CHIEF POSTMASTER GENERAL Vs. GANESH GOMANBHAI RATHOD

JUDGEMENT

(1.) The respondent had developed severe chest pain and as a result his family members took him to the nearest hospital. The hospital, where the respondent was taken, advised the family members to shift him to the Sunshine Global Hospital for advanced treatment. Consequently, the respondent was taken to the said Hospital where he was treated from 21/2/2019 to 25/2/2019.

(2.) The claim made for medical reimbursement was, thereafter, rejected and as a consequence, the respondent approached the Central Administrative Tribunal (CAT). The CAT has allowed the application with the following reasons and the following terms:-

(3.) In our view, since the CAT has correctly taken the view that in case of emergent situation, the employee was entitled to go to the nearest hospital and it had been established, in the instant case, that the respondent did, in fact, undergo medical treatment at the Sunshine Global Hospital, the claim for medical reimbursement cannot be denied. Furthermore, the CAT has directed the petitioners to consider the claim for reimbursement only as per the rates preferred in the Office Memorandum (OM) dtd. 16/10/2010 and not as per the actual bills raised by the hospital.