RAKESH LIKHAR Vs. INDIAN NURSING COUNCIL AND ANR.

JUDGEMENT

(1.) THE present writ petition has been filed by the petitioner under Articles 226 and 227 of the Constitution of India praying for a writ of Mandamus directing the respondents to reimburse the medical expenses incurred in the dental treatment amounting to Rs. 20,817/ -.

(2.) THE brief facts of the case are that the petitioner is working as an LDC with the Indian Nursing Council (herein after referred to as respondent No. 1) which is a statutory body to the Government of India. The employees of respondent No. 1 are not covered under C.G.H.S (herein after referred to as respondent No. 2) and their medical facilities are the responsibility of the respondent No. 1.

(3.) IN August 2007 the petitioner's wife Mrs. Vimal Likhar was treated for dental problems at Kailash Hospital and Research Centre Ltd. which is an approved hospital on approved rates and the thereafter the petitioner submitted all the medical bills with the respondent No. 1 for reimbursement of Rs. 20,817/ -. On inquiring about the reimbursement of his bills the petitioner was informed that the bills had been sent to the respondent No. 2 for clarification. Thereafter he sent repeated reminders to respondent but did not receive any information or reimbursement.