AJIT KUMAR MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petitioner was the applicant before the Central Administrative Tribunal, Patna Bench, Patna. He sought certain limited relief, which is as under :

(2.) The Tribunal refused to give any relief to the petitioner, and, therefore, the writ application has now been filed seeking quashing of the order dated 04.10.2016, passed in OA 263/2014.

(3.) Petitioner is an employee of the Postal Department. He was posted at Gaya. In the mid-night of 16th of Nov., 2011 he suffered a major heart attack. With the help of his neighbours he contacted the Chief Medical Officer, Postal Dispensary, Gaya over telephone, who advised him to rush to Super Speciality Hospital, Apollo at Ranchi for treatment, where he underwent angioplasty surgery. It seems the petitioner was given the right advice because now he is alive but fighting a legal battle against the Department for settlement of his medical bill for the treatment he underwent. The petitioner along with the bill enclosed the outdoor ticket dated 18.11.2011 issued by the Chief Medical Officer Incharge, Postal Dispensary, Gaya along with other supporting documents to prove the bona fide of the medical service which he had obtained from Apollo Hospital, Ranchi.