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Judgment
Rahul Bharti, J
Heard learned counsel for the petitioner.
This writ petition by the petitioner is literally a distress call to this Court invoking article 226 of the Constitution of India with the grievance that for her ailing mother who is suffering from a cancer under treatment is on the verge of suffering loss of life because of acts of omission or commission on the part of the respondents 3 to 5 in particular in the matter of reimbursing of the medical claims of the petitioner in connection with the treatment of her mother.
Ms. Khushnama Chowdhary, learned counsel for the petitioner, has stated at the Bar that the respondent No. 5, Mr. Ajaz Hussain Padder, who is a Treasury Officer, Kokernag, with whom the reimbursement bills of the petitioner are pending approval has put a phone call to the mobile number of the learned counsel for the petitioner with the words that unless and until the petitioner withdraws the writ petition, he is not going to process the reimbursement file.
The matter is too serious to be taken casually or leniently, as such, this Court directs issuance of notice to the respondents.
On behalf of respondent no. 2, Ms. Bisma Ali, learned Advocate, appearing vice Mr. T.M. Shamsi, learned DSGI, enters appearance and accepts notice.
Registrar Judicial, Srinagar, is directed to issue notice for personal appearance of respondents 3 to 5 to be served through SSP, Anantnag.
This Court directs personal appearance of respondent no. 3-Director Accounts and Treasuries, Kashmir, at Srinagar, respondent no. 4- District Treasury Officer, Anantnag and respondent no. 5-Treasury Officer, Kokernag (Anantnag) on next date of hearing.
The SSP, Anantnag is directed to apprise the respondent no. 3-Director Accounts and Treasuries, Kashmir, at Srinagar, respondent no. 4-District Treasury Officer, Anantnag and respondent no. 5-Treasury Officer, Kokernag (Anantnag) with respect to their personal appearance in the Court on Tuesday i.e., 16.01.2024.
List on 16.01.2024, higher up.
A copy of this order be provided under the seal and signature of Bench Secretary to learned counsel for the petitioner for being delivered to SSP, Anantnag.