SUDHANSHU PANT Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The petitioner has invoked the jurisdiction of this Court seeking a writ of certiorari to quash the impugned termination order dated 01.03.2019; a writ of mandamus commanding the respondents to extend him appointment as per the stipulation made in the agreement executed between him and the Station Commander; and a writ of mandamus restraining respondent nos. 3, 4 & 5 from taking any action contrary to the instructions issued by the second respondent vide letter dated 24.05.2011, and to permit the petitioner to continue in service till he attains the age of superannuation of 65 years.

(2.) Facts, to the limited extent necessary, are that the Central Government launched an Ex-Servicemen Contributory Health Scheme (ECHS) in the year 2003. The object of the Scheme was to provide quality healthcare to ex-servicemen / pensioners and their dependents through a network of ECHS polyclinics spread across the country. The Scheme was so structured as to provide cashless treatment for its beneficiaries. The treatment provided in ECHS was as per the Allopathic medical system, and was a Government funded Scheme.

(3.) The Central Organisation, ECHS is located at Delhi, and is said to function under the Chiefs of Staff Committee through the Adjutant General in the integrated Headquarters of the Ministry of Defense.