K. THANGLIANKHUMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Samuel Vanlalhriata Chhangte, the learned counsel for the petitioner. Also heard Mrs. H. Lalmalsawmi, the learned Government Advocate appearing for the respondents.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner has raised his grievance for not being reimbursed with the expenses for the medical treatment he had undertaken in a hospital which according to the respondents was not a recognized hospital at the relevant time of his admission to the hospital.

(3.) Brief facts of the case essential for disposal of the writ petition is that the petitioner is working as Sub-Divisional Officer (TC), National Highways Division-III under the Public Works Department, Government of Mizoram. On 20/11/2020, he was rushed to Trinity Hospital, Silaimual, Melthumkawn, Mizoram on medical emergency. Upon reaching the hospital, he was admitted and after necessary medical investigation was conducted, he was found to be suffering from acute kidney failure with chronic diabetic kidney disease with hypertension and celebellar ataxia. After receiving medical treatment in the said hospital, the petitioner was finally discharged on 23/12/2020. The petitioner then submitted his bills to the authority concerned for medical reimbursement which amounted to Rs.4,74,566.00 on 12/1/2021. The same was forwarded to the Chief Executive Officer, Mizoram State Health Care Society, Government of Mizoram (respondent No. 6). However, the same was rejected on the ground that the hospital concerned was not empanelled with the State Government at the time of admission of the petitioner to the hospital. The medical reimbursement bill was then returned to the petitioner on 2/3/2021 by the respondent No. 6 through the respondent No. 7.