MOHAMMED ISHAM Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition has been filed challenging the (HA) medical category removal order dtd. 18/12/2019 and the order dtd. 25/2/2020, whereby the respondents rejected the Petitioner's representation. Petitioner further seeks direction to the Respondents to allow (HA) medical category of petitioner's wife who is suffering from Hepatitis B in PIS DATA. Petitioner further seeks amendment of the CISF guidelines for Posting/Transfer dtd. 8/12/2011, 9th /10/11/2015 and 25/9/2017.

(2.) Learned counsel for the Petitioner states that till date, no policy has been framed by the Respondents for granting relaxation of out of home zone posting for its personnel, who have spouses with serious medical conditions.

(3.) He states that the Petitioner's wife was diagnosed with Hepatitis "B' in February, 2010 and has been undergoing treatment at various hospitals in Delhi. He points out that vide order dtd. 8/5/2012 the respondents themselves admitted and accepted that the petitioner's wife is suffering from Hepatitis B and falls under HA category i.e. severe disability.