APARESH KUMAR SINGH, J. - (1.)
(2.) HEARD learned counsel for the parties. The petitioner has filed this writ petition for a direction upon the respondents to pay the entire medical expenses for a sum of Rs. 1,60,803/ - incurred by the petitioner for the purpose of his heart operation at Jeevak Heart Hospital and Research Centre. Patna during course of his service. According to the petitioner, he was posted in the Department of Police when he got himself examined for his heart ailment by the Civil Surgeon, Sadar Hospital. Ranchi and he was informed that he required urgent heart operation and thereafter the authorities in the RMCH after thorough examination and angiography found double vessels disease. It is stated on behalf of the petitioner that the authorities opined that he needed immediate heart operation at AIMS, New Delhi. The petitioner thereafter made representation of financial assistance by the State and he approached the Jeevak Heart Hospital and Research Centre, Patna, where he was admitted on 31st July, 2000 and discharged on 3rd August, 2000 after operation, vide " discharge certificate dated 3rd August, 2000, Annexure 5 to the writ petition. The petitioner submits that in the process he incurred cost of Rs. 1,60,803/ - and has requested the Department for reimbursement of the said amount. Since, the respondents did not give response, the petitioner was compelled to move this Court.
(3.) LEARNED counsel for the respondent -State, however, submits that since the petitioner was transferred to the State of Bihar after bifurcation, he was relieved from the Ranchi District Police Force to Special Branch, Jharkhand, Ranchi on 16.7.2001 and hare as allocated the Bihar cadre pursuant to the cadre bifurcation and the petitioner was directed to provide the documents in relation to the claim for medical reimbursement vide letter dated 4th August, 2012.;