G S TAYAL Vs. JAWAHARLAL NEHRU UNIVERSITY

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India seeking the issuance of a writ to direct the respondents to extend medical facilities to the retired employees of the Jawaharlal Nehru University.

(2.) The brief facts of this case are that the petitioner is an ex-employee of respondent no.1 i.e. the Jawaharlal Nehru University (hereinafter "JNU"). The petitioner had been working with the JNU since the year 1966 and during the pendency of this writ petition he retired on 31.10.1994 on attaining the age of superannuation.

(3.) Respondent no. 2 herein is Dispensary No. 64 run under the Central Government Health Scheme (hereinafter, "the CGHS"). Respondent No. 2 extended its medical facilities under the CGHS to all employees of the JNU in the year 1971-71, pursuant whereto the petitioner was issued CGHS token card No. 72167. However, upon the petitioner attaining superannuation, respondent no. 2 refused to provide him medical facilities under the CGHS on the ground that the same could not be extended to retired employees.