JOGESHWAR MAHANTA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Jogeshwar Mahanta, by this writ petition, seeks to challenge the order dated 30th May, 2014, passed by the Central Administrative Tribunal, Principal Bench dismissing his Original Application No. 563 of 2013. The petitioner had claimed reimbursement of medical expenditure of Rs. 1,38,781/ - with interest @ 18% per annum and damages etc. as he was covered under the Central Government Health Scheme (CGHS scheme, for short).

(2.) The impugned order records that the petitioner herein was not covered under the said scheme on the date when he was hospitalised and had undergone heart bypass surgery in December, 2009 -5th January, 2010, having become member of the said scheme on 30th October, 2011.

(3.) The case of the petitioner before the Tribunal and before us is that the petitioner was not at fault and could not become member of the CGHS scheme post retirement as his pension control order was finalised and issued on 21st June, 2011, though the petitioner had retired on 30th June, 2007.