This petition under Article of the Constitution is filed as Public Interest Litigation PIL by petitioner- Confederation of ex-serviceman Associations for an appropriate writ directing the respondent-Union of India to ... recognize the right of full and free medicare of ex- servicemen their families and dependents treating such right as one of the fundamental rights guaranteed under the Constitution of India A prayer is also made to direct the respondents to take necessary steps to ensure that full and free medicare is provided to ex-servicemen their families and dependents on par with in-service defence personnel A further prayer is also made to extend such medicare for all diseases including serious and terminal diseases even if treatment for those diseases is not available at Military Hospitals