JUDGMENT
Dated this the 4 th day of August, 2021
This writ petition is filed seeking the following reliefs:-
"i. To call for the records leading to the issue of Exhibit P1 to P3 and direct the 4threspondent to formulate Post- Retirement Medical Benefit Scheme for the petitioners.
ii. Issue a writ in the nature of mandamus or any other appropriate writ, order or direction to the 3rdrespondent to ensure the formulation of a Post-Retirement Medical Benefit Scheme for the retired employees in line with Exts.P1 to P3 guidelines.
iii. To declare that the action of the 4threspondent in not formulating a Post-Retirement Medical Benefit Scheme to the retired employees of the 4threspondent is violative of the right to health under Article 21 of the Constitution.
iv. To declare that the petitioners are entitled to post- retirement medical benefit as envisaged in the Government Guidelines."
2. Heard the learned counsel for the petitioners and the learned standing counsel appearing for respondents 3 and 4 as well as the learned Central Government Counsel appearing for respondents 1 and 2.
3. It is submitted by the learned counsel for the petitioners that the petitioners have moved Exts.P6 and P7 representations before the General Manager of the 4threspondent.
-: 4 :-
Having heard the learned Standing Counsel also, there will be a direction to the competent authority in the 4threspondent to take up, consider and pass orders on the representations preferred by the petitioners. Appropriate orders shall be passed within a period of three months from the date of receipt of a copy of this judgment. This writ petition is ordered accordingly.
Sd/-
ANU SIVARAMAN
JUDGE
Jvt/16.8.2021