ASHOK KUMAR GAUR,J. - (1.) The present writ petition has been filed by wife of Ramswaroop ASI making many fold claims like salary, compensation for suffering mental agony due to accident suffered by her husband, reimbursement of expenses incurred in medical treatment, lump sum amount of Rs. 2,00,000/- towards medical bills, assessment for disablement by Medical Board etc.
(2.) The facts of the case in nutshell are that husband of the petitioner was working as Assistant Sub-inspector (ASI) in civil police and while discharging his duties at Police Station Mania, District Dholpur, he met with an accident and suffered severe multiple injuries on all over his body. The husband of the petitioner was immediately taken to the Government Hospital Dholpur and the doctors on duty there after providing the first aid, advised the other police personnel to shift him to the Government Hospital, Agra as the Hospital at Dholpur was lacking emergency facilities.
(3.) The petitioner's husband was taken to the Government Hospital Agra and since same conditions were prevailing there and no immediate medical attention to save his life was taken, the husband of the petitioner was taken and admitted to private Hospital known as Kamayani Hospital, Agra (UP). The husband of the petitioner suffered an attack of Paralysis and lost his speech also and as such, the condition of husband of the petitioner became precarious. It is stated that the petitioner's husband remained admitted in Kamayani Hospital, Agra (UP) from 03.11.2002 to 05.06.2003 and he spent substantial amount in his medical treatment i.e. Rs.88,517/-.;