BHUDEB CHANDRA ACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This petition is filed by the husband of the deceased Government servant. He has claimed reimbursement of medical bill of Rs. 3,60,461/- and TA bill of Rs.55,516/- with interest.

(2.) Brief facts are as under :

(3.) The petitioner presented to the State Government necessary medical and TA reimbursement bills which according to the petitioner were in terms of the Government circulars issued from time to time. The same was done by the petitioner in August, 2014. The first response of the respondents came on 19.08.2017 when the Block Development Officer conveyed to the petitioner that he had submitted the medical reimbursement bill without certificate for referral outside the State issued by the State Referral Board, hence as per the guidelines of finance department such bills cannot be processed. He was requested to submit such referral certificate so that the bills can be processed further.