JAGDISH PARSAD Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to just exceptions and as per extant rules.

(2.) The application is disposed of. W.P. (C) 11153/2020, CM APPL. No.34790/2020 (of the petitioner for interim directions)

(3.) The petitioner superannuated from the respondents Central Industrial Security Force (CISF) from the rank of Sub-Inspector and is now 70 years old. He has filed this petition, (i) seeking mandamus to the respondents Ministry of Home Affairs (MHA) and CISF, to grant/accord "Fixed Medical Allowance" to the petitioner as per his entitlement and in the alternative, seeking a direction to the respondents to return back/handover the medical Central Government Health Scheme (CGHS) card to the petitioner; and, (ii) seeking a direction to the respondents, specially respondent no.3 CISF and its concerned officials, to pay the entire arrears of "Fixed Medical Allowance" to the petitioner, from August, 2018 onwards till date.