CHAYAN PAL. Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. Roy Barman, learned counsel appearing for the petitioner as well as Mr. G.K. Nama, learned counsel appearing for the State-respondents.

(2.) The brief facts stated in the writ petition are that in the month of March 2010, the petitioner suffered low back pain with radiation to left lower limb aggravated by bending forward, walking and cough. The petitioner was referred by the competent Medical Board to CMC, Vellore, vide referral certificate dated 20.07.2010 (Annexure-1 to the writ petition). But, while he was proceeding to Vellore his health was not permitting him and he was compelled to get admitted at Apollo Specialty Hospital, Chennai w.e.f. 28.07.2010 to 10.08.2010. He was treated there and he submitted medical reimbursement bill for Rs.1,17,884/- supported by all relevant documents to the Director of School Education through proper channel. The petitioner also was escorted by his wife Smt. Supta Pal. The petitioner was thereafter treated at so many hospitals including NIMHANS at Bangalore. A consolidated statement has been made in Para-80, Para-81 and Para-85 of the petition. But the grievance of the petitioner is that those bills were not reimbursed which compelled him to approach this Court. Paras-80, 81 and 85 of the petition are reproduced hereinbelow:-

(3.) The State-respondents have filed counter affidavit and in Paras- 28, 29, 30 and 31 they have stated that the claim of petitioner for medical reimbursement bill is under process in the manner as follows:-