MOHAN LAL GOSWAMI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner herein was a retired Junior Engineer in the Department of Military Engineering Service. As a retired Central Government employee, the petitioner is also covered by the Central Government Health Scheme (CGHS) which entitles him to be reimbursed for any medical treatment that he undergoes.

(2.) In the month of February 2018, the petitioner along with his son went on a personal trip to Chennai. However, while in Chennai, he developed serious urinary problem and was required to urgently go for medical check-up. Being in great pain and discomfort, on 9/2/2018, he was taken to the Apollo Hospital which is the nearest hospital from the hotel where he was staying. In the out-patient department (OPD), the attending doctor advised the petitioner to get all the necessary tests and investigations done urgently which was done so on the next day, that is, on 10/2/2018. On the basis of the results of the tests, he was diagnosed to have left Renal Tumor with Renal Calculi and was advised for immediate surgery. Accordingly, the petitioner was admitted to the hospital on 12/2/2018 in the Urology Department and underwent surgery procedure Laparoscopic left Radical Nephrectomy on 13/2/2018 and was discharged on 15/2/2018.

(3.) According to the petitioner, the whole treatment process costs him Rs.2,63,294.00 (Rupees two lakhs, sixty-three thousand, two hundred and ninety-four) only. Being a holder of a valid Central Government Health Scheme (CGHS) card, the petitioner had duly submitted his medical reimbursement claim (MRC) in the prescribed form to the appropriate authority on 9/3/2018 vide his letter dtd. 7/3/2018.