HARBANS SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner through the instant petition under Articles 226 of the Constitution of India is seeking direction to respondents to release fixed medical allowance.

(2.) On 4/4/2022, the following order was passed:-

(3.) Mr. Navdeep Singh, counsel for petitioner submits that as per communication dtd. 20/1/2020 (Annexure P-1), the petitioner was extended benefit of fixed medical allowance in 1999. The petitioner was not released said benefit till 2019 and he is entitled to arrears i.e. payment from 1999 to 2019.