YADU NATH SHARAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) WITH consent, learned counsel for the parties were heard for final disposal of the writ petition.

(2.) IN this writ petition the grievance of the petitioner, who is a former Judge of this Court, is that the pending bills towards medical expenses and for travelling allowances for the period 1994 to 1997 have been illegally and arbitrarily kept withheld by the respondents.

(3.) THE petitioner incurred a sum of Rs. 30,932.75 as medical expenses, the break -up of which is as follows : - ...[VERNACULAR TEXT OMITTED]... It is stated that the Government of India, Ministry of Health and Family Welfare, vide Office Memorandum No.S -12016/577 -CGHS, New Delhi, dated 21.9.1957 extended the medical facilities under the said Scheme to retired Judges of the Supreme Court and High Courts.