O P SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner by the present petition assails the judgment and order dated 17/1/2000, passed by the Central Administrative Tribunal, Principal Bench, Delhi (hereinafter referred to as CAT) dismissing his OA No.1224/96. By the impugned order his prayer for payment of a further sum of Rs.1,69,550.00 towards reimbursement of medical expenses was rejected. This demand was based on the difference in the rate of exchange of US Dollars at the time of sanction of payment to him, in 1995 and the rate of exchange at which the medical expenses were incurred by him, in 1991-92. Respondent had earlier rejected his request for payment of the differential vide orders dated 25/5/1995, 29/9/1995 and 8/3/1996, all of which were impugned before CAT.

(2.) The facts of the case may be briefly noted:

(3.) We have heard the learned Counsels for the parties. Petitioner is aggrieved by the rate of exchange made applicable to his claim for medical reimbursement and secondly by the delay in sanction of his claim. His submission is that the rate of exchange applicable for reimbursement of his claim should be the rate of exchange of a US Dollar as on 6/2/1995, i.e. the date of formal sanction. He incurred expenditure of $ 13004.01 on the treatment of his wife, since deceased. He was sanctioned a sum of Rs. 2,40,726.00 on 6/2/1995. The rate of exchange at the time of payment of the claim was Rs.31.55 per Dollar, meaning thereby that the amount sanctioned in his favour should have been Rs.4,10,276.00. Therefore he claims to have incurred a loss of Rs. 1,69,750.00.