KRISHAN AVTAR SINGHAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Today in Court, Mr. B.V. Niren, learned Standing Counsel for respondent-UOI has handed over a copy of Office Memorandum dated 10th June, 2014 issued by Ministry of Health and Family Welfare, Government of India, which is taken on record. The aforesaid Office Memorandum reads as under:

(2.) Mr. Niren clarifies that the medical facilities that were being extended to the serving employees have been extended prospectively to the retired employees on the same terms.

(3.) In view of the aforesaid, learned Counsel for petitioners are satisfied. Accordingly, present petitions and application are disposed of as satisfied.