LAWS(P&H)-2017-1-269

RAJENDER SINGH Vs. STATE OF HARYANA AND OTHERS

Decided On January 09, 2017
RAJENDER SINGH Appellant
V/S
State Of Haryana And Others Respondents

JUDGEMENT

(1.) The petitioner has preferred the present writ petition under Article 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the impugned speaking order dated 11.02.2015 (Annexure P-6) wherein claim of the petitioner regarding medical reimbursement of Rs.4,97,315/- and Rs.2,28,000/- incurred while getting treatment from Sir Ganga Ram Hospital, New Delhi and City Hospital, New Delhi, was rejected. The prayer is for issuance of writ of mandamus for directing the respondents to release the amount of payment of medical reimbursement as per AIIMS/PGIMS rates along with interest.

(2.) Brief facts of this case are that the petitioner retired as Math Master from the Education Department, Haryana. It is stated that on 24.10.2013, the petitioner suffered Brain Hemorrhage and he was ultimately referred to Sir Ganga Ram Hospital, New Delhi where he was admitted on 25.10.2013. On investigation, brain tumor was detected. It is further stated that the said City Hospital, New Delhi is a branch of Sir Ganga Ram Hospital where five chemotherapies were given to the petitioner, starting from 07.11.2013. He was also treated for pneumonia. He was also operated upon for brain tumor in Sir Ganga Ram Hospital, New Delhi. The petitioner ultimately survived and filed the present writ petition. Now, the claim of the petitioner is for reimbursement of medical claim to the tune of Rs.4,97,315/- and Rs.2,28,000/- which has been declined by the respondents vide order dated 11.02015 (Annexure P-6)

(3.) The petitioner earlier approached this Court by way of Civil Writ Petition No. 23451 of 2014 in which respondents were directed to pass a speaking order on the legal notice of the petitioner. Consequently, order dated 11.02.2015 (Annexure P-6) was passed rejecting the claim of the petitioner which is also impugned in the present petition.