UDAY PRAKASH MATHUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner was an employee of the respondents. He retired from service on 31.1.1995. He was heart patient and was operated on 1.5.1996 in All India Institute of Medical Sciences, New Delhi. He had to bear heavy cost in his operation. He has filed the writ petition for issue of direction to the respondents to pay expenses incurred on treatment/operation.

(2.) A counter affidavit has been filed on behalf of the respondents wherein it has been stated that there is no provision for reimbursement of expenses over treatment of its retired employees.

(3.) HOWEVER , in view of the Government order/the decision as indicated above, the writ petition is disposed of with a direction to the respondent concerned to consider the grievance of the petitioner afresh taking into consideration the Government order as well as the decision of the Supreme Court as indicated above and pass a reasoned order in accordance with law within a period of four months from the date of receipt/production of a copy of this order.