VANDANA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALTHOUGH this case is listed today for ORDER :s on I.A, after hearing counsel for the pvies I find that the main writ petition itself may be disposed of at this stage.

(2.) THE petitioner is the daughter of one Mahesh Prasad Mishra who is in Government service. It is an admitted position that she is suffering from some life threatening disease for which she is undergoing treatment at the All India Institute of Medical Sciences, Delhi as per the recommendation of the Medical Board constituted by the State Government. The treatment involves considerable expense and it is beyond the means of her father to bear the expenses. In the past, therefore, she approached this Court for a direction to the State Government to sanction her the necessary expenses in terms of rule 26 of the Bihar Medical Attendance Rules, 1992. Rule 26 is special provision empowering the Government to grant concessions relating to medical attendance or treatment, not authorised by the Rules.

(3.) WHEN the petitioner came to this court for the first time in CWJC No. 7357/1993, she was directed by ORDER :dated 27.1.1994 to. approach the Secretary, Department of Health & Family Planning who was asked to look into her grievance and pass an appropriate ORDER :in accordance with law. On that occasion the Government sanctioned the amount for the purchase of medicine, as prescribed by the doctors for one year.