MCD Vs. CHANDER PRAKASH GUPTA

JUDGEMENT

(1.) The aforesaid writ petitions are being disposed of by a common order for the reason same question of law arises for consideration in all.

(2.) Unfortunately Counsel does not appear for the respondent in WP(C) No. 3368/2010, but we note that on the last date of hearing i.e. on 20.7.2010 it was agreed that WP(C) No. 3368/2010 shall be dispose of today.

(3.) The respondents in all the three writ petitions have succeeded before the Tribunal and have obtained directions in their favour that their respective employer would reimburse, in full, the medical expenses incurred by the respondents pertaining to medical aid received by them at various hospitals.