JASBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The challenge in this petition is to an order dated August 27, 2015 passed by the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter, referred to as the 'Tribunal') in OA No. 2187/2014, whereby the OA preferred by the petitioner for reimbursement of medical expenditure incurred for treatment of his late mother Sujan Kaur, in a non-empanelled hospital at Gurgaon was disposed of in terms of directions in paragraph 15 as under:

(2.) In brief, the father of the petitioner was working with the Railways and retired on May 31, 1985. On demise of father of the petitioner on January 20, 1995, his mother Sujan Kaur was receiving family pension and also entitled to avail medical facilities being a family pensioner. On October 05, 2012, Sujan Kaur was admitted in emergency in Neurosurgery Unit of Paras Hospital, Gurgaon and was operated for 'Left parieto occipital horse shoe shaped craniotomy and evacuation of Intracerebral Hematoma' on October 06, 2012. An intimation was forwarded by the petitioner to competent authority on October 08, 2012 regarding the treatment of his mother in emergency, who was finally discharged on October 26, 2012. A claim for reimbursement of medical expenses of Rs.3,21,574.00 was accordingly made by the petitioner, on behalf of his mother.

(3.) Sujan Kaur again developed some complications and was admitted in emergency in ICU in Paras Hospital on November 23, 2012 and was diagnosed as case of 'Urosepsis and Pneumonitis'. She was thereafter discharged on December 02, 2012. Reimbursement Bill for Rs.1,75,814.00was thereafter raised with respondents.