V K SETH Vs. UOI

JUDGEMENT

(1.) We have heard learned counsel for the parties on this appeal, which is filed by the appellant praying for a direction to the respondents to reimburse the medical expenses incurred on the husband of the appellant.

(2.) It is pointed out that the husband of the appellant had to undergo an immediate kidney transplant in Sir Ganga Ram Hospital. The husband of the appellant was a pension beneficiary of the High Court. The High Court staff is entitled to CGHS benefits. In WP(C) No.4349/1988, the High Court had issued directions that CGHS facilities should be extended to all employees of the Delhi High Court. After retirement, Mr.V.K.Seth complied with all formalities and even deposited money with CGHS, Head Quarters but the papers were returned stating that matter is pending consideration at Ministry level.

(3.) The husband of the appellant was indoor patient in the said hospital from 3rd May, 1997 to 11th August, 1997 in two spells for which a claim for reimbursement was submitted in June 2002. There was some delay in making the aforesaid claim for reimbursement as the husband of the appellant was undergoing treatment throughout though as an outdoor patient. After filing of the writ petition, interim orders were passed directing the respondent to grant CGHS benefits. During the pendency of the writ petition, Mr.V.K.Seth expired.