Sandeep Mehta, J. - (1.) BY way of the instant writ petition, the petitioner seeks a direction to be issued to the respondents to reimburse the medical expenses borne by him for his treatment, which he had to undergo for the procedure of coronary artery bypass crafting conducted at the AIIMS, New Delhi in September 2009.
(2.) THE petitioner retired from the post of Principal, Medical College, Jodhpur from the Medical and Health Department of the State of Rajasthan on 31.12.1992 and was issued with a PPO and also a medical diary by the respondents. It is averred in the writ petition that the petitioner fell ill in June 2009. He submitted a request for being referred to AIIMS New Delhi for treatment. The Medical Board duly constituted by the authorities for examining the petitioner's request recommended his treatment at AIIMS New Delhi. After the Board's recommendation, the petitioner got admitted at the AIIMS, New Delhi and was subjected to Coronary Artery Bypass Surgery (CABG), wherein a total expenditure of Rs. 1,07,900/ - was incurred. The petitioner submitted the duly verified bills of medical expenses to the respondent department and claimed reimbursement thereof but the same was not accepted by the respondents. Hence, the petitioner has approached this Court for issuance of a writ or order to the respondents to reimburse the medical bills of the petitioner.
(3.) LEARNED counsel for the petitioner submits that despite the fact that the petitioner submitted all the duly verified treatment papers and medical bills, which were ample proof of his having undergone CABG at the AIIMS, New Delhi, the authorities in a mechanical fashion, demanded a further proof from the petitioner regarding his admission at the AIIMS. He contends that duly verified bills and the original treatment documents were submitted by the petitioner to the authorities, thus, there was no justification for the authorities to have delayed the reimbursement of his medical bills. He contends that the letter (Annex.P/6), whereby the petitioner was asked to submit a proof of his admission at AIIMS is nothing but a ploy to justify the unreasonable and unexplained delay in reimbursement of the petitioner's medical claim.;