SUPREME COURT OF INDIA

Before:- S.P. Bharucha and M. Srinivasan, JJ.

W.P. (C) No. 210 of 1999. D/d. 10.5.1999.

Confederation of Ex-Servicemen Assns. - Petitioner

Versus

Union of India - Respondent

Public Interest Litigation - Free medical care for Ex-servicemen - Matter be placed before the Bench of 5 Judges.

[Para ]

Case Referred :-

Consumer Education and Research Centre and Ors. v. Union of India & Ors. (1995 (3) SCC 42).

JUDGMENT

1. Issue Rule.

2. Reliance is placed upon paragraph 25 of the decision of a three Judge Bench in Consumer Education and Research Centre and Ors. v. Union of India & Ors. (1995 (3) SCC 42). Since we are, prima facie disinclined to accept the correctness of the the broad observations in that paragraph, the matter shall be placed before the Bench of 5 learned Judges.

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