Raman Kumar Mehra v. Food Corporation Of India Thru. Chairman New Delhi And 4 Others

Neutral Citation No. - 2024:AHC-LKO:62513

Court No. - 18

Case :- WRIT - A No. - 5076 of 2024

Petitioner :- Raman Kumar Mehra Respondent :- Food Corporation Of India Thru. Chairman New Delhi And 4 Others Counsel for Petitioner :- Mayank Pandey,Shailendra Kumar Singh Counsel for Respondent :- Dr. Deepti Tripathi,Anurag Verma

Hon'ble Manish Mathur,J.

Heard learned counsel for petitioner and Mr. Anurag Verma learned counsel for opposite parties.

Petition has been filed challenging order dated 9th June, 2022 whereby petitioner's claim of medical reimbursement has been rejected.

Learned counsel for opposite parties at the very outset has raised a preliminary objection regarding maintainability of this petition on account of the fact that impugned order has been passed placing reliance on the circular dated 11th February, 2022 which in turn places reliance on clause 7.8 of the Post Retirement Medical Scheme effective in the Food Corporation of India with effect from Ist April, 2016.

In view of such preliminary objection being raised, learned counsel for petitioner on the basis of instructions seeks liberty to withdraw this writ petition with liberty to file afresh.

Considering aforesaid submission, the petition is dismissed as withdrawn with aforesaid liberty.

Order Date :- 10.9.2024 prabhat