RAJINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Claim in the present writ petition is for reimbursement of the medical expenses incurred on treatment of the petitioner at the Central Medical Centre (CMC), Hisar, which was denied vide impugned order dated 22.1.2016 (Annexure P-4) (Colly) passed by respondent No.3 on the ground that the treatment taken was not in emergency.

(2.) Reply has been filed. As per para No.4 of the reply, the petitioner was referred to the CMC, Hisar on 24.9.2015, whereas, Maharaja Agrasen Medical College, Agroha is at a distance of 59 KM from Tohana, whereas, CMC, Hisar is 75 KM. It is further stated that the Maharaja Agrasen Medical College, Agroha was having super specialist medical facilities.

(3.) Heard.