ANIRUDH PRATAPRAI NANSI Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule, made returnable forthwith. Respondents waive service. By consent of the parties, heard finally.

(2.) The case is a peculiar case, namely, of a dispute arising from the reimbursement of expenditure incurred by the petitioner on a serious medical treatment of a "heart transplant". This medical condition is certainly not a routine affair for the hospitals much less for the Central Government hospitals or those under the Central Government Health Scheme.

(3.) The petitioner is a senior citizen. He is a pensioner, who obtained a voluntary retirement from the post of Assistant Commissioner, Central Excise and Customs, Pune. This is the second occasion for the petitioner to approach this Court on the cause of action as pursued in this petition.