STATE BANK OF INDIA Vs. K L SEHGAL

JUDGEMENT

(1.) VIDE impugned order dated 27.11.2004, passed by the District Forum, the appellant who is office holder of State Bank of India Retired Employees Scheme (in short scheme ) has been directed to make payment of Rs. 17,281/ - with interest @ 9% from 1.1.2002 till realisation besides Rs. 2,000/ - as cost of litigation towards the expenses incurred by the respondent on his medical treatment. Feeling aggrieved he has preferred this appeal.

(2.) FACTS giving rise to this appeal in short are that the respondent retired as an officer from the service on 31.12.1996 and was enrolled in the scheme of the appellant for medical expenses to be reimbursed. After having enrolled as member of the scheme he was neither provided card nor the passbook to avail the facility. The respondent got treatment from Divya Prabhat Maternity Centre, Rohini, Delhi and according to the discharge slip he was suffering from Asthma and heart problem and after discharge he submitted the bill with the Zonal Office of appellant for payment but the same was returned by the appellant on the ground that his membership has been transferred to Zonal Office, Dehradun as he has started living at Rishikesh.

(3.) UNDER the scheme, respondent was entitled for reimbursement upto a sum of Rs. 2,00,000/ - and as per provision of the scheme a member of the scheme can avail the facility of the scheme from the concerned Zonal Office under whose geographical limit he is permanently residing and the Rishikesh comes under the geographical limit of Dehradun Zonal Officer of the appellant and the membership form of the scheme was sent to Dehradun Zonal Office on 8.8.2001 and the copy of the same was also sent to the respondent. The respondent was required to submit the bill for reimbursement there.