SUBRATA KAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. K. Nath, learned counsel appearing for the petitioner as well as Mr. D. Bhattacharjee, learned GA assisted by Mr. N. Chakma (Saha), learned counsel appearing for the respondents.

(2.) The petitioner by means of this writ petition has urged this court to quash the decision communicated by the letter dated 04.08.2017 under No.32108/ACCTS/(38)/PHQ/15(VOL-3) issued by the Assistant IG of Police for Director General of Police, Tripura by rejecting the medical bill (Annexure-9 to the writ petition) to the extent of Rs.3,91,410/- Rs.3,30,857/- (M. R. Bills) and Rs.60,553/-(TA Bill) .

(3.) The petitioner has further urged this court to direct the respondents to sanction the said amount as reimbursement of the medical expenses with 12% interest w.e.f. 14.03.2017 till payment is made. Short resume of fact that is required to be introduced at the outset for the purpose of adjudication is that the petitioner had suddenly felt severe chest pain in the midnight of 01.12.2016 and he was shifted to AGMC and GBP Hospital for medical attendance. But the petitioner could not be provided the required medical attendance in the AGMC and GBP Hospital and as consequence thereof the petitioner was shifted to ILS Hospitals, Agartala at about 5 am on the same day i.e. 01.12.2016. But the petitioner decided to be treated at some other hospital outside the state.