R.N.SHRIVASTAVA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed challenging the order Annexure P/3 by which the petitioner has been denied the benefit of medical reimbursement of the treatment of her daughter aged 26 years who underwent dialysis and kidney transplantation .

(2.) On perusal of the order impugned it is apparent that denial has been made on the ground that as per the Medical Attendance Rules (for short MAR) unmarried daughter up to the age of 25 years would be entitled for the medical reimbursement facility, however, the reference in the medical treatment was refused, therefore, the petitioner has filed this petition seeking quashment of the order Annexure P/3 and appropriate direction to the respondents authorities to make payment of the amount spent by the petitioner in kidney transplantation of his daughter.

(3.) The respondents referring MAR Annexure R/1 contend that Rule 11 deals with the concession of medical attendance and treatment of the families of the company employees, relevant part of which is reproduced as under:-