Arijit Banerjee, J. - (1.) The writ petitioners/appellants claim to have treated patients under the Rashtriya Swasthya Bima Yojana (In short RSBY) being one of the empanelled private hospitals under the scheme. Their grievance is that they have spent substantial sums of money on treating patients under the said scheme but have not been reimbursed as they are supposed to be under the scheme. They contend that they have sent their entire claim supported with documents to the Third Party Administrator (in short TPA) being the respondent nos. 4 and 5 before us.
(2.) The appellants approached the learned Single Judge by filing W.P. 24813 (W) of 2016. The learned Judge observed that the writ petition did not contain any details as to whether the claim of the petitioners was ultimately transmitted to the Insurance Company for their consideration.
(3.) The writ petition was dismissed.;