OM PARKASH GOYAL Vs. STATE OF HARYANA ETC

JUDGEMENT

(1.) In the instant writ petition, the petitioner has sought quashing of Annexure P-6, with further prayer of issuing a writ of mandamus directing the respondents to reimburse full amount of the actual bill raised by the respondent No. 4, or alternatively, to direct respondent No. 4 to modify the bill according to the rates of PGI as per instructions dated 14. 10.2004 (Annexure P-1) of the Haryana Government.

(2.) The petitioner is working as Under Secretary to the Government of Haryana (Class-I Officer). The wife of the petitioner met with an accident on 10.4.2005 and suffered multiple fractures and was advised surgery. She was admitted in the PGI, Chandigarh where she remained admitted up to 12.5.2005. However, on failure to provide required treatment by the PGI doctors, the petitioner was constrained to approach respondent No. 4, which after examination of the petitioner's wife, submitted an estimated bill of Rs. 1,43,600/- on 13.5.2005, annexed with the petition as Annexure P-2.

(3.) The petitioner was sanctioned Rs. 1,07,000/- as medical advance in pursuance to the estimate of Rs. 1,43,600/- approximately vide Annexure P-2. This advance amount was 75% of the estimated cost of treatment advanced by respondent No. 4 in connection with the medical treatment of petitioner's wife. However, respondent No. 4, The Silver Oaks Hospital, raised the final bill amounting to Rs. 1,83,659/-, Annexure P-5. On submission of the final bill for medical reimbursement by the petitioner, the respondent conveyed to the petitioner that according to the rates of the Post-Graduate Institute of Medical Education and Research, Chandigarh (PGI), an amount of Rs. 93,358/- could be reimbursed out of total bill of Rs. 1,83,659/-. The petitioner was further directed to deposit the excessive amount of Rs. 14,342/- (Rs. 1,07,000 minus Rs. 93,358) in the Government Treasury, vide Annexure P-6.