Sunil Ambwani, J. - (1.) WE have heard appellant -petitioner appearing in person and Mr. M.R. Singhvi, Sr. Advocate, assisted by Mr. Mohit Singhvi, appearing on behalf of the respondents.
(2.) THIS intra Court Special Appeal is directed against the judgment of the learned Single Judge dated 15.04.2014 by which he had disposed -of the writ petition with liberty and direction to appellant -petitioner to approach the Director (HR & BD), Oil India Limited, Noida -respondent No. 3 and the Group General Manager (RP), Oil India Limited -respondent No. 4 to get his claim for reimbursement of medical expenses for treatment of his wife decided. The authorities were directed to decide the representation/claim of appellant -petitioner locally at the first instance and, thereafter, at the Director's level at Noida, after giving an opportunity of hearing to appellant -petitioner within three months. The Executive Director (RP), Oil India Limited, has in pursuance to the order dated 14.07.2014 of the learned Single Judge, impugned in this appeal, decided the representation, vide an order annexed to the affidavit, in support of the compliance report, of Shri Narendra Vashisht, Head (Admn. & E.R.), Oil India Limited, Jodhpur.
(3.) THE appellant -petitioner was reimbursed the medical expenses, claimed by him for his wife's treatment upto the year 2006. He was aggrieved by the non -consideration and rejection of reimbursement of the medical bills for the treatment of his wife in AIIMS, New Delhi for which it is alleged that the medical bills totalling more than about Rs. four lacs are pending reimbursement.;