LAWS(GAU)-2009-3-5

NIMAI CHANDRA SARKAR Vs. STATE OF TRIPURA

Decided On March 31, 2009
NIMAI CHANDRA SARKAR Appellant
V/S
STATE OF TRFPURA Respondents

JUDGEMENT

(1.) BY filing this writ petition under Article 226 of the Constitution of India, the petitioner has sought for quashing the impugned order dated 17. 8. 2006 (Annexure-P/6) whereby and whereunder, the Director of Health Services, Government of Tripura, Agartala, the respondent No. 4 herein, informed the Director of Fire Service, Government of Tripura, Agartala, the respondent No. 3 herein, that the medical reimbursement claim submitted by the petitioner for his treatment at Rabindranath Tagore International Institute of Cardiac Sciences, Kolkata (herein after referred to as 'the RTI Institute') is not admissible as the said institution is not recognized by the Govt. of Tripura, and also for a direction to the respondents to make medical reimbursement of Rs. 1,10,119/- on account of his treatment and Rs. 50,000/- on account of travelling and other incidental expenses incurred in connection with his treatment.

(2.) HEARD Mr. Somik Deb, learned Counsel for the petitioner and Ms. A. S. Lodh, learned Counsel appearing for the State respondents.

(3.) CONSIDERING the nature of the controversy involved in the matter and as agreed to by the learned counsel of both sides, this matter is taken up for final disposal at the order stage itself.