Sansar Chand vs The Chairman, Airports Authority ...
2005 Latest Caselaw 198 Del

Citation : 2005 Latest Caselaw 198 Del
Judgement Date : 7 February, 2005

Delhi High Court

Sansar Chand vs The Chairman, Airports Authority ... on 7 February, 2005

Author: B Patel

Bench: B Patel, S K Kaul

ORDER

B.C. Patel, C.J.

1. Against the order made by learned Single Judge on 8.12.2004 in WP (C) No.18773/2004 the present appeal is filed.

2. The petition pertains to medical reimbursement. Learned Single Judge has pointed out that there were doubts and, therefore, the petitioner was advised to proceed LPA 336/05 along with Senior Medical Officer and Personal Manager to Hospital for verification of prescriptions, cash memos, certificates etc. The petitioner did not comply. It is in view of this inquiry is also held against him. Though the offer was made in the Court, the petitioner stated that exercise is over and he was not even willing to go for verification. In view of this, we find no error. The appeal is dismissed.

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