ANIL KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Challenging a Notice inviting applications for the appointment of Medical Officers on contractual basis and also seeking a direction to the respondents to allow them to continue on contract basis as Medical Officers, two doctors have come up with the above writ petition.

(2.) Heard Mr. Nipun Sharma, learned counsel for the petitioners and Mr. Rajesh Kumar Sharma, learned Assistant Solicitor General of India, for the respondents.

(3.) The Government of India, Ministry of Defence issued a Policy in the year 2003 for the welfare of ExServicemen. It was known as the "Ex-Servicemen Contributory Health Scheme". The Scheme was launched w.e.f. 1.4.2003, with a view to provide Medicare to ExServicemen, pensioners and their dependents through a network of Polyclinics, Service Medical Facilities and Civil Empanelled/Govt. Hospitals spread across the country.