RAJESH KUMAR Vs. GENERAL DIRECTOR

JUDGEMENT

(1.) This is an appeal filed against the order dated 24.1.2011 by virtue of which the application of the appellant, which in essence was a suit for recovery was dismissed holding that the same was barred by limitation.

(2.) Briefly stated the facts of the case are that the appellant was purportedly employed with some private organization and was covered by ESIC Scheme and is purported to have incurred certain medical expenses to which he was entitled for reimbursement as per Government rules.

(3.) The case of the appellant was that he had written letters to the respondents and sent notices for reimbursement of the amount of Rs. 48,000/- or so on account of expenses incurred by him.