- (1.) This petition filed under Article 226 of the Constitution prays for quashing of order dated 22.10.2013 (Annexure P-5), wherein, it has been stated that the petitioner is not covered under Post Retirement Medical Facility Scheme (for short 'the Scheme) (Annexure P-1).
(2.) The petitioner was appointed to the post of Executive Engineer in the respondent-Institute on 11.10.2001 and superannuated from the said Institute on 31.05.2011. Even after his retirement, he was kept on rolls of the respondent-Institute on contract basis as Consultant Engineer till 08.06.2013.
(3.) Respondent No.1 introduced the Scheme on 08.10.2007 for providing medical facilities to its employees after retirement. The Scheme envisages a monthly contribution amount to be deducted from the salary of the employee for a minimum period of 20 years. In case an employee retires before completion of 20 years of service, he is required to pay a lump sum amount equal to 20 years' contribution.;