KULDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has prayed for issuing a writ in the nature of Mandamus directing the respondent to allow him full reimbursement of medical expenses in terms of judgment rendered by this Court in the case of Renu Saigal v. State of Haryana, 1998 4 SCT 565.

(2.) It has been held in Renu Saigal's case as under :-

(3.) In the light of above discussion, I am of the opinion that the present petition deserves to succeed and the same is accordingly allowed. Paragraph 3 of the government instructions dated 11.8.1992 insofar as they deny the benefit of full medical reimbursement to an outdoor patient is quashed and a direction is issued to the respondent to reimburse medical expenses incurred by the petitioner both as indoor and outdoor patient. The reimbursement of the amount be done at the rates fixed by the All India Institute of Medical Sciences, New Delhi. The reimbursement be done within a period of one month from the date a certified copy of this order is supplied to the respondent.