PRAKASH R. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner suffered a debilitating liver disease and was rushed to the Government Hospital for treatment in the year 2011. The said hospital found his condition grave and referred him to the 'Amrita Institute of Medical Sciences' at Ernakulam. After some treatment there, said hospital also found that it did not have enough facilities to deal with the problem faced by the petitioner and he was thus advised to go to another hospital; pursuant to which, he went to the 'Appolo Hospital', Delhi, where he was treated and became well, however, incurring an amount of nearly Rs.20.00 lakhs as medical expenses.

(2.) When the petitioner applied for reimbursement under the applicable Rules, it was rejected solely saying that 'Appolo Hospital' is not a recognised one in the Medical Reimbursement Scheme and further that no prior permission had been taken for availing treatment there.

(3.) The petitioner thus impugns Ext.P12 order issued by the 1st respondent - State of Kerala and prays that its competent Authority be directed to reimburse him the entire amounts as claimed in Ext.P4 application, within a time frame to be fixed by this Court.