MOHD AZAM Vs. STATE AND OTHERS

JUDGEMENT

(1.) Impugned in this petition is a communication dated 07.03.2015 issued by respondent No.3 whereby the claim of the petitioner for medical reimbursement has been rejected.

(2.) The case set up by the petitioner in this petition is that somewhere in the month of July, 2014, he fell ill and was admitted in J. & K. Medicity, Super Specialty Hospital on 18.07.2014. He was treated in the aforesaid Hospital and was discharged on 19.07.2014. It is claimed that the petitioner, after his discharge from the aforesaid Hospital, remained well and did not notice any complication. On 18.08.2014, he claims to have set out for pilgrimage to "Ajmer". It is stated that while on pilgrimage, when the petitioner reached New Delhi on 23.08.2014, he abruptly experienced severe pain. He was immediately shifted to Rajiv Gandhi Cancer Institute and Research Centre, New Delhi on 24.08.2014 for immediate treatment. Keeping in view the urgency of immediate surgical intervention, the petitioner was admitted and was operated in the aforesaid Institute. After successful operation, the petitioner claims to have been discharged on 05.09.2014.

(3.) It is submitted by the petitioner that he incurred a sum of Rs.3,65,036/- on account of medical expenses in the aforesaid Institute and, therefore, lodged his claim with the respondents for reimbursement under the Medical Attendance-cum-Allowance Rules of 1990 (( hereinafter referred to as "Rules of 1990").