NASIRUDDIN SARDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Smt. R.K. Emily, the learned counsel appearing for the petitioner; Shri S. Suresh, the learned CGC appearing for the respondent Nos. 1, 2 and 3 and Shri L. Atembi, the learned counsel appearing for the respondent No. 4.

(2.) By the instant writ petition, the petitioner has prayed for issuing a direction to the respondents to reimburse and release the medical expenses incurred by him.

(3.) The facts of the case as narrated in the petition are that the petitioner initially joined the Central Industrial Security Force (referred to hereafter as "the CISF") in the year 19-05-2001 and was transferred and posted at different CISF Units and is presently posted at CISF Unit, Imphal Airport vide an order issued in the month of June, 2015. While the petitioner was suffering from Right Knee ACL Tear with Lateral and Medial Meniscus Tear, he was treated at Ganga Medical Centre and Hospitals Pvt. Ltd., Coimbatore for which the petitioner submitted a medical bill of Rs. 80,214.00 (Rupees eighty thousand two hundred and fourteen) only to the Airport Authority of India (hereafter referred to as "the AAI"). However, the said bill was returned by the AAI vide its letter dated 27-10-2014 and in response thereto, the office of the CASO/Dy. Commandant, CISF, Coimbatore issued an office order dated 09-06-2015 directing that the individuals concerned be informed and the claims made by them be handed over to them. On 21-07-2015 the petitioner submitted a representation to the Deputy Commandant, CISF Unit, ASG, Coimbatore, Tamil Nadu explaining as to how the said expenses was incurred by him towards his treatment and requested that his medical bill be reimbursed as per the CGHS rates as soon as possible. Even though the petitioner is entitled to, his medical bill has not yet been reimbursed and accordingly, the petitioner has filed the present writ petition.