LAWS(HPH)-2012-10-36

SUDARSHAN KUMAR SHARMA Vs. UNION OF INDIA

Decided On October 11, 2012
Sudarshan Kumar Sharma Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) PETITIONER has retired from service on 28.02.1990. He was admitted and operated upon in Escorts Heart Institute and Research Centre Ltd., Okhla Road, New Delhi on 28.02.2000. He submitted his medical reimbursement claim for Rs.1,76,528.61/-. The claim was returned to the petitioner with the remarks that there was no provision in the Central Services (Medical Attendance) Rules, 1944 for reimbursement after retirement. Petitioner also served a legal notice upon the respondents on 21.06.2003. Petitioner approached this Court by way of CWP No. 1193/2004, seeking directions to the respondents for reimbursement of medical claim. The same was withdrawn on 06.07.2007. The petitioner was also informed vide letter, dated 17.08.2004, with the following remarks:

(2.) MS . Vidushi Sharma, learned counsel for the petitioner has argued that her client was entitled to reimbursement.

(3.) I have heard the learned counsel for the parties and gone through the pleadings carefully.