JUDGEMENT
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(1.) THE petitioner, a government servant, by this petition for
writ has claimed for reimbursement of the expenses incurred in
undergoing cardiac treatment at Fortis Escorts Hospital, Jaipur.
(2.) THE factual matrix necessary to be noticed is that the petitioner while working as Headmaster in a Government School
at Bikaner was diagnosed with 80% blockage in his main heart
artery, thus, was advised to undergo necessary surgery. The
Principal, Sardar Patel Medical College, Bikaner on 2.5.2008
certified that the petitioner needs necessary treatment pertaining
to his cardiac ailment and he desires to avail the same at All
India Institute of Medical Sciences, New Delhi. He was further
advised to go to the Institute aforesaid with clear understanding
that he will not get anything beyond the cost being charged at
SMS Hospital, Jaipur for the same treatment. The petitioner
instead of getting treated at All India Institute of Medical
Sciences, New Delhi availed cardiac surgery at Fortis Escorts
Hospital, Jaipur for which expense of Rs.1,60,936/- incurred.
A claim for reimbursement of the aforesaid amount was made,
but that was denied by the respondents on the count that the
petitioner availed treatment at a Private Hospital. Being
aggrieved by the same, this petition for writ is preferred.
It is submitted by learned counsel for the petitioner that the petitioner availed treatment at Jaipur in urgency and,
therefore, he is entitled for reimbursement of complete expense
incurred in his treatment.
(3.) PER contra, the stand of the respondents it that the petitioner was recommended for treatment at All India Institute
of Medical Sciences, New Delhi with clear understanding that he
will not claim anything beyond the amount that would have been
incurred in the event of availing treatment at SMS Hospital,
Jaipur.;
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