M L HANS Vs. KIRAN DEVI

JUDGEMENT

(1.) The petitioner has filed the present petition seeking reimbursement of medical bills amounting to Rs. 1,56,500/- which are stated to have been spent by the petitioner in treatment of his wife.

(2.) Briefly stated, the relevant facts are that the petitioner joined the services of the respondent in January 1961 and took a voluntary retirement on 12.06.1989. Prior to 1980, the employees of respondent were entitled to medical benefits under CGHS. After 1980, the employees of respondent were entitled to reimbursement of medical expenses, however, no medical benefits were available to employees after their superannuation.

(3.) The respondent introduced a scheme for providing medical facilities to the ex-employees by providing coverage under a medical insurance scheme administered by Oriental Insurance Co. Ltd. A circular, introducing the said medical benefit scheme, was issued by respondent on 15.02.1994. In terms of the said circular, the said scheme was available only to employees and their spouses who had retired from services of respondent on or after 01.04.1992.