CHARANJIT SINGH RAJPUT S/O. LATE SHRI H.R. RAJPUT Vs. DIRECTOR CENTRAL GOVT. HEALTH SCHEME NIRMAN BHAVAN MAULANA AZAD ROAD NEW DELHI

JUDGEMENT

(1.) Challenge in this Revision Petition by the Complainant, is to the order dated 8.7.2016, passed by the State Consumer Disputes Redressal Commission, Delhi at New Delhi (for short "the State Commission")in FA/663/2013. By the impugned order, the State Commission has affirmed the order dated 22.4.2013, passed by the District Consumer Disputes Redressal Forum-II, New Delhi (for short "the District Forum") in Case No.61/2010. By the said order, the State Commission had dismissed the Complaint filed by the Petitioner against the Director, Central Government Health Scheme (CGHS), alleging deficiency in service on their part in realizing an additional amount of 21,000/- for issue of lifetime CGHS card. The District Forum had come to the conclusion that CGHS was justified in demanding a sum of 39,000/- for issue of the said card in terms of the Memorandum dated 20.5.2009 and had thus dismissed the Complaint.

(2.) Being dissatisfied with the said order, the Petitioner carried the matter further in Appeal to the State Commission. As noted above, the State Commission has affirmed the order though on a different ground and has dismissed the Appeal. Hence, the present Revision Petition.

(3.) We have heard the Petitioner, who appears in person and Mr. B.K. Pandey, learned counsel for the respondent, who is assisted by Dr. V. Subash, Additional Director, CGHS.