KULDEEP SAHU Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) THE petitioner claims reimbursement of medical expenses incurred during treatment following an accident which, he states, occurred in course of discharge of official duties when on 21.4.2005 he was hit by a truck. The amount spent on treatment of the petitioner in the Patna Medical College and Hospital poses no difficulty or controversy. This Court is satisfied that since the medical receipts and vouchers relate to a Government hospital, the authorities themselves are competent enough to obtain all requisite information from the Patna Medical College and Hospital without the petitioner being made to shuttle around.

(3.) THIS Court accordingly directs the respondent authorities to examine the bills of the petitioner with regard to his treatment in the Patna Medical College and Hospital, as submitted, call for any clarifications that they may need from the Patna Medical College and Hospital so that the legitimate dues of the petitioner to that extent are paid within a maximum period of four months from the date of receipt/ production of a copy of this order.