- (1.) HEARD the parties and with their consent this writ petition is being disposed of at this stage itself.
(2.) THE petitioner, who is an Assistant in the Jharkhand High Court, has filed this writ application questioning the legality and validity of the order dated 21.5.2007, as contained in Annexure -6, issued under the signature of the Secretary, Law (Judicial) Department, Government of Jharkhand, Ranchi, whereby the Secretary, Law (Judicial) Department, has informed the petitioner that his application for reimbursement of his medical bills regarding the expenses incurred in course of the treatment of his wife, was sent to the State Medical Council but as per the report of the State Medical Council, the bill submitted by the petitioner claiming medical reimbursement was returned on the ground that the Raj Hospital and Research Centre, where the wife of the petitioner was admitted and treated is not in the approved list of medical institutions of the State Government. According to the petitioner, his wife Smt. Jessy Samuel was in family way and the delivery was expected to be In the first week of June 2005 and she was under the treatment of Dr. (Mrs.) Sabita Roy. In the morning of 24th May, 2005, his wife developed severe gynecological complaints and then according to the advise of the consultant Dr. (Mrs.) Roy, the wife of the petitioner was to undergo immediate surgery through Cesarean Section for the birth of the baby, otherwise the lives of both the mother and the baby in the womb would be endangered and, thereafter, the petitioner along -with his wife rushed for RIMS but when they reached near Sujata Cinema, Main Road, the condition of his wife deteriorated and became precarious, in such a situation he got his wife admitted in a nearby hospital, i.e. Raj Hospital and Research Centre, Main Road, Ranchi where she gave birth to a baby after cesarean. She was discharged from the Hospital on 30th May, 2005.
(3.) IT is further stated that the petitioner, thereafter, submitted an application before the Registrar General of the High Court, submitting medical bills for reimbursement of the expenses incurred in course of the treatment of his wife in the said Raj Hospital and Research Centre, Main Road. Ranchi. The Registrar General forwarded the said application of the petitioner to the Secretary, Law (Judicial) Department, Government of Jharkhand, Ranchi to move the appropriate Department of Government for reimbursement of Rs. 20,028/ -.;