SUJAY DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The instant writ petition is filed by the petitioner Dr. Sujay Das asking for a direction to the State respondents particularly, respondent No. 3, Medical Superintendent, GB Panth Hospital, Agartala, West Tripura to certify the medical bill, submitted by him, so that he can adjust and receive the balance amount of medical bill, by way of reimbursement, and also for quashing the letter dated 02.12.2002 (Annexure-P8 to the writ petition) written by respondent No. 3 to him wherein the respondent No. 3 has declined to certify his medical reimbursement bill, and also to quash the letter dated 26th April, 2003 (Annexure-P 10 to the writ petition) wherein he was requested to submit his medical reimbursement claim bill within seven days from the date of issue of the letter, otherwise, the amount of Rs. 15,000/- will be recovered in three installments from his salary. Heard Mr. Somik Deb, Learned Counsel for the petitioner as well as Mr. A Ghosh, learned State counsel for the State respondents.

(2.) Brief facts of the case are as follows:

(3.) Being confronted with the aforesaid situation, the petitioner admitted his wife in the Infirmary (Orthopedic) Centre and Nursing Home at Southern Avenue, 39-A, Kolkata-39 wherein one Dr. SL Sarkar operated her left elbow. The petitioner's wife remained admitted in the said hospital w.e.f. 09.05.2002 to 21.05.2002. After receiving treatment in Kolkata and coming back to Agartala, the petitioner submitted all papers relating to the treatment of his wife at Infirmary (Orthopedic) Centre and Nursing Home, Kolkata to the Medical Superintendent, GB Hospital, respondent No. 3 herein for certification of the Bill but the respondent No. 3 refused to certify the papers vide letter dated 02.12.2002 (Annexure-P8 to the writ petition). Hence, the writ petition.