UNION OF INDIA Vs. SYED GAYAZ

JUDGEMENT

(1.) Petitioners assail order, dtd. 23/2/2024, passed by the Central Administrative Tribunal, Hyderabad Bench (for short "the Tribunal"), in O.A.No.020/0884/2021, by which, they were directed to reimburse balance medical claim to a tune of Rs.1,69,300.00 to the respondent herein, incurred for his medical treatment.

(2.) Petitioners herein are respondents and respondent is claimant before the Tribunal. For the sake of convenience, they are referred to as "respondents" and "claimant", as arrayed before the Tribunal.

(3.) Claimant retired from service from the post of Senior Commercial Clerk/NLR, South Central Railway, Vijayawada Division, on attaining age of superannuation on 30/9/2011. On 6/2/2020, he fell down and sustained injury. Therefore, he was admitted to Apollo Specialty Hospital at Nellore. His condition was evaluated and diagnosed as "D-10-D11 0YL WITH LISTHESIS L2-L5 SPONYLOLISHESIS LUMBAR CANAL STENOSIS ANKULOSED SPAINE IN KYPHO SCOLIOSIS". Later, he had undergone surgical procedure on 11/2/2020 and was discharged from the hospital on 15/2/2020. Claimant has incurred an amount of Rs.1,90,000.00 towards the medical treatment, which he claimed for reimbursement by application, dtd. 30/9/2020. As against the same, he was allowed reimbursement only for an amount of Rs.20,700.00 by proceedings, dtd. 18/11/2021. Aggrieved by the same, he preferred O.A. No.020/0884/2021 before the Tribunal.