CHAMPA GULATI Vs. UOI

JUDGEMENT

(1.) VIDE instant petition, the petitioner impugned the order dated 28.11.2008 (A-1) passed by respondent No.2.

(2.) THE facts of the case in brief are that the petitioner is 65 years old widow lady and her late husband was working as Stenographer, who died in harness on 04.05.1989. Petitioner is a family pensioner beneficiary and is entitled for medical facilities from the respondents under CSMA Rules.

(3.) LEARNED counsel for petitioner submitted that the impugned order is totally illegal and against the rules and policy of the Government.