BRIG B C RANA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner wanted to get the benefit of a welfare scheme which was promulgated by the Army Headquarters vide its circular letter dated 18. 11. 1996 for serving army officers. As per this scheme, the respondents had decided that those serving officers who had become disabled or who became paraplegic patients during various operations, including counter insurgency operations be provided the facility of purchase of such cars/vehicles which are disabled friendly. The reading of the scheme would indicate that it was available to those serving officers who fulfilled the following conditions:-

(2.) THIS circular also mentions that this type of car is being manufactured by M/s. Maruti Udyog Limited and the cost of the car is Rs. 3-4 lakhs excluding customs, excise duty and sales tax. It was decided that the concerned officer would be paying 20% of the cost and 80% shall be met by various authorities. The concerned Regiment/command had to contribute 20%, 40% was to be given by AGI fund and 20% contribution was to come from AG s Branch Welfare Fund. The willing officers who fulfilled the aforesaid conditions were asked to apply for the aforesaid grant for the purpose of purchase of such cars. The petitioner was one of the applicants. He has, however, not been given the benefit of the said scheme as his application was rejected, though considered twice. In these circumstances, the petitioner has approached this Court by means of the present writ petition with the following prayers:-

(3.) THE basis for making the application under the aforesaid scheme for the purchase of car at subsidized rates is contained in the petition and it would be necessary to first take stock of the said factual matrix narrated by the petitioner.