RAMESH CHANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) (Oral) - Concededly, the petitioner has already got medical reimbursement so far as treatment from the approved hospital is concerned. He has not been reimbursed for the treatment he got from unapproved hospital. It is only regarding this part of the reimbursement that the petitioner has filed the present petition.

(2.) Admittedly, as per instructions issued by the Government from time to time, as also the various judicial decisions, a person is not entitled to medical reimbursement if he gets treatment from unapproved hospital unless the situation is that he is not in a position to have immediate treatment or that the approved hospital is too far or does not fulfil the requirement of the patient. All that has been pleaded in the writ petition making out such a case is that the petitioner remained admitted in different hospitals for getting emergency treatment of heart attack as detailed below: <FRM>JUDGEMENT_128_LAWS(P&H)11_19991.html</FRM> The averments to the fact aforesaid have been made in para 4 of the writ petition. This Court is of the firm view that the petitioner is not entitled to the reimbursement so far as treatment from the unapproved hospital is concerned. There is no merit in this writ petition. Dismissed.

(3.) At this stage, learned counsel for the petitioner prays that he be allowed to amend the petition. This Court is of the considered view that the petitioner cannot be allowed to amend the petition at this stage. Prayer is declined. Petition dismissed.