SUBASH CHANDRA MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) IN the instant case the petitioner prays for commanding the respondents to pay the sanctioned fund w.e.f. November, 1986 under the National illness Assistance Fund (hereinafter to be referred to as "NAIF and further commanding the respondents to pay Rs. 200/ - per month for his further treatment. According to the petitioner he suffered from mental problem at the age of 30 to 32 years and was admitted in the Central Institute of Phychistry, Kanke, Ranchi, (hereinafter to be referred to as 'the C.I.P., Kanke ') on 16th November, 1986. He was time to time treated by the doctors as copies of the prescription and other documents which have been annexed as Annexure - 1. series.

(3.) THE petitioner submits that as he did not get treatment in the C.I.P., Kanke, Ranchi he also got treatment by other doctors at Ranchi and he had to incur good expenses on his treatment. The petitioner being a poor man having no other source of income to purchase the medicine and bear the cost of treatment applied for financial assistance on 20.6.2001 under 'NAIF ', Ministry of Health and Family Welfare, New Delhi. It is submitted that respondents no. 4 and 5, namely, the Chief Medical Officer, C.I.P., Kanke and the Administrative Officer, C.I.P., Kanke, forwarded the application of the petitioner for grant of Rs. 1000/ - per month. It is further submitted that vide letter no. 295 dated 9.12.2002 respondent no. 5 intimated the petitioner that his application had been allowed and fund was sanctioned for financial assistance. The petitioner was directed to submit his some documents alongwith the original application form. Thereafter the petitioner served an application dated 30.12.2002 appending the available documents through the registered post but no payment could be made to him. After finding no way out, the petitioner wrote a letter to the Hon 'ble President of India he was intimated vide letter dated 6.4.2004 that his application had been forwarded to the respondents for appropriate action but the same yielded no fruit. He has annexed photo copies of the cash memo of medicines available with him.