UDIPTA MECH Vs. UNION OF INDIA

JUDGEMENT

(1.) The grievance raised in this writ petition concerns the reimbursement of medical expenses incurred abroad, the reimbursement of medical equipment (a Tinnitus masker), and reimbursement for the petitioner's future treatment abroad. His further prayers are for award of damages and compensation from the respondent employer and officers/company doctors for negligence in medical services and an independent enquiry against the doctors and other officers of Oil India Ltd. (for short, OIL), Duliajan.

(2.) The petitioner specifically assails four communications; dtd. 2/8/2023, 9/11/2023, 4/3/2024, and 20/3/2024, which according to the petitioner, violate the OIL Employees' Medical Attendance Rules, 2018 (amended) (hereinafter referred to as the Rules, 2018) and the Central Services (Medical Attendance) Rules, 1944 (hereinafter referred to as the Rules, 1944).

(3.) By the communication dtd. 2/8/2023, the respondent employer had rejected the prayer of the petitioner for obtaining financial grant for Tinnitus Masking device; by the communication dtd. 9/11/2023, the respondent employer had approved the purchase of hearing aid upto a maximum amount of Rs.50,000.00 rejecting his financial assistance for purchase of Tinnitus Masker; by the communications dtd. 4/3/2024 & dtd. 20/3/2024, the respondent employer rejected the petitioner's prayer for his referral treatment abroad.