BISHAMBER LAL GABA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present writ petition is filed with the following prayers:-

(2.) At the outset, learned counsel for the petitioner stated that during the pendency of the present writ petition, his medical bills have since been reimbursed on 06.08.2019. This is also evident from the affidavit dated 24.09.2019 filed by Dalbir Singh, District Social Welfare Officer, Hisar. Thus, the only dispute that survives is qua the payment of interest on the delayed reimbursement of the medical bills. It is evident from the contents of the writ petition that the petitioner, herein, was made to go from one hospital to another and from one authority to another trying to get himself the relevant documents demanded by the authorities i.e. respondent Nos.4 and 5 for release of the medical reimbursement.

(3.) The petitioner submitted his medical bills for reimbursement to respondent No.2, who sent it for countersignature to the Civil Surgeon, Hisar/respondent No.3, who in turn sent it to Medical Superintendent, PGIMS, Rohtak/respondent No.5 for issuance of the emergency certificate, who returned it with certain objections. The petitioner removed the objections and again sent it to respondent No.5 through proper channel but again respondent No.5, vide its letter dated 14.05.2016, demanded the indoor case file during his hospitalization from 11.03.2015 to 25.03.2015 as well as CAG/PTCA and Stenting CD, which could allegedly not be opened. The petitioner was forced to write to respondent No.5 that in spite of various visits and efforts, respondent No.6-Hero DMC Heart Institute, Ludhiana has not supplied him the internal records and supplied him only a certificate dated 11.01.2016 suggesting as to how the CAG/PTCA and Stenting CD could be opened up for viewing. Meanwhile, the petitioner had again suffered heart attack and was admitted in emergency from 19.09.2016 to 23.09.2016 incurring further bills. Once again, the petitioner went through the repeated objections raised by the respective institutions. The petitioner continued to suffer on account of objections and barriers raised by two premier institutes of the area under the grab of MCI regularization. However, everything was put to rest finally and the amount has since been released as stated above. The fact remains that the delay was caused on account of their internal administration or ego problem between two institutes.