KUNDAN LAL Vs. HARYANA VIDYUT PARASARAN NIGAM LTD

JUDGEMENT

(1.) Costs of Rs. 5,000/- have been paid in the Court.

(2.) The petitioner has approached this Court with a prayer for reimbursement of medical expenses relating to the treatment availed by him for a chronic disease known as Carcinoma Splenic Flexure. The petitioner underwent a composite treatment of surgery, followed by Radiotherapy and then Chemotherapy. On presentation of medical bills, the respondent has approved and reimbursed the medical expenses with regard to indoor treatment which included the bills of surgery as well as Radiotherapy. The claim made by the petitioner regarding the expenses incurred on the treatment of Chemotherapy has been rejected on the ground that the Chemotherapy is a treatment administered in the OPD. The stand taken by the respondents in the written statement is that the petitioner is availing fixed medical allowance and therefore, the treatment availed by him is not admissible because it was obtained in OPD.

(3.) Having heard the learned Counsel, we are of the considered view that the treatment of the disease, namely, Carcinoma Splenic Flexure has to be treated under a composite scheme which commenced with the surgery and then Radiotherapy followed by Chemotherapy. Neither of these can be separated from each other as all the three dovetail each other although the treatment of Chemotherapy is given outdoor and therefore, merely on that basis the claim made by the petitioner could not have been rejected. We fail to understand as to how the medical bills with regard to Chemotherapy has been rejected once it is a part of the integrated treatment. Therefore, the writ petition deserves to be allowed.