- (1.) The petitioner, an employee of respondent No. 3, a Cooperative Society, has invoked the jurisdiction of this Court to direct the respondents to grant medical reimbursement of the claim of the petitioner for treatment of his wife for breast cancer and striking down the Staff Service Rules dated 12.4.1999 vide which the claim of the petitioner for medical reimbursement has been declined.
(2.) The wife of the petitioner remained hospitalized from 8.6.2005 to 15.6.2005 as indoor patient for undergoing operation. The petitioner's wife was undergone 8 Cycles of Chemotherapy to cure the disease subsequently. The petitioner incurred a sum of Rs. 1,06,462/- as the expenses for the period pertaining to 15.12.2004 to 18.5.2005 when the wife of the petitioner had taken treatment from the PGI at Chandigarh.
(3.) The claim of the petitioner for medical reimbursement was considered and a sum of Rs. 50,000/- was allowed in terms of the Staff Services Rules of the Cooperative Society. The petitioner challenged the restrictions of Rs. 50,000/- in the Staff Services Rules and sought medical reimbursement of the entire expenses.;