Permod Kohli, J. - (1.) BOTH these writ petitions relate to common question of facts and law and the same are being disposed of by this judgment.
(2.) PETITIONER in C.W.P. No. 9037 of 2000 retired as a Deputy Commandant on 30.06.1995 from the Central Reserve Police Force after putting in 33 years of service. The petitioner developed some symptoms of Angina in the year 1988 and underwent angiography in P.G.I. Chandigarh on 11.05.1998. Thereafter, he was operated upon for Heart By -pass surgery in emergent circumstances at the Tagore Heart Care and Research Centre, Jalandhar. He raised the bill for Rs. 1,10,000/ - as medical reimbursement on 13.12.1998 claiming such amount as a pensioner of government of India. His claim was finally rejected vide order dated 13.04.2000 by the D.I.G. (Administration). Petitioner in C.W.P. No. 9039 of 2000 also retired from Central Reserve Police Force on 1.4.1991 from the Rank of Deputy Commandant. It is alleged that the petitioner developed chest pain on 16.07.1998 and was diagnosed as a case of Angina. He underwent angiography at Tagore Heart Care and Research Centre Private Ltd. Jalandhar, on 27.07.1998. On 17.9.1998, Angiography of the petitioner was performed in the same institute. He claims to have incurred a sum of Rs. 1,35,600/ - on his treatment for Angiography and Angiograplasty and submitted the bill dated 6.11.1998 for medical reimbursement as a pensioner. His claim has also been rejected vide communication dated 27.01.2000 by the Commandant 9th Bn. C.R.P.F. Mahavir Nagar, New Delhi.
(3.) EARLIER both these writ petitions were dismissed by a Division Bench of this Court on 18.07.2000 in view of the instructions dated 08.07.1999 which were held to be prospectively applicable and the personnel having retired earlier than that, their claim was held not to be covered therein. The review petitions filed by the petitioners also resulted in dismissal.;