SUPERINTENDENT OF POST OFFICES Vs. V JANAKI NARAYANAN

JUDGEMENT

(1.) THIS writ petition challenges the order passed by the Central Administrative Tribunal in O.A. No.544 of 2008, whereby an order came to be passed in favour of the first respondent for a sum of Rs.77,187/- along with interest admissible on G.P.F. deposits.

(2.) CONCEDEDLY, the husband of the first respondent one Mr.Narayanan, while he was working as Assistant Superintendent of Post Offices (ASPO), Gudiyatham sub division, was admitted in Christian Medical College Hospital, Vellore and got treatment and he also underwent operation for ulcer. He took treatment from 31.5.2003 to 7.7.2003 and he was discharged on 8.7.2003. After discharge from the hospital, the medical bills were submitted for reimbursement, enclosing in-patient bill for a sum of Rs.77,187.03 given by Christian Medical College Hospital, Vellore and also for a sum of Rs.1,806/- towards the cash receipt of Apollo Hospital. A representation was made on 29.9.2003 for reimbursement. The employee retired on 30.9.2003 on attaining super annuation and he died on 22.5.2006. The claim was made and it was kept pending for a long time.

(3.) AFTER hearing the submissions of the learned counsel appearing for the petitioners and also looking into the materials available on record, the Court is of the considered opinion that it is not a fit case even for an admission of the writ petition. Admittedly, the employee, who was in Postal service in Gudiyatham as Assistant Superintendent, had treatment from 31.5.2003 to 7.7.2003 and shortly thereafter, a claim was made on 29.9.2003 and the same was kept pending for a long time without any reason whatsoever.