PRADIP DATTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. Acharjee, learned counsel appearing for the petitioner. Also heard Mr. A.K.Deb, learned panel counsel appearing for the State-respondents.

(2.) This is a case filed by the petitioner being his application for medical reimbursement was rejected by the State-respondents. It is the case of the petitioner that his daughter was suffering from illness and she was under treatment of Dr. J. L. Roy, Agartala, Tripura. The petitioner had paid visit to Hyderabad for better treatment of his daughter. For two occasions, the petitioner went to Hyderabad for the treatment of his daughter. During those two occasions, the said daughter was escorted by the petitioner as well as his wife. During second visit, the wife of the petitioner fell ill and on being examined by the Doctors of Asian Institute of Nephrology and Urology (for short, AINU), in her kidney stone was detected. The wife of the petitioner, Smt. Lipika Das Datta, underwent surgery there and removed the stone. After returning from Hyderabad, the petitioner submitted bills for medical reimbursement as he was eligible for such reimbursement of medical bills for the treatment of his wife. The said bills were rejected by the State-respondents on the ground that the petitioner went to Hyderabad and treated his wife at AINU without any referral certificate from the recognized standing Medical Board constituted by the Govt. of Tripura.

(3.) Mr. Acharjee, learned counsel for the petitioner has submitted that in an emergent situation, the wife of the petitioner was operated by AINU doctors and for such emergent situation, the petitioner could not obtain referral certificate from the Medical Board.