CHANDRASHEKHAR,J. - (1.) Dismissal of the writ petition, seeking medical reimbursement for cataract operation of his wife, has compelled the appellant-writ petitioner (hereinafter to be referred to as the petitioner) who was working as an Assistant Registrar with National Institute of Foundry and Forge Technology, Ranchi (hereinafter to be referred to as NIIFT) to prefer the present Letters Patent Appeal.
(2.) Heard.
(3.) The petitioner-in person referring to Central Services (Medical Attendance) Rules, 1944 submits that the rules do not require an employee to seek prior permission or sanction of the controlling authority before availing medical facility in any of the Central Government/ State Government hospitals and the hospitals recognised by the State Government/ CGHS. The only limitation prescribed under the rules is that reimbursement for medical expenditure would be at the rate fixed by the Government under CGHS Rules, Central Services (Medical Attendance) Rules, 1944 or actual expenditure incurred, which ever is less.;