RAJENDRA B. KASARE Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned counsel for respondents prayed for adjournment on the ground that learned Addl.Solicitor General has been instructed to appear in this matter. Having regard to the facts and circumstances of the case and the nature of defence adopted by respondents, we do not consider it necessary that learned Addl.Solicitor General shall be troubled for a small matter like this.

(2.) This is an unfortunate case where the petitioner, working under Assistant Garrison Engineer, Naval Work, Uran, District: Raigad as a Refrigerator Mechanic, suffered a paralytic stroke in the year 2006. The aforesaid stroke rendered him permanently disabled by 50% and to add to his woes the respondents are failing to reimburse his medical bills for small amounts between Rs.2000/ and Rs.5000/. Thus, leading him to knock the doors of this Court for relief.

(3.) The petitioner was employed in the office of respondent No.6 on 13 December 1982. On 11 July 2006, when the petitioner was leaving for duty, he suffered from a paralytic stroke. In view of his serious condition the local Authorized Medical Attendant (AMA) viz. Dr.B.V. Devanikar for the Central Government Employees referred the petitioner to a Neurosurgeon at the Bombay Hospital in Ambulance. Accordingly from 11 July 2006 to 10 August 2006 the petitioner was under the medical care of Dr.Suneel Shah, MCH (Neurosurgeon) attached to the Bombay Hospital which is an authorized hospital. The petitioner has been under care and medical treatment of the said Dr.Suneel Shah from 11 July 2006 onwards. The Petitioner submitted bills for reimbursement for costs of medicines, which were prescribed by Dr.Suneel Shah and which the petitioner has been taking for the relevant period. Though some of the bills have been cleared by respondents and the petitioner has been paid, including reimbursement for angioplasty dated 12 July 2012, in the amount of Rs.1,54,590, respondents have not cleared all the bills for reimbursement of the costs of medicines.