MOHANLAL PUROHIT Vs. STATE OF MP

JUDGEMENT

(1.) This order will govern the disposal of WP No.4470/2019 and WP No.4468/2019 as both these writ petitions involve same issue on the identical fact situation.

(2.) In these writ petitions the petitioner is aggrieved with the rejection of his medical bills for the treatment of his son outside the State.

(3.) The petitioner during the relevant time was working as Deputy Superintendent of Police and the case of the petitioner is that his son was suffering from a genetic disease of Atexia Stem Cell The petitioner had examined his son in District Hospital, Dhar and Dr.Sudhir Modi had referred him to Jain Hospital, Gurgaon, Haryana. Petitioner had got his son treated at Jain Hospital, Gurgaon, Haryana and raised the medical bills. In WP No.4470/2019 the claim is relating to the period 2/2/2016 to 8/2/2016 whereas in WP No.4468/2019 the claim relates to the medical bills for the period 23/12/2015 to 30/12/2015. According to the petitioner during this period on the basis of the referral made by Dr.Sudhir Modi, petitioner had got his son treated in Jain Hospital, Gurgaon for Atexia Stem Cell Therapy and had raised the medical bills in this regard which have been rejected. In the writ petitions the prayer of the petitioner is for reimbursement of these medical bills.