RAN VIJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) SEPARATE counter affidavits have been filed on behalf of the Deputy Director, Health Services and the Circle Officer, Aurangabad. The counter affidavit of the Deputy Director, which is completely non -committal and evasive, casts a responsibility on the Revenue and Land Reforms Department. The latter has not considered it necessary to file any affidavit. Learned State Counsel acknowledges that he represents both the Departments. Whether it be one wing of the State or another, this Court is not the agency for coordination between them.

(3.) THE counter affidavit of the Circle Officer, Aurangabad states that the Joint Director, Health Services had rejected the claim for. reimbursement of medical expenses as prior permission was not obtained before going to a private Hospital. It then reiterates the counter affidavit filed in the writ application. The counter affidavit filed in the writ application reiterates absence of prior permission before having proceeded for treatment outside the State.