MANINDER SINGH PATWARI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The aforesaid writ petitions shall stand decided by this commonorder as the issue involved is same. For convenience, the facts are taken from CWP-17694-2017.

(2.) CWP-17694-2017 is filed for setting aside the order dated 7.4.2017 issued by the India Health Systems Corporation-respondent No.6, vide which, the claim of the petitioner for medical reimbursement has been rejected on the ground that treatment availed by the beneficiary shall be on the reimbursement basis, subject to the submission of the claim to TPA within 30 days from the date of the discharge from the hospital as per guidelines under the Punjab Government employee scheme tender Clause 11.6.

(3.) Thus, the only reason for rejecting the claim of the petitioner is that the bills were not submitted within 30 days.