JUDGEMENT
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(1.) Supplementary affidavit filed today is taken on record.
(2.) Heard Shri Dhiraj Kumar Pandey, learned counsel for the petitioner and Shri K.R. Singh, learned standing counsel for the respondents.
(3.) The petitioner is seeking quashing of the order dated 8.10.2015 whereby his claim for medical reimbursement of Rs.26,000/- has been rejected.;
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