DEVENDRA PRASAD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the State.

(2.) THE petitioner who superannuated as an Assistant Engineer in the Road Construction Department, has approached this Court for a direction to the Commissioner and Secretary, Health and Family Welfare, Government of Bihar, respondent no. 2 to sanction his medical bills as detailed in paragraph 8 of this writ petition which bills were submitted pursuant to the sanction order issued under Rule 26 of the Rules for grant of free medical assistance and supply of medicine to Government servants as contained in memo no. 2299(24)/Health dated 26.7.1995, contained in annexure A to the Counter affidavit.

(3.) ON the other hand, learned counsel for the respondents Mr. Rajeshwar Prasad, learned Government Pleader No. 6, with reference to the sanction order dated 26.7.1995, annexure A to the counter affidavit, has submitted that it appears that the bills for the outdoor treatment are not being sanctioned as the petitioner proceeded for such outdoor treatment without obtaining the permission of the authorities as was required under clause (7) of the sanction order and further it does not appear from the sanction order that the bills for outdoor treatment were also required to be reimbursed as was mandated in clause (2) of the sanction order.