M.Katju, Umeshwar Pandey, JJ. - (1.) Heard learned counsel for the parties.
(2.) The petitioner has prayed for a mandamus directing the respondents to reimburse the entire medical expenditure incurred by the petitioner towards her treatment after her superannuation. The petitioner has also challenged the office memo dated 14.1.1992, Annexure-3 to the writ petition as ultra-vires and violative of Articles 14, 19 and 21 of the Constitution of India.
(3.) The petitioner retired on attaining the age of superannuation from the post of Reader in the National Council of Educational Research and Training, New Delhi on 31.10.1988. It is alleged in para 3 of the petition that the petitioner was entitled to reimbursement of her medical expenses while in service. The dispute is about her claim for reimbursement for medical bills after her retirement. After retirement she shifted to Allahabad, which is her hometown. It is alleged in para 5 of the petition that she is 73 years of age and is having high blood pressure and has consulted various doctors. She was also advised to undergo bypass surgery, etc. She has made representations claiming reimbursement of her medical bills incurred after her retirement.;