MONIKA DUDANI MEHTAB Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, by way of public interest litigation, filed under Articles 226/227 of the Constitution of India has, inter alia, sought a writ of mandamus for issuance of following directions:-

(2.) Upon notice of motion having been issued, an additional affidavit dated 18.10.2017 on behalf of respondent No. 5-IRDA through DVS Ramesh s/o Late D. Visweswaram r/o Plot No. 325/2RT, PS Nagar, Vijaja Nagar Colony, Hyderabad working as General Manager, with the Insurance Regulatory Development Authority of India, Hyderabad has been filed wherein it has been stated that there are insurance products already in the market now covering the infertility. The details of the updated list covering the infertility has been specified in Para No. 2 of the affidavit which reads thus:-

(3.) Para 7 of the additional affidavit which is also relevant, is reproduced herein below:-