SHIVA KANT JHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The jurisdiction of this Court has been invoked by the petitioner herein by filing this writ petition against the alleged unfair treatment meted out to several retired government servants in their old age and their state of affairs pertaining to reimbursement of medical claims under the Central Government Health Scheme (CGHS).

(2.) Brief facts:

(3.) Heard the petitioner-in person and Ms. Binu Tamta, learned counsel for the respondent-State.