MANGAL DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition was filed on 18/10/2021 alleging non-compliance of order dtd. 23/10/2018 passed by this court in W.P. (C) No. 1782 of 2010. In the writ order this court has recorded that there was no impediment in applicability of the insurance scheme namely National Rural Public Insurance Scheme i.e. Rashtriya Swasthya Bima Yojna in the village of the petitioner and it was directed that the impugned Memo No. 1688 dtd. 24/12/2008 will not prejudice the petitioner in any manner, as the information furnished therein was given under some mistake by the respondents. It was left open to the petitioner to approach the competent authority for the purposes of implementation of the insurance scheme who was to consider the claim of the petitioner in accordance with law without being prejudiced by the incorrect information furnished vide impugned Memo No. 1688 dtd. 24/12/2008.

(3.) The learned counsel for the petitioner has referred to 5/8/2022 wherein the learned counsel for the opposite party was directed to seek instruction as to whether the petitioner is entitled for coverage under any of the scheme including 'Aayushman Bharat'. He submits that no affidavit as such has been filed.