DULAL CHANDRA BANIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. R. Datta, learned counsel appearing for the petitioner as well as Mr. M. Debbarma, learned Addl. G.A. appearing for the respondent No.1 and Mr. P. Maishan, learned counsel appearing for the respondents No.2-5.

(2.) The petitioner has been suffering from chronic Kidney Disease (CKD), stage-3 for Renal Dysfunction. That apart, he has been continuously under treatment from the year 2012. The petitioner was referred to CMC Vellore by AGMC and GBP hospital. After the treatment was availed on reference, the petitioner submitted the medical reimbursement bills and TA bills to the respondents for reimbursement. But it has been argued that the reimbursement bills and TA bills of the petitioner dated 20.12.2016 amounting to Rs.82,756/-, the bill dated 23.04.2018 amounting to Rs.54,454/- and the bill dated 20.06.2019 amounting to Rs.64,603/- in total Rs.2,01,813/- [Rs.82,756/+Rs.54,454/-+Rs.64,603/-]. The petitioner has urged this court to direct the respondents to reimburse Rs.2,01,813 in total with interest. The petitioner has also claimed reimbursement of his travelling allowance to the extent of Rs.50,895/-. Since the said reimbursement has been denied by the respondents No.2 & 3 in particular, the petitioner has approached this court by filing this petition.

(3.) There is no dispute that the petitioner has been suffering from Chronic Kidney Disease (CKD) stage-3 i.e. Renal Dysfunction for which the petitioner has been continuously under treatment from the year 2012. The petitioner was admitted in the AGMC and GBP hospital, Agartala for severity of Nephrological problems. Since the GBP hospital did not have facility of treatment of that category of Nephrology, the petitioner was referred to the Christian Medical College, Vellore. A certificate for referral to outside hospital was issued on 09.02.2015 by AGMC and GBP hospital, Agartala.