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High CourtsDivision Bench(2021) 12 DEL CK 0201

Mohammed Isham vs Union Of India And Ors

Delhi High Court · Decided on 23 December 2021

HON’BLE JUDGES
Manmohan, J · Navin Chawla, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 14906 Of 2021, Civil Miscellaneous Application No. 47096-47097 Of 2021

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Judgment

18 paragraphs · 349 words

Manmohan, J

1.

Present writ petition has been filed challenging the (HA) medical category removal order dated 18th December, 2019 and the order dated 25th

February, 2020, whereby the respondents rejected the Petitioner’s representation. Petitioner further seeks direction to the Respondents to allow

(HA) medical category of petitioner’s wife who is suffering from Hepatitis B in PIS DATA. Petitioner further seeks amendment of the CISF

guidelines for Posting/Transfer dated 8th December, 2011, 9th /10th November, 2015 and 25th September, 2017.

2.

Learned counsel for the Petitioner states that till date, no policy has been framed by the Respondents for granting relaxation of out of home zone

posting for its personnel, who have spouses with serious medical conditions.

3.

He states that the Petitioner’s wife was diagnosed with Hepatitis ‘B’ in February, 2010 and has been undergoing treatment at various

hospitals in Delhi. He points out that vide order dated 8th May, 2012 the respondents themselves admitted and accepted that the petitioner’s wife

is suffering from Hepatitis B and falls under HA category i.e. severe disability.

4.

He points out that the impugned Posting Policies dated 8th December, 2011, 09th /10th November 2015, and 25th September 2017 do not provide

the relaxation of ‘out of home zone posting’ for personnel who have disabled spouses and provides the relaxation only to personnel with disabled

wards. He contends that the impugned policies are therefore violative of Articles 14 and 16 of the Constitution of India.

5.

Keeping in view the fact that the issues raised in the present writ petition are in the domain of policy making, this Court directs respondent No.2 to

treat the petitioner’s present writ petition as a representation and decide the same by way of a reasoned order in accordance with law within

twelve weeks. If respondent No.2 is of the opinion that the guidelines dated 8th December, 2011, 09th /10th November 2015, and 25th September

2017 are required to be amended, the necessary amendments shall be carried out within the stipulated period. With the aforesaid directions, the

present writ petition along with pending applications stands disposed of.