ZILE SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present writ petition is filed seeking a direction to the respondents to reimburse the amount of Rs. 1,29,811/- incurred by the petitioner on the follow up treatment in continuance of indoor treatment.

(2.) The petitioner is a retired employee from the post of Artificer from Irrigation Department, Haryana. He was suffering from chronic disease Hepatitis-C and was under treatment in OP Jindal Institute of Cancer and Cardiac Research, Model Town Hisar. He was hospitalized from 27.5.2015 to 28.5.2015 and thereafter was advised for treatment as outdoor patient. Since then, he is continuously under treatment. The petitioner was granted reimbursement charges amounting to Rs. 17,397/- only for the period from 27.5.2015 to 28.5.2015. Respondent No.3 denied the medical reimbursement amounting to Rs. 1,29,811/- incurred by him as an outdoor patient. The petitioner was forced to send a legal notice dated 26.11.2015. In response to the said legal notice, respondent No.3 denied the relief on the ground that he was getting fixed medical allowance of Rs. 500/- per month, so he was not entitled to the outdoor medical reimbursement bills on the basisof the instructions dated 11.8.1992.

(3.) As per the reply, the petitioner was not entitled to the reimbursement as he did not produce any chronic disease certificate from the concerned CMO. The claim of the petitioner was once again rejected vide speaking order dated 21.6.2016.