RAJESH KUMAR Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) This order is in continuation of the order dated 13.02.2018, on which date, learned counsel for the petitioner had stated that his daughter has to undergo a spinal surgery at the AIIMS Hospital, Delhi and the petitioner had submitted an application to the respondents for release of money for his daughter's implant, as prescribed by the attending doctor at the Hospital, which has yet to be released.

(2.) In view of the aforesaid submission, directions were issued to the learned counsel for the respondents to check the status of the petitioner's application.

(3.) Today, Mr.Vivek Goyal, learned counsel for the respondents hands over a copy of the fax dated 05.02018, received from the Department apprising that since the petitioner's case had been referred to the CGHS wing, the representative from the office of the DIG (L & C) (AOD) had visited the Ministry of Health and Family Welfare for expediting the petitioner's request for early sanction of the amount required for the surgery. It is further mentioned in the fax that the earned leave for 219 days is due in the petitioner's leave account upto 30.06.2018.