UNION OF INDIA Vs. M. B. VISWANATHAN NAIR

JUDGEMENT

(1.) The present O.P.(CAT) is preferred against the order of the Central Administrative Tribunal in O.A. No.530 of 2017 dtd. 19/9/2018, whereby the following claims of the petitioner have been allowed by the Tribunal.

(2.) Facts of the case in brief are as follows: Wife of the respondent/petitioner Sri.M.B.Viswanathan Nair was a Kidney patient. She was taken to Amrita Institute of Medical Sciences and Research Centre, Edappally, on 22/2/2013 on account of renal failure. She underwent kidney transplantation in Amrita Hospital. Thereafter, the respondent/petitioner, submitted all the bills for claiming refund of medical expenses incurred in connection with the treatment for an amount of Rs.8,21,966.00.

(3.) The contention of the petitioners was that the employees of Central Government and their family members are permitted to avail medical facilities in any of the hospitals recognized by the State Government subject to the condition that they will be reimbursed the medical expenditure at rates fixed by the Government under CGHS Rules/CS (MA) Rules, 1944 or the actual expenses incurred, whichever is less. The approved package of Central Government Health Scheme (CGHS) for the treatment of Renal Transplantation and Dialysis is only Rs.1,43,000.00 and which has been sanctioned.