WAHENGBAM DHANACHANDRA SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri N. Umakanta, learned Advocate appearing for the petitioner and Shri Vashum, learned Government Advocate appearing for the State respondents.

(2.) According to the petitioner, he is an employee of the State Government working, at the relevant time, as Research Assistant in the State Academy of Training, Government of Manipur. The instant writ petition was filed by him for reimbursement of medical expenses incurred by him towards his daughter's treatment. While the writ petition was pending, the petitioner had expired. An application being MC (WP) No.118 of 2016 for bringing his LR on record, was filed and after it being allowing by this Court on 11-05-2016, the wife of the petitioner was impleaded as the legal representative.

(3.) The petitioner's daughter, Miss Sanjuka Wahengbam had been undergoing her 2nd year studies in the BDS Degree at Navodhya Dental College, Raichur which is located at the North Eastern boundary of Karnataka State bordering Andhra Pradesh. On 20/03/2013, the petitioner's daughter had an unbearable attack of lower abdominal pain making her unbearable and almost losing her consciousness. The first aid treatment was given to her at the college where it was preliminarily diagnosed by the doctor that she was suffering from uterine fibroid. As Raichur being a small town with no facility of advanced medicine, she was advised by the doctor to go to Hyderabad for treatment. On 24/03/2013, the petitioner's daughter went to Hyderabad and got herself admitted at the Vikram Hospital, Hyderabad. As her condition stood deteriorated quite acutely, the doctors at Vikram Hospital advised her to undergo emergency operation so that her condition would not deteriorate further and accordingly, an emergency operation was conducted removing her fibroid uterus. On 29/03/2013, the petitioner's daughter was discharged from Vikram Hospital by issuing a discharge summary/certificate.