UNION OF INDIA Vs. SANDEEP CHOURASIYA

JUDGEMENT

(1.) Petitioners have filed the petition challenging the order dated 27.9.2019 passed by the Central Administrative Tribunal, whereby, Original Application filed by the applicant-respondent was allowed.

(2.) We have heard the learned counsel for the petitioners and have gone through the record available on the file carefully.

(3.) Respondent had filed the Original Application before the Tribunal seeking medical reimbursement vis ?-vis treatment undergone by his father Kishan Gopal Chourasiya.