Union Of India vs Ram Swaroop Gupta
2022 Latest Caselaw 13991 MP

                                  1
            IN THE HIGH COURT OF MADHYA PRADESH
                         AT GWALIOR
                               BEFORE
                  HON'BLE SHRI JUSTICE ROHIT ARYA
                                  &
             HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                       ON THE 31st OF OCTOBER, 2022

                   MISC. PETITION No. 4950 of 2022

        BETWEEN:-
1.      UNION OF INDIA THROUGH COMPTROLLER
        AUDITOR GENERAL OF INDIA 9 DEEN DAYAL
        UPADHYAY MARG NEW DELHI 110-124 (DELHI)

2.      PRINCIPAL ACCOUNTANT GENERAL (AUDIT),
        AUDIT BHAWAN JHANSI ROAD (MADHYA
        PRADESH)

3.      DEPUTY      ACCOUNTANT       GENERAL
        (ADMINISTRATION)     O/O    PRINCIPAL
        ACCOUNTANT GENERAL (AUDIT I), AUDIT
        BHAWAN JHANSI ROAD (MADHYA PRADESH)

                                                              .....PETITIONER
        (BY SHRI J.P. SAXENA-ADVOCATE )

        AND
        RAM SWAROOP GUPTA S/O LATE SHRI RAM
        SEWAK GUPTA, AGED ABOUT 68 YEARS,
        OCCUPATION: RETIRED R/O 'A' BLOCK BEHIND
        MOTHER TERRESSA SCHOOL ANNAND NAGAR
        BAHODAPUR (MADHYA PRADESH)

                                                            .....RESPONDENTS


      T h is petition coming on for hearing this day, JUSTICE ROHIT
ARYA passed the following:
                                   ORDER

Petitioners/Union of India are before this Court taking exception to the order passed by the Central Administrative Tribunal, Jabalpur, in the matter of extension of benefit of Rs.100/- per month medical allowance to the applicant

who admittedly opted for fixed medical allowance as evident from Annexure R/1 referred to in the impugned order.

The Tribunal has relied upon the Judgment of Punjab & Haryana High Court dated 09/04/2019 passed in Civil Writ Petition No.10110/2016 (Braham Prakash Versus Union of India and Others) wherein Resolution No.45/86/97- P&OW(A) dated 30.09.1977 has been relied upon to extend the benefit.

Since the Tribunal has found parity in the matter of awarding of fixed medical allowance to the applicant, we see no reason to interfere.

Consequently, this Misc. Petition sans merits and is hereby dismissed.

          (ROHIT ARYA)                                          (MILIND RAMESH PHADKE)
             JUDGE                                                       JUDGE

    (Dubey)

Digitally signed by SUNEEL DUBEY

SUNEE DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya

L Pradesh, 2.5.4.20=157244b0239a6fd662b29b0 0a11fc66a5e160f585aa7a92425f380d 476b32818, pseudonym=046B231C591E29491F3 6ABD156EBF3A713937186,

DUBEY serialNumber=4009CAE962958E019A DDF04E87EFD5C07FA5D0C38532D55 0F61B55401A275B8C, cn=SUNEEL DUBEY Date: 2022.11.01 12:02:53 -07'00'