SWAROOP KISHORE JAIN Vs. STATE OF M P

JUDGEMENT

(1.) Heard finally with consent. This writ petition has been filed by the petitioner seeking a direction to the respondents to decide the petitioner's claim relating to the reimbursement of the medical expenses.

(2.) The case of the petitioner is that he is working as Medical Officer posted at Betma and he had suffered the ailment relating to the lung and heart disease and had taken treatment for this purpose and had incurred medical expenses to the tune of a sum of Rs.5,33,149/ - for which the petitioner has submitted the application for reimbursement in the prescribed format to the respondent No.5 on 5th April, 2013. The further case of the petitioner is that the petitioner's wife is suffering from cancer, therefore, he is required to incur heavy medical expenses. In view of this, the petitioner had filed the representation Annexure P/9 dated 28/1/2014 for early disposal of his case relating to reimbursement of the medical expenses, but no action has been taken.

(3.) Counsel for State has no objection to such a limited prayer. Keeping in view the aforesaid, the writ petition is disposed of by directing the respondent No.4 Joint Director, Health and Family Welfare to decide the petitioner's pending claim relating to the reimbursement of the medical expenses within a period of three months from the date of receipt of certified copy of this order in accordance with law. c.c as per rules.