S. N. Pathak, J. - (1.) The petitioner has approached this Court with a prayer to direct the respondents to reimburse the medical expenses incurred in the treatment (Kidney Transplantation) of his dependent son namely Amit Kumar. And further prayer to direct the respondents to immediately deposit the entire amount deducted towards his General Provident Fund and LIC from his salary from 1980 to 1991 while working as Work charged employee in his account and to give details of the so deducted amount. Factual Matrix:
(2.) The petitioner was appointed in the Work-Charged Establishment in Minor Irrigation Department on 8.8.1980. While, the petitioner was working in the Work Charged Establishment during the year 1980 to 1991 regular deductions were made towards his General Provident Fund and LIC from his month- to-month salary. The service of the petitioner was regularized in accordance with law with effect from 19.2.1991 and he became the regular employee of the Minor Irrigation Department, Government of Bihar, Patna now Jharkhand. The petitioner is a regular Government employee and is working as Gaze Reader (Class-IV) in Minor Irrigation Division, Chatra. It is a case of the petitioner that his dependant son developed some ailment in the year 2007 when he had gone to Patna with his family members and was hospitalized at Indira Gandhi Institute of Medical Science, Sheikhpura, Patna, Bihar and since his condition did not improve rather deteriorated and, as such he was referred to All India Institute of Medical Science (hereinafter referred to as the "AIMS"), New Delhi on 22.6.2007.
(3.) Dependent son of the petitioner was hospitalized at AIMS, New Delhi and since he was suffering from End State Renal Disease and, as such, he was advised for kidney transplantation and the petitioner offered himself to be his donor. The estimated cost for the kidney transplantation was to the tune of Rs. 2,75,000/- as given by AIMS, New Delhi, on 14.8.2007. Kidney transplantation of the petitioner's son was successful and recurring estimated cost of Rs. 15,000/- was required for every month and, as such, the petitioner immediately filed a representation before the Executive Engineer, Minor Irrigation Division, Chatra along with all medical prescription and receipts on 3.9.2007 requesting him for reimbursement of the amount already spent, which was duly received in his office on 3.9.2007. The Executive Engineer, Minor Irrigation Division, Chatra by his letter No. 505 dated 3.9.2007 forwarded the same to the Superintending Engineer, Minor Irrigation Circle, Hazaribagh with a recommendation.;