Raj Vir Sharma, Member (J):— The applicant in this Original Application has prayed for the following reliefs:—
“8.1 That, impugned action/order rejecting the claim of full medical reimbursement of applicant contained in Annexure A-1 may kindly be quashed.
8.2 That, a direction may kindly be made to the Respondents to settle the medical claims of the applicant of Rs. 3,23,3337/- within a fixed time frame as early as possible and make the payment of the same to the applicant with interest @12% P.A.
8.3 Any other suitable relief which this Hon'ble Tribunal deem fit and proper in the circumstances of the case may also be given to the applicant along with cost of this litigation”.
2. At the very outset learned counsel for the applicant prayed that the appeal-cum-representation of the applicant dated 21.03.2016 (Annexure A-10) is pending before the respondents. He further submits that the applicant will be satisfied if a direction is issued to the respondents to decide the said appeal-cum-representation within a time bound manner.
3. In view of the above, the Original Application is disposed of, with a direction to the respondents to decide the aforementioned appeal-cum-representation dated 21.03.2016 (Annexure A-10) of the applicant within a period of three months from the date of communication of this order.