AVINASH CHANDER GUPTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through this writ petition filed under Article 226/227 of the Constitution of India, the petitioner prays for issuance of a writ in the nature of Mandamus directing the respondents to release the remaining amount of medical reimbursement alongwith interest.

(2.) The petitioner claims to have retired on 31.08.2014 as Superintending Engineer from the Department of Irrigation, Haryana. On 15.02.2019, the petitioner's wife after having been found infected with swine flu was admitted in Holy Heart Hospital, Rohtak. She remained there for a period of one month. Since there was no improvement, therefore, on medical advice, she was shifted to Apollo Hospital, Delhi on 11.03.2019. She regained health and was discharged on 12.04.2019. The petitioner submitted a claim of Rs.14,53,669/- for reimbursement on account of medical expenses. The respondent, as per the policy decision, released the amount on the rates equivalent to All India Institute of Medical Sciences/Post Graduate Institute.

(3.) The petitioner now claims that a writ be issued directing the respondents to release the remaining amount.