PRADEEP SINGH RATHOR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard. The petitioner is working as AG-III in Government Regional Press, Rajnandgaon. His father, a Government servant retired in the year 2007, suffered serious ailment and was treated in Chandulal Chandrakar Memorial Hospital, Bhilai from 10-9-2011 to 26-9-2011. Unfortunately, his father died on 26-9-2011 in course of treatment.

(2.) The petitioner incurred expenditure of Rs. 1,04,866.80/- in course of treatment of his father for which he applied before his employer i.e. the State of Chhattisgarh for reimbursement. By Annexure-P/1, dated 3-2-2012 and Annexure-P/3, dated 21-3-2012, his application for reimbursement has been refused/rejected on the ground that his father being a retired Government servant, could not be treated as family member as he was entitled to obtain free medical treatment in a Government hospital.

(3.) In the return filed by the respondent/State, it has been stated that the matter of reimbursement of medical bills is governed by the CG Civil Services Medical (Attendance) Rules, 1958 (for short 'the Rules, 1958'), in which it is clearly mentioned under Rule 1 (3) (a) that a retired Government servant is not entitled for the benefits contained in the Rules, 1958.