- (1.) The present revision petition has been preferred against the order dated 22.10.2012, passed by learned Motor Accidents Claims Tribunal, Sirsa (hereinafter called the 'Tribunal'), whereby the petitioner Pepsu Road Transport Company, Patiala has been directed to make the payment of the awarded amount.
(2.) Learned counsel for the petitioner contended that while disposing the FAO No.5387 of 2011 vide judgment dated 23.08.2011 this Court had issued directions to the Secretary (Education), Government of Haryana and District Education Officer, Sirsa to reimburse the amount or to inform the petitioner as to under what circumstances they have not reimbursed the said amount. Learned counsel for the petitioner contended that as per service rules medical reimbursement was admissible to the claimant as she was the employee of Education Department and the said amount is to be deducted from the amount of compensation.
(3.) I have duly considered the aforesaid contentions.;