SITA RAM SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present petition is for directing the the respondent-authorities to make the payment of reimbursement of medical bill of Rs. 50,750/- to the petitioner alongwith interest @ 18% per annum.

(2.) The petitioner retired on 31.10.1993 as Tehsildar from the Sub Division Dadri, District Bhiwani, Haryana. The petitioner was residing at Hisar. However, since the year 2013, he is permanently residing with his son, who is District and Sessions Judge in Rajasthan. In the year 2014, when his son was posted at Udaipur as Additional Sessions Judge, the petitioner underwent Cataract surgery at ASG Hospital Pvt. Ltd., Udaipur and remained admitted in hospital from 16.7.2017 to 4.8.2014 and incurred expenses of Rs.50,750/- on his treatment. The petitioner submitted his bills alongwith the documents of treatment as indoor patient to respondent No.3 for reimbursement. However, all the documents were returned to the petitioner on the ground that vide instructions dated 12.4.1983 issued by the Government of Haryana, the Government has taken a decision that a retired Government employee can submit their bills to the nearest office, where he is permanently residing after retirement. Since, the petitioner did not submit at Udaipur where he was residing but at Dadri, Bhiwani, they have not accepted. The petitioner is therefore forced to file the present writ petition.

(3.) Written statement has been filed. In the written statement, another objection has been raised. It is contended that the petitioner is entitled for reimbursement for the treatment in the empanelled hospital only in case of emergency. 'Cataract' is not any emergency condition. Hence, he was not entitled to the medical reimbursement.