HARPAL KAUR Vs. DTC

JUDGEMENT

(1.) THE petitioner has filed the present writ petition praying inter alias for directions to the respondent/DTC to pay the balance sum of Rs. 1,02,251/ - incurred by the petitioner for her medical treatment.

(2.) IN a nutshell, the facts of the case are that the petitioner, who is working as a Store Attendant at the dispensary of the Wazirpur Depot of the respondent/DTC, suffered from cardiac arrest on 21.4.2004 and immediately thereupon, she was rushed by her neighbours to the nearest hospital i.e. Amar Leela Hospital, from where she was taken by her family members to Batra Hospital on the same day. At Batra Hospital, the petitioner underwent treatment of angiography, angioplasty and other procedures, and was discharged by the said hospital on 24.4.2004 The total bill raised by the hospital upon the petitioner was for a sum of Rs. 2,42,170/ - which amount was duly paid by the petitioner.

(3.) THE respondent/DTC in its counter affidavit has taken a stand that the DTC has adopted and enforced the circulars with regard to medical facility issued by the Govt. of NCT of Delhi, respondent No. 2 herein, which has in turn adopted the rate list revised and formulated by the Govt. of India to its employees. Under the said new policy, the employees are given free choice to get treatment in any private hospital in Delhi (listed with the Corporation) but the amount of reimbursement is regulated by fixing the rate list.