KALAWATI Vs. UNION OF INDIA

JUDGEMENT

(1.) The order of recovery dated 29.09.2015, is under challenge in the present Writ Petition.

(2.) The reasons stated in the impugned order of recovery is that as per the Airport Authority of India Regulations, husband or wife can avail the Medical facility (OPD) and not both. Since the claim is preferred by Shri. K.Raju, Senior Attendant(HK), husband of the Writ Petitioner, the Writ Petitioner is not entitled.

(3.) The husband of the Writ Petitioner was retired from service. The petitioner is having hardly three more months of service. The allegation is that the medical facility is erroneously availed in violation of the Regulations.