DEEPIKA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner seeking quashing of orders dated 28.07.2019, 27.09.2019 and 25.11.2019 passed by the respondents.

(2.) Petitioner claims to have applied for the post of Sub-Inspector/Exe. in CISF pursuant to an advertisement issued by the respondents in the year 2016. After qualifying examination and selection process petitioner joined the services on 12.01.2018 and was posted in NISA, Hyderabad. On 13.02.2018, petitioner experienced abdominal pain and approached Yashoda Hospital where she was advised to undergo medical examination. On 15.02.2018, petitioner underwent various medical examinations which suggested that she was suffering from Choledochal Cyst. The doctor opined that her pain was not related to the training and she could continue it and that the cyst, though required surgery, but not immediate. On 06.08.2018, petitioner again felt severe pain and visited CISF Hospital from where she was referred to CGHS approved hospital.

(3.) Petitioner has averred that on 07.08.2018, the respondents asked petitioner to go back home and get the surgery done or else her services will be discontinued. So, the petitioner was constrained to write to respondents that her financial condition did not permit her to undergo surgery. With the permission of respondents, petitioner visited Krishna Institute of Medical Sciences Limited on 01.09.2018 where estimated expense of Rs.1,05,013/- was given, which was submitted to the respondents. Petitioner visited the CISF Hospital on 29.09.2018 where it was opined that she was fit to resume training on 30.09.2018. Petitioner again visited Yashoda Hospital on 10.11.2018 and thereafter, Government Medical College Hospital, Chandigarh on 27.11.2018, where doctors opined that she was fit for any kind of physical exercise. Thereafter, petitioner visited Safdarjung Hospital on 28.11.2018 and upon being referred, visited AIIMS on 29.11.2018.