JANARDAN SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Solicitor General for the Union of India.

(2.) The benefit of C.G.H.S. Scheme is outcome of statutory provision and it is limited to the statute which is primarily directed for the benefit of Central Government employees and its pensioners. The question of extending the benefit to other persons by interpretation cannot be entertained.

(3.) The mere assertion of the petitioner that he is P.P.O. holder from the Ministry of Youth is only a statement which has been made before Tribunal and before this Court and the said P.P.O. is not being produced for verification.