L PIANGSANGLUN Vs. STATE OF MANIPUR AND ORS ; DIRECTOR OF HEALTH SERVICES, MANIPUR; HIGH COURT OF MANIPUR AND ORS

JUDGEMENT

(1.) Heard Mr. Th. Khagemba, learned counsel appearing for the petitioner and Mr. A. Vashum, learned G.A appearing for the respondent Nos. 1 & 2 as well as Mr. A. Bimol, learned counsel appearing for the respondent No.3.

(2.) This writ application has been filed for quashing the order as contained in the letter No. P/5/2008- DHS(Pt.VI)/2131 dated 2nd September, 2015 issued by the Director of Health Services, Manipur (Respondent No.2) whereby and whereunder respondent No.2 rejected the prayer for according ex-post facto sanction to the treatment given to the petitioner.

(3.) The case of the petitioner, a Farash working in the High Court of Manipur, is that he after attending the duty at the residence of one of the Hon'ble retired Judges while was going home on 27.05.2015 by his bike and reached Village Game at 9:00 p.m. he was hit by a Bolero Jeep as a result of which the petitioner fell in a canal and become unconscious. Some of the bystanders who happened to be there took out the petitioner from the canal and took him to the Shija Hospitals & Research Institute where he was immediately admitted in ICU. It was found that his face had swollen and his lungs being clogged with water. After the treatment was given the petitioner regained consciousness at about 10:00 a.m. on 28.05.2015 and was shifted to general ward. He was treated for the injuries which he had suffered over his right knee, left cheek. When CT scan has done it was found that he is having left Zygoma fractured. On 28.05.2015 operation could not be done as his lungs were still clogged with water. Before the operation was done on 29.05.2015, the petitioner had underwent several tests and investigations. In that process the petitioner had spent a sum of Rs. 90,900/-. The petitioner was discharged from the said Hospital on 04.06.2015.