SUBHASH CHAND Vs. UOI

JUDGEMENT

(1.) Placing reliance upon the judgment passed by the Division Bench of this Court in Union of India and another vs. Shankar Lal Sharma,2015 8 SLR 732, petitioner is praying for reimbursement of indoor medical treatment expenses to the extent of Rs. 1,82,693/- along with interest.

(2.) Facts may be noticed hereinafter:-

(3.) I have heard Mr. Prem P. Chauhan, learned counsel for the petitioner and Mr. Lokender Paul Thakur, learned Senior Panel Counsel for the respondents and with their assistance gone through the appended record.