PREM KUMAR DUBEY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and State counsel for opposite parties.

(2.) Instant petition has been filed seeking a direction to opposite parties for payment of medical reimbursement to petitioner amounting to Rs.3,04,935.00 as reimbursement in lieu of expenses incurred by petitioner for medical treatment of his wife, Late Smt. Durgawati Dwivedi.

(3.) It is submitted that petitioner's wife was employed on the post of Senior Assistant with the Principal, Government Polytechnic, Pratapgarh and was suffering from serious ailment due to which, she required hospitalisation and treatment but passed away on 24/9/2021. It is submitted that after demise of his wife, petitioner submitted medical claim amounting to Rs.3,41,029.00 as medical reimbursement on 16/3/2022. The claim for reimbursement and bills annexed thereto were thereafter forwarded by opposite party no.4 on 28/3/2022 to the Chief Medical Officer, Pratapgarh for scrutiny and after scrutiny, the Chief Medical Officer verified the amount of Rs.3,04,935.00 vide letter dtd. 7/4/2022 but even thereafter, medical reimbursement of the said amount has not been made to petitioner, hence present petition has been filed.