DIRECTOR OF ACCOUNTS Vs. AJAY KUMAR GOYAL

JUDGEMENT

(1.) In the year 1997 respondent No.1 was holding the post of a Senior Auditor on regular basis under the Cabinet Secretariat and was entitled to the benefits under the Central Civil Services (Medical Attendance) Rules 1944 which entitled him to avail medical facilities not only for self but even persons dependent upon him.

(2.) On 7.1.1997 respondent No.1 applied for declaring his parents as his dependents. He informed that his father had retired under Uttar Pradesh State Road Transport Corporation (herein after referred as UPSRTC) as a booking clerk on 31.12.1996. He specifically informed that UPSRTC had no pension scheme or any other retirement benefit and hence his father availed none. Therefore, he sought his parents to be recorded in the official records as his dependents.

(3.) Responding to his application dated 7.1.1997 respondent No.1 was called upon vide letter dated 10.1.1997 to obtain a certificate from UPSRTC certifying that his father got no benefits on retirement. The respondent was informed that this was the requirement of the rules applicable pertaining to benefit which his parents could have as his dependents under the CGHS scheme.