R.S. VIRK Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner prays fro issuance of a writ in the nature of certiorari to quash the Instructions dated July 17, 1992 as the facility of reimbursement of outdoor medical treatment expenses has been restricted to Rs. 1200/- per annum and further directions be issued to reimburse the total amount of Rs. 17,600/- to him.

(2.) The petitioner is suffering from Prolapse Inter Vertebral Disc (in short 'PIVD'). His wife Smt. Jasbir Kaur is suffering from Cervical Disc Syndrome. They needed specialised treatment which was not available over here, therefore, the Director General, health Services, Haryana, as per letters Annexures P-1 and P-2 addressed to the Principal Medical Officer, General Hospital, Hissar, gave approval for referring the petitioner and his wife to the Medial Specialist at the All India Institute of Medical Sciences (hereinafter referred to as 'AIIMS') for consultation and treatment.

(3.) The petitioner and his wife were subjected to various tests in AIIMS and one of the tests was x-ray laboratory test, for which the petitioner had incurred expenses of Rs. 6000/- while his wife and incurred expenses of Rs. 11,600/-, as per certificates Annexures P-3 and P-4, respectively.