R.S. THAKUR Vs. HIMACHAL PRADESH STATE ELECTRICITY

JUDGEMENT

(1.) The respondent-employer did not approve the medical reimbursement claim of the petitioner-employee in respect of his knee replacement operation carried out in a private hospital in New Delhi, which is not empanelled with the State of Himachal Pradesh. Aggrieved, petitioner has, therefore, filed this writ petition.

(2.) Facts:-

(3.) We have heard learned counsel for the parties and gone through the record available on the case file.