UTTAM DAS Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) By this writ petition under Article 226 of the Constitution of India, the petitioner prays for a direction to the respondent authorities to reimburse his medical bills amounting to Rs. 1,98,654.88. Heard Mr. D.P. Borah, learned counsel for the petitioner. Also heard Mr. B.J. Talukdar, learned State Counsel, appearing for the respondent Nos. 1 and 4, Mr. J.M.A. Choudhury, learned Standing Counsel, Health, appearing for the respondent Nos. 2 and 3 and Mr. R.K. Neog, learned Standing Counsel, Accountant General, appearing for the respondent No. 5.

(2.) The petitioner retired as Deputy Commandant of Assam Commando Battalion, Mandakata, North Guwahati on 31.07.2010.

(3.) The case projected in the writ petition is that on 30.04.2011, while the petitioner was traveling by an auto rickshaw, accompanied by his wife, he suddenly felt dizziness and fell down inside the auto rickshaw and the wife took him to the nearest hospital, i.e., Hayat Hospital at Udalbakra in the said auto rickshaw.