Kuldip Singh, J. - (1.) This order will dispose of above two writ petitions bearing CWP No. 27736 of 2013 and CWP No. 12263 of 2014 arising out of the same facts. For the purpose of brevity, the facts have been extracted from CWP No. 27736 of 2014.
(2.) Petitioners are the retired employees of the Housing Board, Haryana, who retired on different dates. One of the petitioner R.K. Gupta retired in the year 1998 and others retired between the years 2008 and 2013 as per list provided in the para 2 of the writ petition. The petitioners claimed that they are entitled to medical reimbursement facility at par with the Haryana Government employees. They have also sought quashing of order dated 21.08.2013 (Annexure P- 5) passed by the respondent No. 2 vide which such prayer of the petitioners was declined.
(3.) The petitioners claimed that as per the terms and conditions in the appointment letter as well as in the Haryana Housing Board (Recruitment and Conditions of Service of Officers and Employees) Regulations, 2006, (for short "Regulations 2006") and the Rules applicable to the Haryana Government employees and therefore, they are entitled to medical reimbursement at par with the Haryana Government employees.;