Sujit Narayan Prasad, J. - (1.) THE petitioner has challenged the order dated 10.9.2003 by which the claim of the petitioner to reimburse the medical bill incurred in course of treatment of her son for undergoing Cochlear implantation at All India Institute of Medical Sciences, New Delhi has been rejected.
(2.) THE submission has been made on behalf the petitioner that the son of petitioner was suffering from total loss of hearing. After consulting the doctor of the hospital of the management the medical superintendent vide order dated 14.10.2003 had referred the case of the petitioner for specialized treatment at All India Institute of Medical Sciences, New Delhi. For that purpose, the petitioner was also allowed a sum of Rs. 2000/ - by way of advance but the same was never withdrawn by the petitioner. The Management of AIMS had furnished an estimate of Rs. 5.20 Lakhs likely to be incurred in undergoing Cochlear implantation. Thereafter, son of petitioner underwent on operation of Cochlear implantation in December, 2003 and for that petitioner had deposited Rs. 5.20 Lakhs with the management of AIMS. In the month of December, 2003 the petitioner thereafter made an application for reimbursement of the medical expenses incurred but the same has been rejected vide order dated 10.9.2003.
(3.) THE grievance of the petitioner is that when she has been referred by the hospital of the management for getting better treatment at All India Institute of Medical Sciences, New Delhi then she is entitled to get the medical reimbursement of the expenditure incurred in the treatment of her son. It has further been submitted that Northern Coal Field Ltd. had already reimbursed a sum of Rs. 7.40 lakhs to one employee for Cochlear implantation. In support thereof a letter No. AFM:NGH:2002 -03:20 of Dy. Finance Manager (cash) Nigahi Project dated 12.4.2002 has been annexed as annexure 6 in this writ petition.;