AI Structured Summary
Not yet generated for this judgment
Judgment
The applicant herein had superannuated as Dy. Labour Commissioner from the Labour Department of GNCTD. He is stated to be of 91 years of age. Applicant claims that he is a beneficiary of Delhi Government Employee Health Scheme (DGEHS).
He submits that on 18.07.2019 he had suffered a heart attack and was taken to Max Hospital, Gurugram which was not an empanelled hospital under DGEHS and he remained admitted from 18.07.2019 to 20.07.2019. The expenditure of Rs.2,52,999/- was incurred on this treatment. He submitted the bill for reimbursement. However, only an amount of Rs. 99,563/- was reimbursed to him. The applicant made a representation to the respondents on 29.01.2020 for reimbursement of the balance amount as the heart attack condition was an emergency condition and he was admitted in the hospital which was nearby to his residence.
The applicant further pleads that in addition to this, the applicant had also submitted another bill amounting to Rs.10,926/-. The applicant drew attention to a letter issued by Assistant Account Officer, Account Branch on 14.06.2020 wherein certain clarification was sought from the administration branch in respect of this Bill. Since the above said two bills have not been reimbursed, the applicant is feeling aggrieved and has filed the present OA.
Issue notice.
Ms. Esha Mazumdar, learned standing counsel for the respondents, who appears on advance service, accepts notice.
At this stage, learned counsel for the applicants submits that they will be satisfied if the present OA is disposed of at this stage, with directions to the respondents to consider the applicants’ aforesaid pending appeal dated 29.01.2020 and to dispose of the same in a time bound manner.
To such request of the learned counsel for the applicants, there is no objection from the learned counsel for the respondents.
Keeping in view the facts and circumstances, the OA is disposed of at the admission stage itself, without going into the merit of the case, with a direction to the respondents to decide the pending representation dated 29.01.2020 in respect of reimbursement for balance Rs. 1,53,436/- (2,52,999-99,563), as well as in respect of another medical reimbursement for Rs. 10,926/-, which is lying for clarification between Administration Branch and Accounts Branch, and to dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within eight weeks from the date of receipt of a copy of this Order under advice to the applicant. In case certain amounts are found reimbursable, as a result of this examination, the same shall also be paid within four weeks thereafter. No order as to costs.