- (1.)This writ petition has been filed by a retired judge of this Court and it pertains to the availability of the medical facilities after retirement.
(2.)According to the Supreme Court Judges rules, 1959, the facilities for medical treatment and accommodation in hospitals is provided in rule 5 which reads as follows:
"5.Facilities for medical treatment and accommodation in hospitals: In respect of facilities for medical treatment and accommodation in hospitals, the provisions of the all India Services (Medical Attendance) Rules, 1954 shall apply to a judge as they apply to a member of the Indian Administrative Service and shall be deemed to have come into force on the 26/01/1950. [provided that the medical expenses shall be reimbursed on prescription of government doctors/hospitals or (registered medical) practitioners/private hospitals by the registry of the supreme Court of India]. "

(3.)Section 23c of the Supreme Court judges (Salaries and Conditions of Services) Act, 1958, refers to the medical facilities which are available for retired judges and the same reads as follows:
"23C.medical facilities for retired judges: every retired judge shall, with effect from the date on which the Supreme Court Judges (Conditions of service) Amendment Act, 1976, receives the assent of the President, be entitled, for himself and his family, to the same facilities as respects medical treatment and on the same conditions as a retired officer of the central civil services class-l and his family, are entitled under any rules and orders of the central government for the time being in force. "