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withdrawn with aforesaid liberty.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