NINGTHOUJAM KIRANJIT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr.Ashinikumar, learned counsel for the petitioner and also Mr.A.Vasum, learned GA appearing for the State respondents.

(2.) THE present writ petition has been filed by the petitioner seeking for a direction to the respondents for reimbursement for a sum of Rs.2,46,462/ - which was claimed to have been incurred for treatment of the petitioner's father at a private hospital, which the authorities refused on the ground the private hospital was not licensed to give the particular treatment received by him.

(3.) AS the petitioner was entitled to be reimbursed for the medical expenses, the petitioner submitted an application to the Commandant, 1st BN Manipur Rifles, Imphal on 2.6.2010 for grant of ex post facto approval for the treatment for reimbursement by submitting necessary documents and the Commandant, 1st BN Manipur Rifles, in turn requested the Inspector General (Adm) Manipur, for obtaining ex -post facto approval from the concerned authority. Accordingly, the Inspector General of Police (Adm), Manipur requested the Director, Medical and Health Services, Manipur on 15.6.2010 for taking a decision by the State Medical Board for giving ex - post facto approval. However, the Director, Medical and Health Services, Manipur, vide letter dated 14.7.2010 informed the Inspector General of Police (Adm), Manipur, that the Medical Board did not grant ex -post facto approval for treatment of the petitioner's father who was suffering from CHB, dilated LV, severe systolic function, mild AR, MR with Type -2 diabetes mellitus with hypertension as the Shija Hospitals and Research Institute was not recognized for treatment of such diseases. Being aggrieved by the decision of the authorities in not granting ex -post facto approval, the petitioner has filed the present writ petition.