BASANT DABAS Vs. GOVT OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, praying that directions be issued to the respondents to verify and reimburse the medical claim of Rs. 6,29,564/- to the petitioner. The said medical claim relates to the treatment of the petitioner at Paras Hospital, C-1, Sushant Lok, Sector-43, Gurgaon (hereafter 'the Hospital').

(2.) The petitioner states that he is a permanent employee in a private company known as 'Special Spring (India) Pvt. Ltd.'. The petitioner is an Employees' State Insurance (ESI) Cardholder and hence is covered under the said Scheme (ESI Scheme).

(3.) On 22.09.2014, the petitioner on one of his work trips to Gurgaon, suddenly became unconscious and fell down. Consequently, he was admitted to the Hospital. The petitioner was discharged from the Hospital on 25.09.2014. It is stated that during the treatment, he suffered a heart attack and a pacemaker was implanted into the petitioner's body.