UNION OF INDIA Vs. SURESHBHAI LALJIBHAI MODNA

JUDGEMENT

(1.) WE have heard Mr. Shakeel A. Qureshi, learned Central Government Standing Counsel appearing for the petitioners and Mr. P.H. Pathak, learned counsel appearing for the respondent.

(2.) THIS writ petition has been filed challenging the order dated 10.4.2013 passed by the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad (hereinafter referred to 'the Tribunal') in Original Application No. 455 of 2012 with M.A. No. 307 of 2012. By the said order, the Tribunal allowed the Original Application filed by the respondent and quashed the order of the petitioners rejecting the claim of the respondent to the tune of Rs. 71,926/ - and directed the petitioners to pay the said amount with interest at the rate payable to P.F. deposits from 20.1.2011 till the date of payment.

(3.) THE Tribunal allowed the Original Application and held that the actual cost of valve used in the surgery of the wife of the respondent was Rs. 1,32,500/ - and the same has to be reimbursed to the respondent. Therefore, the respondent was entitled for an amount of Rs. 71,926/ - and on the said amount, the interest was also liable to be paid to the respondent at the rate payable to PF deposits from 20.1.2011 till the date of payment. The reasoning assigned by the Tribunal in paragraphs 16 and 17 is extracted below: -