S.P.MEDIRATTA Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this writ petition, petitioners who are retired employees of the Central Silk Board-respondent no.2 pray that they should be granted benefits of Central Government Health Scheme (in short ,,CGHS).

(2.) RESPONDENT nos. 1 and 2 have filed their counter-affidavits. As per these counter-affidavits, though the employer does not seem to very strenuously contest the claim of the petitioners however, the Central Government has stated that benefits of the scheme cannot be given to the retired employees of respondent no.2. I may note that the respondent no.2 functions as per finances which are granted by the Central Government and which is their sole source of finances.

(3.) SINCE in the present case, the Central Government is refusing to provide finances, and therefore, respondent no.2 is not able to give the CGHS benefits to the petitioners, I cannot issue such directions as prayed for by the petitioners.