UNION OF INDIA Vs. G.P.SRIVASTAVA

JUDGEMENT

(1.) THE first respondent, being a retired Government servant, was required to undergo Angiography and Angioplasty. Since Angioplasty did not succeed he was required to undergo bye-pass surgery. By the impugned order passed by the Central Administrative Tribunal Petitioners have been directed to pay the expenses incurred by respondent No.1 towards his treatment. In our view, the order directing payment is fully justified and does not call for interference in writ jurisdiction Rejected.

(2.) PETITIONERS are, however, granted a period of two weeks time to make payment in compliance with the order passed by the Tribunal.