ARDHENDU KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD counsel for the petitioner and counsel for the respondent C.I.S.F.

(2.) THE petitioner has filed the present writ application because the authorities concerned directed recovery of Rs. 17,227/ -from the salary of the petitioner vide order dated 26.12.2002. In terms of the order this direction has been issued because Bokaro Thermal Power Station of D.V.C. refused to reimburse the difference in amount in the bills which was raised by the Bokaro Steel Plant General Hospital.

(3.) THE contention of the petitioner is that this demand which has been made by the respondents is not only arbitrary and illegal but also contrary to the rules because as a Central Government employee he is entitled to free treatment and as he was treated in a Public Sector Undertaking Hospital, both at BTPS, DVC and Bokaro General Hospital at Bokaro Steel City, therefore, the treatment cost will have to be borne by the respondent CISF. Learned counsel for the petitioner submits that the case of the petitioner will be covered either under Rule 62 of the CISF (Amendment) Rules, 2001 or under the Central Civil Services (Medical Attendance) Rules, 1944 . In either of the cases the employees of Central Government including the one belonging to Paramilitary service are entitled to free treatment. 1/1/2013 Page 84 Union Of India Versus Kaushalya Devi