UNION OF INDIA Vs. RAM BHAROSI SHARMA

JUDGEMENT

(1.) Petitioners have filed the petition under Article 226 and 227 of the Constitution of India challenging the order dated 30.08.2019 which was pronounced on 17.09.2019 by the Central Administrative Tribunal, Jaipur Bench Jaipur.

(2.) Learned counsel for the petitioners has submitted that the Tribunal has erred in allowing the application filed by the respondent. In-fact, Central Services (Medical Attendance) Rules, 1944 (hereinafter referred to as 'Rules') were not applicable to retired government officials.

(3.) Learned counsel for the respondent, on the other hand, has opposed the petition and has placed reliance on the judgment of Hon'ble Supreme Court in Shiva Kant Jha Vs. Union of India (2018) 16 Supreme Court Cases 187, wherein, it was held as under:-