GAUTAM CHAKRABORTY Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS writ petition has been filed seeking a direction to the respondents for re -imbursement of medical expenditure in full incurred by the petitioner in the treatment of his wife.

(2.) CASE of the petitioner is that he is presently working as Inspector of Police in the Special Branch Head Quarter of Assam Police, Kahilipara, Guwahati. In the year 2008, his wife Swapna Chakraborty fell ill. Despite treatment at Guwahati, she did not recover. She was then taken to AMRI Hospital at Kolkata for treatment where her ailment was diagnosed as carcinoma of the cervix. She had to undergo hospitalization in the said hospital on a number of occasions for chemotherapy and surgery. After completion of treatment in December, 2008, she returned home at Guwahati.

(3.) ACCORDING to the petitioner, he being an employee of the Assam Government, he is entitled to re -imbursement of the medical expenses incurred in the treatment of his wife. Accordingly, he submitted application dated 29 -05 -2010 to the Director General of Police, Assam through proper channel for reimbursement of medical expenditure in the treatment of his wife. Petitioner enclosed the essential certificate alongwith the application claiming a total amount of Rs.6,90,879/ -.