UOI Vs. J P SINGH

JUDGEMENT

(1.) Union of India has sought quashing of the order dated 3.2008 passed by the Central Administrative Tribunal allowing OA No.26/2008.

(2.) It is not in dispute that the respondent J.P.Singh has retired from service and holds a lifelong CGHS card entitling him and his dependant i.e. his wife to medical facilities as per the scheme.

(3.) It is also not in dispute that various instructions have been issued under the scheme from time to time and one such instruction is dated 7th September 2001 which envisages that in case of non-emergency situations, beneficiaries of the schemes are entitled to medical reimbursement for treatment only in such hospitals or diagnostic centers which are recognized under the scheme but subject to written permission from the competent authority.