UNION OF INDIA Vs. YOGESH NIRALA AND ORS

JUDGEMENT

(1.) CM.APPL25096/2015(delay in re-filing)

(2.) Challenge in this writ petition is to the order of the Central Administrative Tribunal (hereinafter referred to for short as "the Tribunal") dated 18.02.2015, by which an OA filed by respondent no.1 herein was allowed.

(3.) We may notice that the respondent had made a claim of Rs.7.0 lakhs on the petitioner for expenses incurred by him for the treatment of his son, who was suffering from Duchene Muscular Dystrophy(DMD). The respondent had made a claim with respect to Rs.7.00 lakhs spent by him for treatment of his son who underwent Stem Cell therapy at a private hospital in Pune. The claim of the respondent was rejected as the treatment was from a non- government hospital and without prior approval and not being an emergency case.