MANIK GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. A. Debbarma, learned counsel appearing for the petitioner who is the Assistant Teacher working under the Directorate of Elementary Education.

(2.) According to the petitioner, he is entitled to medical reimbursement of expenses that incurred for treatment of his spouse treatment under the Central Services (Medical Attendance) Rules, 1944 which has been adopted in the State of Tripura. The petitioner has asserted that his wife, namely Gita Kar was suffering some serious cardiac ailment and was referred by the standing Medical Board, G.B.P. Hospital to the CMC, Vellore for better management of her treatment. The referal certificate dated 26.07.2017 (Annexure-2 to the writ petition) is made part of this writ petition.

(3.) After the treatment was over, the petitioner raised the medical bill of Rs.68,434.85 and TA Bill of Rs.22,110.61 as the form No.49 of the said Medical Attendance Rules. The bills were forwarded by the letter dated 25.10.2017 to the competent authority, the Head of the office and DDO (Elementary Education Directorate) which authority, by the letter dated 03.01.2018 (Annexure-6 to the writ petition) communicated the District Education Officer that the petitioner is not entitled to get reimbursement of the medical bills. But no reason except that bare statement was given in the said communication.