- (1.) THE petitioner, Mr. Tikam Chand Maloo, is present -in -person. Nobody is present on behalf of the respondents since the lawyers are observing strike.
(2.) IN view of the urgency shown, heard the petitioner, who is present -in -person and perused the record. The petitioner is working as a Lower Division Clerk with the respondent ­ Public Health & Engineering Department, Jodhpur. He unfortunately diagnosed as suffering from Cancer of mouth in the year 2011 when he was with his family at Ahmedabad. He was required to be hospitalised there in HCG Medi -Surge Hospital at Ahmedabad where for the treatment of the said dreaded disease Cancer, he incurred an expenditure to the tune of Rs.1,70,270/ -. Thereafter, some treatment was also given to him upon his return back to the State of Rajasthan at Sawai Man Singh ('SMS') Hospital, Jaipur for which, the medical bills of SMS Hospital, Jaipur were duly reimbursed to the petitioner as per the Rajasthan Civil Services (Medical Attendance) Rules, 2008 applicable to the Government servants. However, no reimbursement for the aforesaid sum of Rs.1,70,270/ - incurred by the petitioner at Ahmedabad has been given by the respondents and by the impugned order dated 19.03.2013 (Annex.R/4), only a sum of Rs.6,303.04 has been sanctioned as against the medical bills to the tune of Rs.1,70,270/ - furnished by the petitioner. Hence, the present writ petition has been filed.
(3.) THE petitioner appearing in person submitted that no reason has been assigned for reimbursement of only a small portion of sum of Rs.6,303.04 as against the medical bills to the tune of Rs.1,70,270/ - by the respondent -State incurred by him at Ahmedabad for hospitalisation, chemotherapy etc. costs at HCG Medi -Surge Hospital, Ahmedabad. The furnishing of the verified medical bills before the respondents is not in dispute in the reply filed by the respondents and a copy of the same has also been annexed with the writ petition as Annexure -4 collectively by which letter dated 03.08.2012, the Chief Engineer (Project) even recommended his case but no reason has been assigned by the respondent ­ Chief Engineer (Administration) and Technical Member of the respondent Department for sanctioning the aforesaid sum of Rs.6,303.04 only as against the medical bills furnished by the petitioner to the tune of Rs.1,70,270/ - for treatment at Ahmedabad.;