PRADYUT CHOUDHURI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of the petition.

(2.) Petitioner is aggrieved by the respondents not clearing his medical bills only on the ground that before taking treatment outside State, he had not obtained referral order from the standing Medical Board.

(3.) Learned counsel for the petitioner would point out that in the month of December, 2017, the petitioner experienced difficulty in swallowing food. He, therefore, took advice from a private doctor and consulted ENT on 27.12.2017. The doctor after carrying out tests detected abnormal growth in Oesophagus and advised the petitioner to obtain further specialized guidance. The doctor suspected possible cancer. Under such mental pressure, the petitioner decided to obtain best medical opinion for which he rushed to TATA Memorial hospital, Mumbai. He was registered as an outdoor patient on 09.01.2018 and after full investigations on 11.01.2018, he was diagnosed with Carcinoma of Esophagus, subject to confirmation. Final confirmation of this disease came on 19.01.2018 when the laboratory reports established Malignancy. In simple terms the petitioner's worst fears came true and he was diagnosed with throat cancer.