RAJO DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present writ petition is filed for setting aside the order dated 29.01.2015 (Annexure P-8), whereby, an amount of Rs.2,48,172/- was sanctioned as reimbursement of medical expenses instead of Rs.4,93,172/- against medical expenses incurred by the petitioner.

(2.) While praying for the relief claimed, learned counsel for the petitioner submitted that the petitioner had lost hearing capacity and on diagnosis she was found suffering from B/L hearing loss. The petitioner was declared as 100% disabled person by the Medical Board at General Hospital, Rohtak. She was admitted for treatment in All India Institute of Medical Sciences, New Delhi (AIIMS). She was operated upon for "Cochlear Implant" and remained as indoor patient from 14.08.2013 to 22.08.2013. The expenses incurred came out to Rs.4,93,172/-.

(3.) However, even though, the petitioner submitted all the documents alongwith the medical bills etc., still the respondents passed an order dated 29.01.2015, whereby, only an amount of Rs.2,48,172/- was sanctioned, whereas, the full amount was Rs.4,93,172/-. The only reason for denying the complete reimbursement was that the same was sanctioned in terms of advice received vide letter dated 14/19.01.2015 from the Health Department, Haryana, vide which, even the amount of Rs.2,48,172/- was released only after exercising the relaxation of some policy. Written statement has been filed. As per the written statement, the Health Department, Haryana accorded its consent by giving relaxation in rules to pay 50% of total amount of Rs.5,35,000/- as special case with condition that this case shall not be treated as an example in future.