RAJENDRA PRASAD YADAV SON OF SRI GAJADHAR GOPE Vs. RAJENDRA AGRICULTURAL UNIVERSITY THROUGH ITS REGISTRAR, HAVING OFFICE AT PUSA, SAMASTIPUR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the respondents. Petitioner has filed this writ application for quashing of letter no. 1226 dated 4.10.2005

(2.) (Annexure -1), issued under the signature of Director of Administration of the respondent -University, rejecting claim of the petitioner for medical reimbursement of expenses of his treatment and operation undertaken in Christian Medical College & Hospital (hereinafter referred to as "C.M.C."), Vellore precisely on the ground that the said Institution is a private institution and not recognized by the State Government for the purpose of medical reimbursement under the Rules.

(3.) IT is not disruted that petitioner is a Class -Ill employee of the Rajendra Agricultural University (hereinafter referred to as "the University"). Sometime in the year 2000 he seriously fell ill with some cardiac problem. He was rushed to Indira Gandhi Institute of Cardiology (hereinafter referred to as 'the Institute ') a unit of Patna Medical College & Hospital, Patna. He underwent treatment there. However, as it appeared that he was suffering from Rheumatic Heart Disease, and he required more specialized treatment and operation, the Director of the Institute referred him to C.M.C., Vellore, vide Annexure -9. Accordingly, in January, 2002 after arranging for some money, he proceeded to C.M.C., Vellore where he was examined and some treatment was advised to him for some ' time. A time schedule was fixed and he was advised to undergo heart surgery, for which he had to visit there again in August, 2003. The surgery there involved a considerable cost. Therefore, he applied to the Principal of the College, where he was employed, for medical advance. The same was considered by the Principal of the College. He recommended for advance of Rs.10,000/ - as an interim measure. Accordingly, by order dated 29.8.2003 of the Director, Administration, of the University, an advance of Rs.10,000/ - was released to him. Petitioner underwent operation at C.M.C., Vellore in August, 2003 and, after recovery, returned back. He submitted his medical bills in the college, which was referred by the Principal to the Director, Administration, through his letter dated 7.6.2004 (Annexure -3). Thereafter some query was made from the petitioner and he replied to the same by Annexure -4 dated 3.6.2004. It appears that some query was made from the Principal of the College also, to which he replied through his letter dated 13.12.2004, vide Annexure -5. However, the claim of the petitioner was finally rejected by the impugned order (Annexure -1) of the respondent Director, Administration.