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Tribunals and CommissionsDivision Bench(2020) 08 CAT CK 0045

Mahesh Chander Goyal And Others vs Union Of India And Others

Central Administrative Tribunal · Decided on 17 August 2020

HON’BLE JUDGES
L. Narasimha Reddy, J · Aradhana Johri, Member (A)
RESULT
Disposed Of
CASE NUMBER
Original Application No. 100, 977 Of 2020, Miscellaneous Application No. 1215 Of 2020
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Judgment

6 paragraphs · 247 words

L. Narasimha Reddy, J

1.

The applicants, retired from the service of Mahanagar Telephone Nigam Limited (MTNL). In the context of availing medical facilities, they submitted representations stating that on surrender of MTNL medical facilities, they are entitled to be extended the benefits under the Central Government Health Scheme (CGHS). It is also stated that the issue was decided by this Tribunal in OA No.2515/2015. They claim similar relief, in this OA.

2.

The OA was taken up for admission on 05.08.2020 and time was granted to Shri Gyanendra singh, learned standing counsel for the respondents to obtain instructions. Today, he submitted that the representations of similar nature were rejected by the respondents through order dated 31.01.2020.

3.

We heard Shri M. K. Bhardwaj, learned counsel for the applicants and Shri Gyanendra Singh, learned counsel for the respondents.

4.

The relief claimed in this OA is as regards the nature of the medical facilities which are required to be extended to the applicants who are retired employees. The respondents are said to have taken a particular stand on this issue, while considering the representations of similarly situated persons. It is for them to pass orders on the representations made by the applicants also.

4.

We, therefore, dispose of the OA directing the respondents to pass orders on the representations submitted by the applicants within a period of two months from the date of receipt of copy of this order. There shall be no order as to costs.