RAM PARKASH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THE petitioner seeks reimbursement of expenses incurred by him, of approximately of Rs. 6,89,000/ -, on the treatment of his late wife, who was suffering from chronic renal failure. The reimbursement sought is in respect of expenses incurred at a private hospital, i.e. the Silver Oaks Hospital, Mohali, Punjab.

(2.) AS per the petition, the petitioners' wife retired on superannuation, from the respondent -department of the Government of Haryana, on 31.08.2007.

(3.) UNAPPROVED Hospitals: