CHAMAN LAL Vs. UOI MINISTRY OF DEFENC

JUDGEMENT

(1.) CM No. 11436/2009 since the writ petition is being disposed of today itself, the above-captioned application which seeks interim relief is dismissed as infructuous. WP (C) No. 11603/2009 rejoinder affidavit has been filed in Court. The same is taken on record.

(2.) RULE DB. Heard for disposal.

(3.) THE petitioner was diagnosed with Non Hodgkin's Lymphoma i. e. Cancer and was successfully treated at the Army Hospital at Delhi.