MODAN MOHAN BHOWMIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) In this writ petition, the Petitioner has made a prayer for direction to the Respondents for reimbursing his medical bill amounting to Rs. 91,004/- which he incurred for open heart surgery (CABG) including purchase of medicine as per policy of the Government of Tripura vide Order dated 20.12.2002 and also declare the Para-2 of the said Order so far as the effect of the order from 1.4.2002 in respect of the pending cases is concerned.

(2.) Heard Mr. D.C. Saha, learned Counsel for the Petitioner as well as Mr. B. Dutta, learned Counsel for the State Respondents.

(3.) As agreed to by the learned Counsel for the parties and considering the nature of the prayer made in the writ petition, the writ petition is taken up for final disposal at the admission stage.