GOVT OF NCT OF DELHI Vs. PREM PRAKASH

JUDGEMENT

(1.) BY this common judgment, two petitions namely "government of NCT of Delhi and others versus Prem Prakash" being WP (C) No. 13435-37/2006 and "government of NCT of Delhi versus G. R. Arya" being WP (C) 12968/70/2006 are being decided, since both involve the question of extent of reimbursement of medical claims to government employees-ex employees. Vide orders dated 6. 3. 2006 in O. A. No. 1776/2005 and judgment dated 3rd February 2006, in OA No. 2242/2005 the Central administrative Tribunal granted reimbursement of their expenses on medical treatment. The Tribunal allowed the applications of the respondents holding them entitled to be reimbursed the entire amount of medical expenses since these were incurred at the empanelled hospitals with treatment being authorized by the government of NCT.

(2.) THE Govt. of NCT of Delhi by these writ petitions, is seeking quashing of the orders of the Tribunal. In WP (C)No. 13435-37/2006 referred to as Dr. Prem prakash"s case, out of the total amount of Rs. 2,76,444/- (Two Lac Seventy Six thousand Four Hundred and Forty Four only) expended by the respondent for the treatment of his wife, the petitioner sanctioned the amount of Rs. 1,60,244/- (One Lac Sixty Thousand Two Hundred and Forty Four only ). In WP (C) 12968-70/2006, i. e. G. R. Arya"s case, the medical claim of respondent herein and his wife was reduced by the petitioner from Rs. 4,12,934/- (Four Lac Twelve Thousand nine Hundred and Thirty Four only) to Rs. 2,67,745/- (Twelve Lac Sixty Seven thousand, Seven Hundred and Forty Five ). The Tribunal vide the impugned orders, directed the petitioner, to reimburse the remaining amount of medical expenses to the applicants (respondents herein ).

(3.) BEFORE noticing the grounds raised in the present petitions, facts leading to the filing of the two petitions may be noted briefly: wp (C) No. 13435-37/2006