Punjab-Haryana High Court
Union Of India And Another vs Mrs. Pushpa Rani And Another on 13 September, 2012
Bench: Satish Kumar Mittal, Inderjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No. 17703 of 2012
DATE OF DECISION : 13.09.2012
Union of India and another
.... PETITIONERS
Versus
Mrs. Pushpa Rani and another
..... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Dinesh Kumar Jangra, Advocate, for
Mr. Ashwani Kumar Sharma, Advocate,
for the petitioners.
***
SATISH KUMAR MITTAL, J. ( Oral ) The Union of India and another have filed the instant writ petition challenging the order dated 25.4.2012 (Annexure P-5) passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (hereinafter referred to as `the Tribunal'), whereby Original Application No. 1216/HR/2011 filed by respondent No.1 was disposed of with a direction to the petitioners to make reimbursement of her medical claim at the Government Hospital rate.
The controversy involved in this case is squarely covered by the earlier decision dated January 02, 2012, rendered by this Court in LPA No. 2372 of 2011, titled as Assistant Commissioner Income Tax versus J.R. Dhingra and others. Learned counsel for the petitioners does not dispute this CWP No. 17703 of 2012 ( O&M ) -2- fact.
In view of the above, the instant appeal is dismissed in terms of the order dated January 02, 2012, passed by this Court in LPA No. 2372 of 2011, titled as Assistant Commissioner Income Tax versus J.R. Dhingra and others.
Sd/-
( SATISH KUMAR MITTAL ) JUDGE Sd/-
September 13, 2012 ( INDERJIT SINGH ) ndj JUDGE