CHANDRASEKHARA MENON Vs. UNION OF INDIA

JUDGEMENT

(1.) A retired High Court Judge - a septuagenarian now-complaints that medical facilities provided by law have not been disbursed to him either by the Central Government or by the State Government. He and his wife are in great need of such medical facilities as their health is waning with advancement of old age. He sent a representation to the Chief Minister of kerala (Ext. P-4) but no relief was obtained by him. Hence he has filed this original petition for appropriate reliefs.

(2.) TWO other retired High Court Judges got themselves impleaded in this original petition and supported the averments of the petitioner.

(3.) HOWEVER, Government of Kerala had issued an order (G. O. (MS) No. 323/81 dated 19-9-1981) extending the benefits granted to members of All India Services to retired Judges of the High Court and Supreme Court residing in kerala. But the benefits so extended are too meagre for the Judges since there is no provision for reimbursement of medical bills incurred by a pensioner. But government of Kerala, by a subsequent order, have granted such reimbursement facilities to the retired Supreme Court Judges domiciled in Kerala. Even then, such benefits were kept at bay as for the retired Judges of the High Court.