DALBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of communication dtd. 19/5/2025 whereby respondent has declared his treatment from 20/3/2025 to 23/3/2025 as "not in emergency".

(2.) The petitioner is a retired Police Officer. He met with an accident on 17/2/2025. He was admitted in Max Hospital on 18/2/2025 and discharged on 21/2/2025 after performing hip replacement surgery. He was again admitted in Max Hospital on 20/3/2025. He underwent knee surgery. He spent Rs.2,83,064.00 on account of medical expenses. He applied for reimbursement. The respondent has rejected his claim on the ground that there was no emergency on 20/3/2025.

(3.) Learned State counsel submits that no employee can be paid beyond PGI rates. There is dispute with respect to emergency of second surgery, thus, Department was of the opinion that claim of petitioner cannot be reimbursed.