DELHI TRANSPORT CORPORATION Vs. ISHWAR SINGH

JUDGEMENT

(1.) W.P.(C) 6123/2014, C.M. NO.14864/2014 (for stay)

(2.) The brief facts are that the respondent applicant is working as an Assistant Foreman in the DTC at Bawana Depot, Delhi. His wife, Smt. Santra Devi, fell ill on the night of 23.12.2008 and was admitted in the emergency ward, at Sonia Hospital, Delhi. This was informed telephonically on 23.12.2008 itself by the respondent to one Ishwar Singh, Mechanic (Badge No. 3887) in the DTC office. The respondent's wife subsequently suffered a serious brain haemorrhage and was rushed to VIMHANS Hospital, Nehru Nagar, New Delhi. This fact too was duly communicated to the DTC. The respondent's wife unfortunately expired on 29.12.2008.

(3.) The respondent submitted his representation to the DTC on 30.04.2009 requesting reimbursement of the expenses incurred for the treatment of his wife in accordance with the rules of the organisation. The DTC rejected his request by order dated 16.12.2009, stating that the information regarding his wife's admission in emergency was not given within 24 hours mandated by the Office Order No. 16 dated 27.08.1991 issued for providing Special Medical Facility to the DTC employees. The DTC rejected a subsequent representation of the respondent by its order dated 24.02.2012. The respondent accordingly filed O.A. No. 1069/2012, before the CAT. The CAT, by the impugned order, directed the DTC to consider the respondent's claim for reimbursement of the medical expenses incurred in connection with his wife's ailment and to pass appropriate orders within four weeks of the date of the Tribunal's order.