KSHETRIMAYUM (O) HEMOLATA DEVI Vs. STATE OF MANIPUR AND ORS ; EXECUTIVE ENGINEER, WATER SUPPLY MAINTENANCE DIVISION-II; DIRECTOR OF HEALTH SERVICES, MANIPUR; PRINCIPAL SECRETARY (FINANCE), GOVT OF MANIPUR

JUDGEMENT

(1.) Heard Mr.L. Somorendro Roy, learned counsel appearing for the petitioner as well as Mr.A. Vasum, learned GA for the State.

(2.) This writ application has been filed for issuance of a writ of mandamus directing the respondents to reimburse a sum of Rs.4,24,263/- as medical and room rent charges incurred during treatment of petitioner's husband who had been suffering from cancer.

(3.) The case of the petitioner is that her husband, late Kshetrimayum Kunjakeshwor Singh, was working in Water Supply Maintenance Division-II, PHED, Govt. of Manipur as Jr.Supervisor. During employment it was detected that Kshetrimayum Kunjakeshwor Singh is suffering from Cancer. Thereupon he was allowed to have treatment at Tata Memorial Hospital. When petitioner's husband was taken to Tata Memorial Hospital it was found that number of persons are in queue waiting to their turn to come for operation. Since the condition of the husband of the petitioner was so precarious they did not think it proper to wait for their turn to come and hence decided in order to save life to have surgery at Dr. Balabhai Nanavati Hospital, Mumbai and accordingly petitioner's husband underwent surgery over there.