Akil Kureshi; CJ - (1.) Heard learned counsel for the parties for final disposal of the petition.
(2.) Petitioner is aggrieved by non clearance of some of his medical reimbursement bills. He has, therefore, prayed for a direction to the respondents to release a sum of Rs. 2,58,791/- (rupees two lakhs fifty eight thousands seven ninety one).
(3.) Brief facts are as under: Petitioner is a Government servant employed as an Assistant Engineer. On 29.11.2016 he developed chest pain for which he was admitted in ILS Hospital, Agartala where on 01.12.2016 angiography was performed. On 26.12.2016 again the petitioner developed chest condition. He was admitted on the same day and released two days later. According to petitioner, he thereafter had gone to Kolkata on leave in the month of January 2017. While on leave on 18.01.2017 the petitioner developed heart complaint all over again for which he was admitted in Medica Superspecialty Hospital and operated for by-pass surgery on 25.01.2017. Even while he was under treatment his wife had communicated this development to the department. The cost for medical treatment which he had incurred at hospital at Agartala has been reimbursed. However, the cost for the treatment at Kolkata is not reimbursed on the ground that the petitioner did not obtain prior referral order from the medical board.;