JAGPREET SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents to decide his representations dtd. 27/9/2025 (Annexure P-7), 11/12/2025 (Annexure P-8) and 3/1/2026 (Annexure P-9) and attach him to plain area, preferably near Delhi/Chandigarh/Jalandhar as per medical opinion.

(2.) The petitioner is serving as Lance Naik in Indian Army. He while performing duty at Kupwara on 13/8/2023 collapsed and lost consciousness. He was medically examined and diagnosed with neurological and psychiatric illness. He has been advised not to stay in high altitude or cold regions. He by representations dtd. 27/9/2025, 11/12/2025 and 3/1/2026 has requested respondents to attach him to low altitude unit or hospital where he may get medical treatment.

(3.) Learned counsel for respondents, who on advance notice, is present in Court, submits that this Court has no territorial jurisdiction because neither petitioner is posted within jurisdiction of this Court nor any order has been passed within jurisdiction of this Court. The petitioner has further alternative remedy to approach Armed Forces Tribunal.