SANDEEP MEHTA, J. - (1.) BY way of the instant writ petition, the petitioner seeks a direction to the respondents to reiumburse the medical expenses borne by him in the treatment of his cardiac ailment, which he had to undergo in an emergent condition at the Heart and General Hospital, Jaipur in October 2010.
(2.) THE petitioner is a retired Head Constable from RAC Department of the State of Rajasthan. He retired from service in the year 1999 and was issued with a PPO and so also a medical diary by the respondents. It is alleged in the writ petition that the petitioner fell ill and was admitted at the Heart and General Hospital, Jaipur on 5.10.2010 in an emergent condition. He was subjected to Coronary Angiography, PTCA, stent in LAD. He incurred expenses to the tune of Rs.1,59,999/ - toward his treatment and the cost of medicines etc.
(3.) THE petitioner submitted the bills of medical expenses to the respondent department and claimed reimbursement thereof but the respondents did not pay any heed to his claim application. Hence, the petitioner has approached this Court for issuance of a writ/direction to the respondents for reimbursement of his medical bills. Learned counsel for the petitioner relied on the decisions of this Court in the cases of Jawahar Lal Bohra Vs. State of Rajasthan (S.B. Civil Writ petition No. 6350/2005) decided on 26.3.2014 and Gyanendra Kumar Pareek Vs. State of Rajasthan and Ors, 2009 4 WLC(Raj) 95 and prayed that the writ petition be accepted and the respondents be directed to reimburse the medical expenses borne by the petitioner in accordance with Rajasthan State Pensioners Medical Concession Scheme.;