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The 3 Judges bench of SC comprising of Chief Justice Ranjan Gogoi, Justice Deepak Gupta and Justice Sanjiv Khanna in its order dated 30th April directed the Registrars general of each of the High Courts of the concerned State/union territories to sanction reimbursement of funds for availing all medical facilities by retired chief justices and judges of High Courts including their spouses and dependent family members.
The court’s order was in furtherance of its earlier order made on 24th October last year in which it gave direction to the States/UTs, to provide all facilities at par with sitting Judges such as, Reimbursement for medical treatment in private hospital without prior approval of the State Government, Sanctioning authority to be the Registrar General of the High Court, Reimbursement to be provided for treatment taken in any other State; and Cashless facility to the Retired Chief justices and Judges of High Courts. However, majority of State and Union territories are in default of this court’s order.
The order came after submission of Amicus curiae P.H. Parekh before the apex court about the failure on the part of States in following up of court’s order. The bench in its judgment ordered that “ The Registrars General of each of the High Courts of the concerned States/Union Territories to sanction reimbursement of funds for availing all medical facilities by retired Chief Justices and Judges of the High Court’s including their spouses and dependent family members, in terms of our directions quoted above. The Registrars General of the High Court’s regardless of the action or inaction on behalf of the State authorities, will sanction reimbursement claims as and when made, in terms of the directions in the order dated 24.10.2018 ”
The court in its order held chief Secretaries of State /union as accountable if further court’s order will not be followed. The bench listed the matter after 4 weeks for further orders.
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