VIJAY SHANKAR PANDEY Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) In this writ petition the petitioner is aggrieved by the deduction of Rs. 65,364/- from his retirement benefits on account of payments made for his specialized threatment held in Idraprastha Apollo Hospital, New Delhi and has accordingly sought for direction to the respondent-Bank to pay the said amount.

(2.) In short, the relevant facts are that the petitioner, who retired on 1-4-2001 from the service of the State Bank of India while posted as MMG-III Officer in the Zonal Office, Patna, suffered from Craniopharyngiona and Panypopatnisarison (Brain Tumour) associated with various other serious complications during the end of 1997. He consulted the Bank's Medical Officer, who referred his case for specialized treatment in Indraprastha Apollo Hospital, New Delhi as there was no arrangement for treatment of such diseases locally.

(3.) It is claimed that the petitioner called for estimate of the expenditure from the authorities of the Hospital who submitted an estimate of Rs. 1,75,000/- for the treatment inclusive of consultations, medicines and bed charges etc, The Deputy General Manager of the Bank (respondent No. 8), vide letter No. DGM/PER/P/BBC/ HO/1047 dated 9-1-1998 (Annexure 3), approved the expenditure to the extent of Rs. 1,75,000/- for treatment of the petitioner subject to a ceiling of Rs. 1,75,000/- with clear Instruction to pay 100% of all admissible medical expenses directly to the Hospital/Doctor/Medical Stores, as the case may be. In the said letter Idraprastha Apollo Hospital is mentioned as the name of the Hospital/Nursing House.