- (1.) This writ petition has been filed against the judgment and order dated 03.03.2015 passed by Central Administrative Tribunal (hereinafter referred to as the "CAT") Lucknow Bench, Lucknow in Original Application No. 332/00447/2014 dismissing claim of the applicant petitioner and also order dated 18.09.2015 rejecting petitioner's review application.
(2.) The dispute relates to medical reimbursement. Petitioner has undergone treatment at Vivekananda Polyclinic & Institute of medical Sciences Hospital. According to respondent the above hospital is not recognised authorised hospital, therefore, the expense incurred therein are not to be paid as such and same have been rejected.
(3.) However, we find from record that medical treatment undergone by petitioner is not in dispute. The actual dispute is that petitioner has undergone treatment in private hospital and according to respondents, expenses at the higher rates of private hospital can not be reimbursed, as such.;