LAL SINGH S/O SH. CHAJU RAM JAT, AGED ABOUT 48 YEARS, BY CASTE JAT, RESIDENT OF KALYAN NAGAR, TEHSIL BANSOOR, DIST. ALWAR, RAJASATHAN (PRESENTLY POSTED AS DRIVER AT KOTPUTLI DEPOT, JAIPUR) Vs. RAJASTHAN STATE ROAD TRANSPORT CORPORATION, THROUGH CHIEF MANAGING DIRECTOR, PARIVAHAN MARG, NEAR AJMER PULIA, JAIPUR

JUDGEMENT

(1.) Present writ petition has been filed under Art. 226 of the Constitution of India praying that the impugned order dated 13.04.2016 (Annexure-1) and 21.07.2016 (Annexure-2), whereby application of the petitioner has been rejected and he has been denied advance towards medical expenses for treatment of wife, be quashed and set aside.

(2.) The petitioner initially on 11.12.2001 was appointed as a Driver on contractual basis on the rolls of Rajasthan State Road Transport Corporation. On 20.01.2005 the services of the petitioner were regularized with effect from 11.12.2004. A condition was laid in the regularization order that petitioner will undergo one year probation period.

(3.) Smt. Sumitra, aged 42 years, wife of petitioner has been diagnosed as patient of 'Acute Myeloid Leukemia', which is a life threatening disease. To save the life of wife of the petitioner, a surgery called 'Allogenic Bone Marrow Transplantation' has been proposed and same is to be conducted at Government Medical College and Hospital called SMS Medical College, Jaipur. Surgery of the wife of the petitioner has not been conducted as the petitioner is not able to deposit Rs.10 lacs in the Government hospital. Dr. Sandeep Jasuja, Associate Professor(Medical Oncology), Head- Medical Oncology and BMT, R.K. Birla Cancer Centre at SMS Medical College and Hospital, Jaipur on 02.04.2016 had issued a certificate giving estimate of the amount which is to be incurred by the petitioner towards 'Allogenic Bone Marrow Transplantation'. The said certificate is reproduced as under:-