HARINDER PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the grievance which is being raised by the petitioner is that vide order dtd. 19/1/2015, the petitioner has been denied the full reimbursement of his medical expenses, which the petitioner incurred while undergoing the treatment at Prince of Wales Hospital, Sydney, Australia w.e.f. 6/2/2012 till 10/2/2012.

(2.) As per the facts narrated in the present writ petition, the petitioner was suffering from neurological disorder for which he was getting the treatment from various hospitals including the CMC Hospital, Ludhiana. The procedure for the treatment was complicated which includes blood transfusion and administering of injections injecting liquid medicine prepared from a healthy human blood. As the ailment of the petitioner did not get cured while undertaking the treatment at Ludhiana, the petitioner was referred by the CMC, Ludhiana for getting the treatment at the Neurologist in Prince of Wales Hospital, Sydney, Australia. It is on record to show that the petitioner has already been reimbursed for the treatment which the petitioner undertook at CMC, Ludhiana. In order to get the approval from the competent authority, the petitioner was asked to approach the medical Board on 4/1/2012. The said letter was received by the petitoner on 7/1/2012 due to which, the due approval could not be granted by the Board and the petitioner, keeping in view the emergent situation, left for Australia for undergoing the treatment.

(3.) The petitioner remained under treatment from 6/2/2012 till 10/2/2012 and after getting the treatment, the petitioner came back and submitted the bill for reimbursement to the tune of Rs.10,30,238.00. The above amount also included the expenses, which the wife of the petitioner incurred while accompanying the petitioner to Australia.