PRITHVI NATH CHOPRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of learned counsel for the parties, the matter is taken up for final disposal.

(2.) A welfare State like India is bound to provide the basic requirements of its citizens. Health care facility is an integral part of the same and the Central Government Health Scheme (CGHS) has been propounded for the benefit of the Central Government employees who should not be left without medical care after retirement.

(3.) The petitioner was working as an Under Secretary in the Central Government when he took voluntary retirement on 5.2.1979 and is more than 80 years old. The petitioner and his wife Smt. Mohinder Chopra are covered by the CGHS scheme.