JASWANT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has prayed for the issuance of a writ in the nature of certiorari quashing the letter dated 2.8.2001 (Annexure P/5) issued by respondent No. 2 vide which his claim for medical reimbursement was rejected. He has further prayed that a writ in the nature of mandamus be issued directing the respondents to reimburse the expenses of Hemo-dialysis and other expenses being undertaken by the petitioner on account of advice by the post Graduate Institute of Medical Education and Research, Chandigarh (hereinafter referred to as the "P.G.I.").

(2.) The brief facts of the case are as under :

(3.) It is the case of the petitioner that he fell ill in the month of May, 2001 and on diagnoses from the P.G.I., the doctor found that the petitioner is suffering from Diabetic Nephropathy, IInd Stage Renal Disease. He was admitted in the P.G.I. on 23.5.2001 and discharged from there on 2.6.2001. Copy of the discharge card is at Annexure P/1. After discharge, he was advised to go Hemo Maintenance Dialysis outside P.G.I. A certificate to this effect (copy at Annexure P/2) was issued by the P.G.I.