Arindam Lodh - (1.)Heard Mr. P. Roy Barman, learned counsel appearing for the petitioners as well as Mr. R. Saha, learned counsel appearing for the State-respondents.
By means of this writ petition, the petitioners have prayed for sanctioning and releasing of Medical Reimbursement (in short, MR) Bill for Rs.1,33,206/- (Rupees one lakh thirty three thousand two hundred six) with 12% interest thereon from the date of submission of MR Bill till payment is made.

(2.)Mr. P. Roy Barman, learned counsel appearing for the petitioners has submitted that the petitioner No.1 is the husband of late Dipa Purakayastha who was a Post Graduate Teacher, Department of Secondary Education and she died-in-harness on 06.12.2017. At the time of her death, she was posted at Bani Vidyapith Higher Secondary School. Due to health problem, late Dipa Purakayastha was referred by the State Referral Board, AGMC and GBP Hospital, Agartala to Rabindranath Tagore International Institute of Cardiac Sciences (RNTIICS) vide referral certificate dated 01.09.2017 as Dipa Purkayastha had been suffering from CKD on CAPO (Non-functioning CAPD Stateus/H Controlled) [ Annexure 1 to the writ petition]. Late Dipa Purkaystha was accompanied by the petitioner No.1, Sri Chandan Dey.
(3.)Mr. Roy Barman, learned counsel has submitted that Lt. Dipa Purkayastha was entitled to medical reimbursement under Central Cervices Medical Attendance Rules, 1944 which is applicable to the employees of the State Govt. He further has submitted that vide Memo dated 09.08.2005, issued by the Joint Secretary to the Govt. of Tripura in the Finance Department, it has been clarified inter alia, that, when a Group-C/Group-D Government employee, himself/herself suffering from disease other than cancer is referred to Medical Institution/Hospital, the cost of treatment in that institution/hospital excluding the cost of journey is admissible for reimbursement [Annexure- 2 to the writ petition]. It is the further contention of the learned counsel of the petitioners that after availing treatment at RNTIICS, late Dipa Purkayastha submitted Medical reimbursement bills to her authorities. After availing treatment for the period w.e.f. 31.10.2017 to 19.11.2017, late Dipa Purkayastha submitted Medical reimbursement bill for an amount of Rs.1,33,206/-. Along with the Medical reimbursement bill late Dipa Purkayastha submitted necessary certificates, documents, vouchers issued by the concerned hospital, where she was treated. The medical reimbursement bill for Rs.1,33,206/- was submitted in General Form 49 [Annexure-3 to the writ petition].
;