NAVIN PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) INITIALLY this writ application was filed for a direction to the respondents to reimburse the medical bills of the petitioner in connection with By -pass surgery at Chennai as forwarded by the Executive Engineer by letter contained in Annexure -4. However, during the pendency of this writ application, medical bills of the petitioner was rejected by the respondents which was communicated through letter dated 17.8.2005.

(2.) AFTER rejection of the medical bills of the petitioner, a counter affidavit was tied by the respondents taking the stand that the medical bill of the petitioner has already been rejeced.

(3.) I .A. is allowed. Let the same be treated as part of the main writ application.