RAJENDRA PRASAD SINGH SON OF LATE TARKESHWAR SINGH RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR THROUGH THE DIRECTOR GENERAL OF POLICE BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and counsel for the respondents.

(2.) In this case, the petitioner is seeking relief for reimbursement of the cost what he has incurred in the surgery treatment of gall bladder of his wife at R.G. Stone Hospital, New Delhi.

(3.) The petitioner is an employee of the State Government governed by the Bihar Medical Attendance Rules. As per Rule 26, the scope of granting relief for reimbursement of the cost of treatment has been widened which empowers the State Government to reimburse the cost of treatment by the State, inasmuch as, relax the coverage against those who are not covered under that Bihar Medical Attendance Rule. It is not in dispute that the wife of the employee is entitled to the reimbursement of the cost of treatment from the State. She had fallen ill on account of some problem in the gall bladder, got her treatment at the hospital, namely, R.G. Stone Hospital, New Delhi, there Rs. 60,000/- cost was incurred. The petitioner has been denied relief on two grounds, first before going for treatment, permission was not taken from the State Government and, secondly, the Hospital where she was treated was not a authorised hospital for treatment, accordingly, the relief has been refused.