O.M. MAHESREE, IAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Revision petition no.4904 of 2013 has been filed against the judgment and order dated 29th November 2013 passed by the Assam State Consumer Disputes Redressal Commission, Guwahati ('the State Commission') in First Appeal no. 62 of 2009.

(2.) The brief facts of the case as per the petitioner/ complainant are that till August 2000, the salient features of the CGHS were confined to the official records only and the beneficiaries were not in a position to know them except to the extent orally made known to them by the implementing agencies. For the first time during the month of August 2000, the respondent no. 1 / OP NO. 1 made a public declaration of the CGHS for the benefit of the beneficiaries. Under the CGHS, the retired members of the All India Services, inter alia, can get a permanent card by paying requisite fees called contribution which is ten times the annual contribution based on the last pay drawn by the incumbent concerned.

(3.) Respondent no. 3/ OP no. 3 has been responsible for implementing the CGHS through recognised private nursing home in those areas where the available comprehensive medical facilities provided by the Government Hospitals are either inadequate or improper or are otherwise not available conveniently. Respondent no. 4/ OP 4 being the direct representative of respondent no. 3/ OP 3 are fully responsible for the proper and adequate implementation of the CGHS in the area covered by the Guwahati Joint Director.