petitioner is admitted in INHS ASVANI Hospital, Mumbai and his condition is critical.

(3.) It is the case of the petitioner that while the husband of the petitioner was posted at 01 Wing Air Force Station, Srinagar, he contracted uncontrolled hypertension, diabetes mellitus Type-II (DM-Type II) and obesity for which he was placed at A4G4 (T-12) in October, 2018, and later upgraded as A4G3 (T-12) in April, 2019. In August, 2019, he was transferred to 15 BRD, Air Force Station Vadsar at Ahmadabad, where his condition did not improve.