CHANDER BHAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner-Chander Bhan has filed this petition to challenge the order dated October 6, 2003 (Annexure P-7) passed by Audit Officer rejecting his claim for medical reimbursement of Rs. 2,49,381/-. The petitioner has sought a direction that he be paid the same amount of medical expenses alongwith interest at 18%.

(2.) The petitioner is Sub Inspector (Audit) in the Department of Cooperation, Government of Haryana. He is still in service and the date of his superannuation is April 30, 2005, when he shall attain age of 58 years.

(3.) On January 16, 2003 the petitioner a permanent resident of village Ramana-Ramani, Kaithal suffered a heart attack and was rendered unconscious. He was taken to General Hospital, Kaithal but that hospital did not have a heart specialist nor was there any facility for conducting angiography or angioplasty. Therefore, the petitioner's family, on the advice of the said hospital, removed him to Sanjeevani Hospital, Kaithal where he was examined by Dr. Parveen Kumar Garg. After check up the petitioner's attendants were told that the condition was very critical. Dr. Garg advised that instead of taking the petitioner to Chandigarh, he should be taken to Patiala which was the nearest medical centre and a heart specialist was available there. Consequently the petitioner was removed to the Patiala Heart and Health Care Institute where he was admitted on January 16, 2003 and life saving procedures were performed. The petitioner's condition improved slowly and lie was discharged on February 8, 2003 in satisfactory condition. The petitioner incurred expenses to the tune of Rs. 2,49,381/- for his treatment and submitted the medical bill for reimbursement through proper channel. His claim was rejected vide letter dated October 6, 2003 (Annexure P-7),