- (1.) The petitioners, in this writ application, have challenged the order No. 66/2014 dated 01.04.2014 read with Office Order No. 24/2014 dated 14.02.2014.
(2.) The petitioners are employees/ ex-employees of National Institute of Foundry and Forge Technology (herein after referred to as 'NIFFT') . The petitioners' grievance is that the respondents have directed them to produce before them the used stripes, tubes, phials etc. for getting the medical reimbursement exceeding Rs. 1,000/-.
(3.) Counsel for the petitioners submits that this direction is absolutely bad and is impracticable. He submits that employees/ex-employees are entitled for medical reimbursement, for which necessary bills and prescription are to be submitted before the employer. On verification of those bills and prescriptions the petitioners are entitled to get the medical reimbursement. He submits that by virtue of the impugned order they have been directed to produced the used stripes, tubes, phials etc. He submits that it is very difficult to retain the used stripes, tubes, phials etc. Counsel for the petitioners further submits that the used stripes, tubes, phials etc. are very delicate and it is not possible to preserve and furnish the same. He submits that the prescription and the money receipt granted by the shops, suggests purchase of the said medicines and in that view, the petitioners cannot be directed to furnish the used the used stripes, tubes, phials etc. Counsel for the respondents submits that the said action has been taken by the respondents to check and verify the real amount incurred towards treatment. He submits that whether those medicines, for which medical reimbursement is sought for, have actually been consumed or not, to verify, the order has been passed. To cross-check the actual consumption, the used stripes, tubes, phials etc. are necessary. He submits that this process will eliminate the misuse of submitting false bills.;