Central Administrative Tribunal - Chandigarh
Sudarshan Sharma vs D/O Post on 7 May, 2018
CENTRAL ADMINIS?' TRIBUNAL CHANDIGARH meh re ORIGINAL APPLICATION Yo. 060/00737 /2018 % 29 Others Chandigarh, this the 7" May, BOL8 CORAM: HON'BLE MR. JUSTICE M.S. SULLAR, MEMBER (J} HON'SLE MS. P. GOPINATH, MEMBER (A) o Drtinnd pe oa Cif NO OGG /OOTS7 fe 21s peeors Charminder Sharma S/o Late Sh. Tilak Raj Sharm ma, A, Q. (Retired, Aged 46 years, R/o House No. 158, Sector 4 , Panchlule. ) hoe lip aee® ren A RCa TT (Argued by: Mr. Rohit Seth, Advocate) ith) ub, 'Nirman Bhav wan, New y Central Govt. tSpensi ary Campus, Sec! eneral (ASE), Maryan of () in tt fof 5 Bhawan, f Plot No. 4&6, § Sector 33-B, (Argued by :
(2)
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0.A, No.060/00513/2017 Yogendra Parshad S/o Sh. Indrasan Parshad, aged 62 years » Tech. U/D SSE/C&aW /JUC/ Ferozepur (Retd.}, Class-Il Post (Gr oup-C Ch, R/o FLNe, R-159, Amrik Nagar near Thekurel General Store, Jalandhar, (Argued by ; Mr. Arvind Galav, Advocat Versus i. The Union of India through its Secretary, Ministry of tailwavs, Rair Bhawan, New Deini.
2. The Gensral Manager, Northern Raihway, Head Quarter Office, Baroda House, New Delhi.
3. The "Chief Medical Director, Northern Railway, Head Quarter Office, Baroda House,|New Delhi. . A The Chief M edicg] Superint endent, Northern Railway, The "Senior uJ allandhars ts in Mp . a 7 thern Railway, ea aea'de b gues as 24, . ig Northern Haibway, 2 5 "4 A
1. The Uriion of India through the General Mana rihern Rallway, Baroda House, New Delhi. .
2. The Chief Medical Director, Northern Railway, Daroda House, New Delhi.
3. The Chief Medical Superintendent, Rall Coach Factory, Kapurthals.
4 The Chief Medical Superintendent, Northern Railway, ey BEPLELOOIOND 'y GNOIE "HeHOW WEebenl oye-pouiend MO 10d ~ ulew sfepa jo puepres.s US "S1IRO4 CY Pens TLBATeywUT JepTIns ET ESRTIOINOG ON YO jequvoapy 'Ysurg ne sepupyyed ayy + Aq pondry) Vusepundsayy yuepuocisasy oo yosoridy TBS a S90 Wa ogy pose wiBoo DINE ae I a vrvnon oun tion S a wag TEE gt r a me } ATEYQIOGS Sty War rm pas ypu we) 1 STISIDA '{a-Anairy) "FUE epee aay . y ispam 1S 'E-PoIg *9Z/ SE as : OS &% S BBO CH % Rat
1. Union of India through Secretary, Govt. of Indie Nasty ~ Commumnicatic and int 85 a = x et logy, Sanchar Bhaw an, Ne ew Delhi. hief Postmaster General, Pun jab Circle, Sector. 1 ea ha 20 eérintend Hivision, "'Chandiga. arh RUS (Oo mee re gS B bee od & oes a pan a O> (Argued by; Mx, Ram Lal Gupta, Advocate} (10}.0.A, No.060/01803/2017 a Tax Officer, Group 'BYRetired)}, resident of # 50 Tripuri Town, Patiala (Purijab). Dev Raj Sohal Son of Shri Faquir Chand, aged 68 years, Income Bs, 4 Rattan Nagar, ¢ lie come Taxell, Aavalsar Des Raj son of Shri l aang Mail Overse (Group 'C4, (Retired), reside? Axpued by : Mr. ALL. Vohra, Advocate with Mx, Manohar Lal, Advocate} masy Y Ministry peta Department eo _ oe co S of Posts, Dak Bhawan, New De efhi~ 2, Principal Chief Pastrnaster General, "Haryana Circle, Armibala Cantt-132001. Aegued by: Mr. Ram La By Advovate) ¥ O5O/O0737/2 = ce yurrciyd yy an eo iy ~ GNI) Testaury 4 ry" {yatta Rope ee yk PO EE fae Gey pty 'OROM Brered "Bsus tremed mony 'Al CON tpem 'GS 'ons E a/2 'ereod 7O Joos pede pusys Inmet "ug Jo wos YRUIG Tere semuEy LODEST eure "TOOK 3 pita: f) tojseuns S0d Bet > iaumredsq suonec eaten! LaLOD yurporddy 6t #20 aaa : 4g ponBay) BYLE anuods SOM 'TEUIEY 'COO Og Telauen 'ayseyy Is0g JoMEg "y "VOULeM "SOTO [20d PRIS LAD 'TEIBOg juspuszupsdng toed "¢ 'Ywery Bpequry 'eTDIy Bure Ane Ly 'TELIUISE ASISVIN JSOg5 -Z-
"PQOOT T UOC, men "Arey peeues Tupcl mon 'iscg jo Anjetuny 'BIPU] JO "aor 'Arieieg su uso eIpU jo wemig *T [SRMOADY "MIIZBYS 'J'y "Il fay joounos Axoad "wurseyg "aw as Ag pondry) a ORT ET wd rie. ney LEA eS Teq ty Boe SYK TOSS OR FG let) Versus
1. Union of India through the Secretary te the Government of India, Ministry of Communication and LT., Department of Post, Dak Bhawan, New Delhi.
2. od t Master General, Areal, Sector-17, Chandigarh.
3. ice, Amritsar Division, Serio r Superintendent of Fost Offic Respondents (Argued by ( Mr. Ram Lal Gupta, Advocate} (15) 0.4, No.060/00242/2018 Smt, Prem Lata widow and legal heir af late Shri Nand Lal Mongia, Income Tax Officer, Group 'B (Retired), aged 67 years, resident of 2176, GAUNS Mohala, Nakoder, District Jalandhar (Punial! 1.0 Department of Be Board of Direc 2 £5] Tas "68, Fandt Bp Principe uf Hotel, Nw r/o VPO Buge Applicant (Argued by: Mr, KB. Sharma, Advocate proxy counsel for Mr. DR, Sharma, Advocate) Versus ae 1, Union of India through Secretary, iforn ation Techn olpgy, Departreent of Post "Via ster "C General, Punjab Circle, Sector peR a.
ces RS aan < a ox.
os ee mE © pan a tee wn take fae Me (Argued by « AS SE OELELGO/098 yumoyddy a BPAY PRE a MON "GQ OR Osnoy (portion) sie "WISOg ans "SDS £ OG & 3 "door 26 wes "YS wey afs sidno Tey weyon S102 765 faqvacapy "exdny 1e'L wey tig 1 Aq pondzy) sjuapucdsan LTHOZS Tt -IndszoI2 staAiC? amndecoiea '"S90WID Ws0q jo jtuepuspuuedne "¢ . , Sow, Re i © toa Sat : "410 5 ae Paste ue 'ss, aojoect 'arsic) qelung Telouen iaiseunsog J "¢ "TOQOOTT-TMie od 4 MON "DECST BHOUSY "WEMRUC TBUDUBS "OTp S380c 1D pew seded AMoOUyoe@, wl euUDIUT Pues Bu ore EONS IS 1, fo #248 TULA 'Armasoes «usrorg? BIpUT Jo wU8H any "F laqzetapy "very seyou ail "2 UAL OFBOOAPY BAO A 'vv 'apy 1 AQ pankry} JOO ON Gist) Siispuodsoy ae 7 dojpae 'efor qefung "peru af) ryewunsed sR % "{OOOL L-TUtsc sap] "Peon enousy '"memMBUT Teyoues "GI "SI80g po ue. redart 'APOIDUTIOS I HON BUD FU woe sue oneormmwtt LGOB 12 J, wo OK ASTI '<rpyesaes Yernioawuy wIpey jo meTan *y STISISA faywooapy 'Tet teyoweyy "IN YIM syesospy "eIyOA VI'Y "xT 2 Ag: pondry) que y .
"fore ip IG) WUCO Andersaisy Sateen! 'T # JO yUSpISay (Gesee, -c, drioisy) dese 280d AGUS veeod : ) pegs 'fey uepery tg fo 108 Urep IWuny UsSereN 66/050 OH FG (61) (Argned by i Mr. Jagdeep Jaswal, Advocate) 'Versus % Lead f Teds ape phe ae AH god an de :
1. Union of India through Secretary, Ministry 07 Communication and IT, Depertment of Posts, Dak Bhawan, New Delhi.
2. The Chief Postmaster General, Haryana Postal Circle, 107, The Mall, Ambala Canttt, 3, The Senior Sup perintendent of Post Office, GRO Building, Ambala Cantt. ;
oe Re sspondents (Argued by: Mr. Ram Lal Gupta, Advocate) {20} oA No.Q60/00384/2018 Applicant Chief Post ste Asrbala-
(21) O.A. no.060/008 se 4 peed RET as xe tae Anend, aged Si years, fx- »-Bi, presently resident of H. Na. 602, AL. Anand S/o Late Sh Deputy Post vase ter iGror Te "4 "~ bocer ? N APE, Be a or.
S| s & (Argued by : Mr, Jagdeop Jaswal, Advocate) Versus Uni ion of india through 3 retary Ministry y if ohn ' Com nrunice uo ons, Department of "Posts, Dak ay Bhawan, Nev G aad Ch uel Postm helt Amba i '3. ouase ieee wher Armala-1 SH ; weeny | LF stony oti CB pe cect on gigi} gs aS ster General, Haryana Postal Circle, (Argued by: Me. Ram Lal Gupta, Advocate) CEGMTS 2G ites oynooapy "eigen "Ty "AM: Aq pondzy) toy sear low OU BATEL) 1o0ze1 [PRU ey 'AUQTOS on a5 & i ane aap 1 pares '(5, dndig) seqseuyeog seem Ue 'a0 4 fa £D, o TIS redor pues mops. 'sxe9k O yi, pose tAGEY Bé keg: qUIS STO? oo) 007090" On VW" (eZ) loyuooapy 'aqdnay rey ured x 3 by pantry) Sivapu rodsaxy ee QR w BDU eS "So Rs) a ~ it Or 2 Ue SHOLeOUTID 'ATeioss YSmery BIpUT ot + Qyuepuods]as a3 oe "TOUDUBTEP : jo IRUGISSTUIIOT - pediowtsd A 'LEOOT LTC MON 'wa BANCUBUD TIO feuUIeg "LOLA wh "OOp "ON Wool "Sexe JOadiC] jo pleom peruscy, 'ue saFBU YSN orisAey o quaunedag ' 'Ave JO ALPSTUTIAL "WIPUT JO Cotig 'TI 'TEBE eH KEY, anneal * 81087 Woe [Argued by: Mr. Ram Lal Gupta, I of , Ministry Tanications are 'infor mation Technclogy, Department of Posts, 415, Ban char Bhewan, Ashoka Road, New Delhi- 4 2o0C .
2, Pri ringipal Chiet Fosse ter General, Haryana Circle, Ambala Car 8, Sun Bhie perintender ent Post. Offic ani~ 127021 (Harve wa). Respondents Acivocate} 2.4, No.060/00387/2018 a, a a % eit. oheel fmeh (Argued by: Mr. Rai ostmaster, Versus , widew and legal heir of late Shri DP. Group 'B'iketired), resident of # OO1 (Harye Fate Nero toe .. be RA Tee Secretary DEIPIESEPy 87 3 Gupter Adve: ate) fz] we Bu GO 83 Ch oN pent io e4 ae ie sa $b m 3 S = a Sor .
Appbcant oe be (Argued by: Mr. Rehit Sharma, Advocate} fi ove rninent of bh ndia. ormation. Technology. R6BMOOTSY PTA as ~ sy ;
' , ce rane. * iD-dnoip) 160¢h?
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(df) Muley gruesyy ye SIunDIAYy JOTeg "Ysrosu3 Yunosoy sonaye 2 'LIOOT T-Tuled man CULM 'REE ON wooy 'oreray ATrurey a unyes I SSIS A ([SyeoCapy Samesy.as Dbl S BULIG (SII 2 AG pondzy) had 'ta + Ag pondcy) AT Opeg "epuTy qelung ano 'b IS] MON "UEMB Ug Wed ° aoneuniomy jo Ansrurpy: 'ft [SPLOCADY "SOLTOUS 2 SU to} jasunes Axom oysooapy "BULIEYS "gy SAL: : &G ponSzy) fe Tone a a a rae. ae Ge ANGI) "'wMaouRs "y/z[-10}eg 'EE] 'ON Os eg * z 4 238 7 pees Cpheey * en , afk S8eGA 99 pee teuy BIO rey Urey he o/S Bupeus req SOL CODOO] 090 OR WH (zz) loyvooapy 'epdlnsy ped We 'I 1 Ag pondsy) Syuept wodsasy on "LOO0b1 re inte UCIAI] GS fedoy 'seauiey Isog jo quer Iequiiadn NS TUBIsiIsEy o ZT0001 -UreAi ou re BOO 307 opus jadng rote " ra opens (argued by : Mr. Mukesh Bhatnagar, Advocate) Versus
1. Union of India through the peer etary te the Government ol ". 42 : * sag . wer . 4" cory Salona oh ed India, Ministry ot Communications and LT. Departrnent of a J ost, Dak Bhewan, New Deihi. neral, Area-ll, Sector - 17, vhandigarh.
3. Beruer Supde.. "OF Post Ciffices, Armritear Division, Amritsar. SO G a oo.
pee ioe Sy bay ot bo tT} Of "~ s (Argued by : Myr, Ram Lal Gupta, Advocates} (3C} O.4. No.060/00479/2018 q aged 74 years, eof i aotai j halke, _ oup '' (Retired), resident of # 209, Bector € cy ne uy :
ms (Argued by: M However, the facts have been extrac cted fron Sharma Vs, Union of India & Others, for convenience, ready Ee Hy pegs eta wd ¢ 34 ¢ sat pec reference and facilitation AUR PROTPSW O1 PATUS OU soe PUB " pro] "SeMel ULL OS AL AG pousacS jou ame sTwioyjo/sissyyjo pease: yeuy puross SEM SUMS 8) Tnc ayer sty oq Bururewed (o-y sinxeuuy) $102' Sol palep sonel epis a WING BIO] UITeTD Peoroet eup peqmugns Par IE LOMEes! UBOH de ou Aq dm .es os¢0 StL CE VA GES LEU 7 opt te Oe Be Cb eOruTy pue POSS LE Le TULaUs ae oy posou' HUOG TROLS ET |
7) unc '(py emxeuuy) 110? T OZ payer sreoyne9 'OLOWSU SL WoO padidxe pey { ware igo) ADU a OF TRIB TO Ut DOSS spa. one) t a are i = ' ' * " ae aa f yt Nee ty OBATOL Le ue igrou quepucdse) '(qiyy) Tetsu) Wid JQ Ojo et tWioay "Tesh Se "armondde au) jo aeupey "Buareg fey MET AWA TEE he 4 at} fo 1, 44 ah io) heh Sosy Beret SP eat, HD 9100 ou) Puupiosn JO, yueasles "WueuiecUatIEIOD reo pe sue, G0 GO KLIS UE Uy 'e 'F '. ra y ht tart tis teeta € 15 eg the ivstant OA, arieved thereby, the applicant has TL.
impugned order / action of the responderits, on the Were Babe te SRO MmGto, ere eat the simmate enh Diy isiongl ay iy ALES cath t to 5-respian den tonrred ky him despite ne iburserment ig in similar cire (hy TY own conduct the respondents are Hable to : 0 Bex ener um to appheant the amount Sreert. a shy and he hat to barrow money me om ais 4 eer gand dar aries: ant due to delay and laxity on thei pert, they have been in use of the amount, which was ta be cimbar aed, , yas & ia e.
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By pe, Past, S ar wt ne as pare aes ¥ we Ny no iia val | ~~ Cage " decide vinist bry cheriled Uhat io pe 2B applicability of nel: dheerved "HW a A. a ee Os. C6. 18 but bh Ree Coy! o i271 a 8 a oF ey i Sy, age "
a, pia = SS Xe sal a oo Sips Bench of this Hon'ble T. CARE a pene ad ¥ ere 3 irsement qirecognieed of fi full expe STG itustion and S¢ gise it was shed ta the sto cater r the e 5 ra ieee "y pinmeuay) He. papmep OE-EEt ¢ On wees eEIEY JO OTE) an Sta, TELA rep Oe yo WoTUp) Sy ees oo Sear ume svete Sui LALLA TAL BIg UE epg, 4 nO pie ana At Boos et i Tes.
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reimbursements of medical expenditure, spent on their treatments, € supplied the names af the ris, and impugned order, in the why Se. | OLA, } barnes od | Tewairnernt Salance Na 1 Ae. apalicant palient _ taken 2 Caried 1 amaurd 4 PSTE Cheemindear i Late Tak :
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1S FiO PrOvisio min DOnIpete SLE Rules, 1944, for medical reimbursernent to retired retired government Bi yeimbursement ta seryvanta/pensioners, lk was furt wer pleaded that the medical claim eg are settled, as per the CS (MA) Rules, ge 4 i partment does not entertain the claim of retired Crt 18 Scheme, after 3 £5 he bia er cashless ae art fay od Parr are reurement, in which they 2 y e $ :
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the impugned letters / orders, th legations and, grounds contained in all the OAs and neve prayed for diemissal : of the O.As.
13. Having heard the learned counsel for the parties, having gone 1 gah 4 Ley . ati oget Peeens p oe ea wt " x4 mien Arcuelh the record with their valuable assistance, anc s dexerve to be accepted, im the manner tioned herein beloy the reasons, 4, As depicted hereinahov wa LALTOW COT PASS uth thus bel me the pesition on record, significant VE pepe mY widens dpe ah . og] og Pager) LS, regard to the rival comtentions of the learned counsel for the parties, we are that anewer Nactalen eds toy oe oem, th ja Sd Lyi clerae cde pay gee coviCusly be in, this relevant comnection, following reasons. 16 Wheat Gee . , a get fee on yr ae eet and security, as guaranteed hore i Be ae < poe fa) WG bk ales 04 ti a pl Leta aE de LE ya ea aN Pen erson shall be deorived of his Ble or personal ey to word 'Life' ep ig mot merely 4 physical act of breathing end it carmmot connote mere animal eae HPOOG qwioimes of fopeaud 2G TUSUTUTRA 08) GIOLOP Te iO UoLpRsiqe . vy beg sale o, pegs: eee a ty 4 2 ry " oun Py es ruomestoid ayy st ii pus "Boioisar oq youn. ayn onb ens 'goursyodun yunounsed RIO, PEL syeoymads ATA SBU LINeD xedy a1g,u0p oui sod 8 8 (1600) > Ob OS ZOOS SIV VIGNT 40 wee eu nvtrrcrpergee:
EPS VONUNVTIEVE jo osvo ou) ul eyi Ao iON "eT NOINTD A VEV, ee uyeey o4 t ZUR SUL JO si olotay 'Ayenbeg 'senmgoe ten er a ae ipuduie 'pE9 DOS S$ (9661) 1 SLe 1Z ajonay 4 'soe COS % ALG IO BLVIS jo aseo ore: Fa BIONWWge pue ize {z) MOS B/61 [26S aly 8261 "WYANT #0 IQ S99Bo OU TL PITiog xarhy apg OH Be wh at OUT FO MOA UT "BULA, Upem pu 'o:
rae 8 1OU St Tp ole "ne eazy uenryjed oo usu "Uypeer 01 4a 'pooresy DUTT ree ence ten ag a cee ntact ndeeeeen teeta sara rernelnne ne NeCerT Ap mtdadperecittuncesssettnpaape aereperes & injured immediately ta preserve life without legal that hes Ss et 3 & ¢ [ treatment, fear wis dis ood hospital ince ced, iS & person, aS guaranteed by the Constitution of India. If that be so, then no fettere can be placed on the rights of citizens to claim 4 reimbursement, post retirement, spent py them on thei:
+ treatment, No doubt, there are some (madec tit, 10 serving en tae 2 relires, he ih, argument of the learned counsel fo r the res 4 seidpe la er ea ee 4 ieey tx, : H nespliale, so they are mot entitled ta reimbursement of the yy palient should be WG 18 Lyte as teed. yn ane :
gained. Very little scape is decide as to the manner in which the ¢ aument should a ay nee il WLULMIDAGD ayy AG was dosed oi 105 UOUTINSUAD SIL TBIY, Peatosiia gam SURLOTINT "SA GLY SHAHIOUT ¢ wonsenb TecnueEpl wy CRG % Toy wedy sig,uoL sul Ag pepmen sam f.
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s\uaijed yore jo Azesrul DU. BA a es 5 tne ; a4 -s Sumeduins eywurqaejun 'peepul ing 'eanimpuedss ysis es. Ie SU Perino aawy rao guo OU 'OL eures om iy Te Sty puhogs ouy uo Ajorour yuomaesancuras dat prom "Gost Aq de F Sy ND a ah ac ce Sergey et, a te or a o* r o 4 4 ae ae Wios Uusneen Bune) yeug ues aq Argissod jouues 4, 's}ipuriess wa 6 went ~. nea agate Long te ae £ + Cay xe '" sf * OE apes pues poxnbes 'xocoid ournsue oo] Ajuo syuened Ag pores ome "auydiosip @ up pesty Le epeyidsoy Aysperoods:
G a Cet ee Qa & Sy e ee bes ab or pay Re os a 3 bay uy BR ceed he o Raat TZ Ww ft ut creed Comat = & eat a U SS q <P cd 'preserving Numan bh RAk Kr54 fy Berg og by P34 a ¢ 4 avail of those facih ties. Article 21 imposes an a ate ta safegu apd the right to hfe of every person. Buh £ nan life is thus of paramount importance. The 2 te gary 4 $ oy itr gy Feat +4 lap #4 Phy ees. 7 % HH et sy nye government hospitale run by the State and the medical officers loyed therein are duty bound to extend medical aesistance tar fa Tf ; z iii rr ast eerie life. Paibare on the part of a government hoepital pat.
to provide timely medical treatment to @ person sr fering from such 4s my ot 1 4 = Veen fer oy Pay ae ae At glee bg? diseases indeed results in violation of Ais right to ile a % ie we gd 33, Ex-farie, Zovernied wth arits are observations Ramkrishnoiah & Others eto, Vs, Union of India ete. AIR 1090 powers: National Mineral Development Corporation Limited Vs. toe hy State of Karnataka && Others, AIR 1997 Karnatak with Mines and Mineral (Regu wWation and Development) Ac rato { & Sewerage Board v. Ranjodh Singh & Punjab Water Bu Others, AIR 2007, SC Page 1080 dealing with statutory rules are gervice conditions , Ya ton. of India oe Another Ys. Ashok Ku iar Aggarwal, 2013 04) & oF Cealng writs suspe nsion of frvunrearerertin. f employee: Publlo Interest Litigation Vs. Union. af India ete. AIR. GEIS OL 'SpuapuUcdsel « aut Jo SAISAT St} OL. aloo lou prom thy gee a Auuanqyoy ot Ay as hy
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OUe POOLS OS peep suorjoriieu: oy) 40 fet JSOTAIBH poy «+107 /6es00/0s0 ON WO "(qoueg Thy) '978 Buy fe waRiT EA YOUNG WY popn 665 1-AH-989 ON WO UL ELOe et payep J@pIG "STRIay JO JATLOD yay Aq t DABATOP Sle OS cempernreieaes LES TARy BH BiPuT 6 uotig penn ad TM t @ SEM TESTES) joareuy yoodeas DO DIAG OS TEA Cte Py Agiaacsayuoo poiuiod yusseid eu) epioep oF 'HEE OOS CF IO UBIB IS 8 ua YdowmBpril tg Ul suonesiseqo pesryd aq WED (JOU ame syucuinon Ch Bis BUF WIBYMOYS IE pues epeos Aed Jo Bury ayy yas sip rnan mewraiiscneni as ©) garg mainte ee see pee gece fd peopl 194en Se ores trae re {6 SIS 'ook peanyeu polenbry peumesaa jo acid Ulva Pulpeop 'og6] "yes of OS Hiv BesyIO Bipuy Jo Uusiig" "SA "pyy [esis mssiy wny dsroremsen Re * t Phe fret iets "ih TRABY tivtee TOAA- asrrixricher Ze, At the first instance, the CS (MA) Rules, 1944, providert se, Be et i te - qt es tom erpx pete Vat eer Dhaka £4 te, al reimbursement te the employees. Even Notification yo a s pres of & 5.0.199% also posite that the CS (MA) Rules, 1944 would ar plicants is arbitrary, legal and. hit by articles 14 and 14 of the A ah 3 = CS MA © by learned counsel lor the respondents, were duly cons dered and SON OF LATE YS. UNION OF INDIA & OTHERS, relying. SU 16S (CAT) -
1D do dated 05.06.1 reimburse away by @ clari LALO i retired eraployees are not reasonable, 26, Not only that, the import and applicability of the CS. (MA) 00/090} 8 ABT SB 'epUNO WHS St, UO aioli Pel peu 'sseucrsusd / $0: ext Airetiuis FFALO i HONS TRLAY TS ALVT FO NOS HONIS ANGTFE yp AT, fo 1s93 eu ue snl sq preys uoQo.e oatpeasTUupe ot 2VC) PiPpy A Ree aed ey mt i ur & jest we ee a aes de co reek sent wR oan ory 'ot od ud By 7 = het a oa ne) rs A age 2 Fr & bs "<3 ee ' a 3 & Py ot @ Se pour mou st Asupenke jo suLTped 8u} oR] jo tee @ Sy "UOHOe SAnBISTUTUpY! : 10 QALIMDOKS. JO Tees 381 U DGVELMELIOSID $1 ot Gua pynos pacts att " SWHRLO GNP BAY 310, OLY fenbe Jo sty wo "sseAotdut 6 ery Udy "ypet (Sorry wy So sepun pusuiesIMg utes eorpeut eyl of pepyue sr 2 Suysies ou, qera omndeip jo seyyeu we jou St 4 "POOg BOs PesEp as 7" Lag ray 2, POI82 JO UITRIO TROIPAUL JO JUSMIesINqiutes Jo PSU ouy Aperuase oe 14 " 4 pees a | & Tene nese Amed Oe ena ies Tp errr se applicants tthermin), After considering the vaAMnous juagments e: aoe FAA 34 payee Yee Legh other DMs, it was held by @ co- ant my & S x <b the backdrop of | res sie Hee dev KALA 4 Fenierns Co Oty ind oy heldin witegral f AS ingtract ah ode ope fe.
prlcente at ae TOP ROTIRETEL PERERA LEC PASTA eR.
UNION OF INDIA & OTHERS VS. MOHAN LAL GUPTA & ANOTHER ETC. heave already been dismissed vide orders dated 17, 1.2018 by a Division Bench of the Hon'bie Punjab and Harvana ile rejecting :
thigh Court, wherein : . Herne wyhse £ 3 1 Byvtae C4 em hy wht bs ikty of CS (MA) Rules, 1944 to in raised. ¥ Fogg f £ ft ae ey ate BO ae 7 apa rR ae ou) 4 wition Of India, the Court granted the reimbursement of medical sapenditure to the re we oe wt OFS Buy ayeidmeruoe se Adopewe 13 ginisq pour.
3 aay aes RS OQ UOny Wo "PeTOTESt 4 Wuepunps PeyUuSWepUrY ERE vat 4 PaVeCy are orn 495 een 'Qiaty] 1Se.
Horvole Apex Court in the case of SHIVA KANT JHA VS. UNION OF INDIA, Writ Petit Ss na} wherein having interpreted the e
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BY UIE "S oN pee CENTRAL ADMINISTRATIVE TRIBUNAL CHANDIGARH BENCH ay Orders pronounced on : /Uy-5, 20f% (Orders reserved on : 06.09.2014 8) CORAM: HON'BLE ME. SAMJEEV KAUSHIK, MEMBER (3) HON'BLE MS. P, GOPINATH, MEMBER (A) wee {1} BLA. No.060/00040/2018 IN 0.4. No.D6 the Government of LT. Department of
3. Senior cupdt. "OF 'post Ludhiana, _ Review Applicants (Respondents in the OA} (BY: MR, RAM LAL GUPTA, SR.CGSC) sicant in the GA} (25 R.ANO.060/00041/2018 IN 0.4.N0,.060/00376/ 2016 e Secretary to the Gavernment of be aay NJ a a QO ws fee eter Master General, Area-Il, Secto , 3, Senior Supt. OF Post OPICES, Potiala Division, P patia 1a. (6Y: MR. M. K, BHATNAGAR, ADVOCATE) rary ge ve 5 : mick ' aed BADOS aut ; JH t ra OLOL I CEOUOTOSOEN "9G UT BT0E/BEO00 / 050 ON WU (5) (BLCOOGNITS AGIPMLENE HUM AG SHSIBA, DIR "SPD CLIPAUSH "CSgunoooYy) LTOF7 GLETB OSC ON FO NY STE 020007080 ON VE Oe) (ALV3OCAQY "WIATUVYHS 'a4 "UW AD) Cyry ug ul guBponddy) juepuadsay 'Spas ¢O pase IF ers mr AN (9899 HS 'WLdNS WI Wd "Yt Ag) 4 H PUUCISON) STUB y MaIACH t oe «3 IBADQUBAGI I) SUIOISTLD JO IGUOISSTUIIOD "Ff hd aS 4 oe , pe fap gyre Peg eee erry. ep py wee Y € x fg eee * Munabd HOTS CLOG "SOLIBASH iG) yidlect ROVE Ast fo AAPETALY i BIL, JO PUISUTUAGAGL) 'ALE}eL006 Ot] YANOI] BIpUy Jo Lomi oT (€) LIOCTECLOO/ CIT ON VO NI S107 200007 £50 ON WE fet Respondents in the OA) alied , Raview Applicants (BY > MER, RAM LAL GUPTA, SR.CGSC) Versus , Mail Overseer, Viher, Jandi, (BY : MR. A.L. VOHRA, ADVOCATE) aw. Respondent (Applicant in the OA} (5) BLA. No.060/00037 / 2018 IN 0.4, No.060/00066/ 2018
4. through the SEC Cre etal ry, ove, GF India, Mir ) Delnl, Sa nga Me rg, Me -L1G001 r General, | Sad Pad (BY: MR. RAM LAL GUPTA, SR.CGSC) years, Post Hisar (BY MR, J.P. SHARMA, ADVOCATE) (7} BLA. No.060/00036/ 2018 IN 0.4. No.060/00145/2018 dU thrciu Ministry of on and inforn Department of PO! , New Del Z. Pri stmaste: Circle, Arobala wy ce . Review Applicants (Respondents in the OA) (BY > MR. RAM LAL GUPTA, SR.CGSC) 13 ee BEOETE BERG / COO ON OC NI STAC /CEO0G/090 GN WH COT) CUSEH -
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4, es BY. MB, RAM LAL GUPTA, SR.CGSC) Poses a 73 years, Public i #42, Street Ne. (BY MR. AOL. VOHRA, ADVOCATE) . Respondent (Applicant in the GA} (12) BLA. No.060/00031/2018 IN O.A, No. 060 /90353 /2018 oA dD TH Wve "GIA 5 5 A) sym <a ~j £ a3 ashes a uyedeq "SUOCHeoUINWHuOD BIDUT yo polun "t STOC7ESEOO O90 ON "WO NT 810727 E2600 7050" oN "TH (yt) (HLV9OAIY "TOMAS ABZCDYE "UMW AG STSAg fy ) Sluesiddy meingy "
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{15} BLA. No.060/00028/2018 IN 0.4. No.060/00359/ 2018 atest iD i. Union af India througn Secrebary, Ministry of Telecommunications and Information Technology, Department oF Posts, ALS, Sanchar Bhawan, Ashoka Road, Mew Delhi-
Zz General, Punjab (BY . MR. RAM LAL GUPTA, SR.CGSC) > REVIEW Applica = oy wt
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3) Due MODIM 'Sigod OL pabe aiseus ws [ee us "el Te Te Wve HID AS) (yO euy ul Sjuenucdsey) Siucsiddy Mainoy © PUBAIPLL 'inyouas; fayseuuysod {gt} StH? (LEEOC HEC ON OSB NT STGC/ SZ6C8/6SC ON WH CLT) (BLVBOAQY? 'WHHOA "TW "HN AG) (BUBAIEH) TOOEE L-leWey "AUD|OD JHE "CE Se Lady G angie) ABYSE Lunsed TRIMABUD "AO Ue MODIM 'supeA Of Pabe 'jaeq BAIS "qs tO (49) RA, No.60/00024/ 2018 IN O.A, No.060/00402 / 2018 ho vy ng pve MA heed Ser Ds zepur Division, Ferozepur (BY : MR. RAM LAL GUPTA, SR.CGSC) € .. Review Apnilcants (Respondents in the © na ag BV epiey ite REA, Mad, ged feo Years PPO TOup "BS j "ARE 1A "s room Na, S48, A-Wing, ouch Senior Accounks Disbursing Authortt Review Anplicants (Respondents (215 8A. No.060/00022/2018 IN 0.4, No.060/00416/2018 1 ndia through the of Ministry of Communic of jak Bhewan, New bath 4 ot oon + ster General, Area-H, Sector " :
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S& etc.) GRDER "HON'BLE MR. SANIEEV KAUSHIK, MEMBER (3} L In all these 23 cases, the official respondents have moved che Epa ot ptoray, ch ge ef yg copy inde os s, for review of the commen Re o = ws at o 3 was alowed by @ co-ordinete Bench of this capes oeytere beast ed ok was alsa meld by WRT iS 3, The grounds pleaded by the respondents in these Review (9 ey won, a Pang ee B lew taken by a Full Bench, which woulo be Ais Prates OQvVer TUE t i i proper view.
referred cal ee ee 2017 and coon beet sal pote wy se;
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ty rae ns woulda show that bey dred > case of 40,8.2004 were re-examined and were held t oy the Hon'ble Punjab and Haryana High Court, CBSE ow te = te os No sf tae oe om) S D ch (eee a ooo OO a o as! pod a Oo poof hs es
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VS. POHAN LAL GUPTA & OTHERS. 20018 SCY, 686. We iy is Nees Q > ae) rt BLL JI@AO, DAIG! OF ee ee WOT DE os Bt Oloail SEAL DOTHIKG SUQUBAIOSGO Buy Ua] 'OS 80 Jey) JT 'emoury 341 OORDEUA aa LW SUG IE a AG od poyes JusWIBpnt GUL MBIA ABILUIS 2 exe} Oy Jou WIGNT AG WOTNA, pue 912 LOS (i)g661 se pevede: WOoVE VIVRE WHE GA OVENAd JO STEVES, 'Szt ips Jai .SHAHIG ANY VIGNT JO NOIND "SA SuaHLO ONY SNOTILVIOOSSY NAWIDTAUAS- KS AO NOLIiVasasdNnoo, YUNG -euleu BiG LOH eouted paueid Sey SH CME] GO auOTE ey boa "Ae redur
-r fubioOn are tes hw hat YESO ver words, these yond tne nast, is beyond th ote] pbs. ] TPHST MSR CTANT JO WNGTAA "969 35S 6 (G6461) WSSTHO CLS SSI LE OS12 DOS 8 (4657) SHAHIG LIAS SK SGUSHIS ONT TAS NOiSe¥e SiH OUP "ps x wa shut DaTeS DAA AAG fey Pa aD AWG 30 AJBACOSID Si Bdau} USM A 4 Fey sere pee te compe dee REL art ;
DIS Bul OF GUIbUOUoY "SuapIo Su] JO MoIABs JO SOUNQU BANEASIUNUPY BL JO U)EICE tay peg ie Ja DAG aah Ls wd Hy AIG fOOAY We YU Sl Gael ent OW) MOLAR saat RANIAN DAS (2003) 11 SCC 656 and GOPAL SINGH VS. STATE KAMAL SENGUPTA AND ANOTHER (2008) 6 SCC G12. Having serpreted the scope of review and co AA We Fae Fs bunal can review enumerated in Oy eck me wus orderfdecsign cannot he: corrected of exercise of power of revica), soe ty aT a bod Or dei 'deeis iscovery of new or important or Noe ent ground for review, The ' ' \ jon he we tat oa Oe Les nove neuen ' fe inlets
(c) waanan (vy) uagwan OMHSNWS AZatNVS) | CHLYNTdO SYS0G ON "ArBurmuoz2e Qe SYH Bua "Yue 2 DIOSB40le Sut JO yuBH Guy UT eT 10 MeiAa BunUubueM DIOS jo ape, BOY (SU GARY WR ul spuBondde 4 LAL tA 'OSIMIBLIO FOU SEL we Peat