R A SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) W .P.(C) 472/2015 & CM No.791/2015 (condonation of delay)

(2.) IT is not in dispute that the wife of the petitioner had undergone treatment from Aditya Hospital, Hyderabad and paid an amount of Rs.162958.91 to the hospital on different dates for the purpose of treatment of his wife. The learned Tribunal has already found merit in the said claim of the petitioner and in fact there should not have been any impediment for the respondents in paying the said balance amount of Rs.69,331.91 to the petitioner for the settlement of his medical reimbursement claim.

(3.) WE are however anguished that the respondents have not taken any care to pay the said medical claim of the petitioner even within the period of three months granted to them. This shows further apathy of the respondents in not even complying with the directions of the Court. This medical claim should have been paid by the respondents within a period of 45 days from the date of submission of the medical claim by the petitioner. The respondents although had paid an amount of Rs.99,927/ - but the remaining amount of Rs.69331.91 was not paid by them.