BHANWAR SINGH CHOUHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The learned counsel for the parties have made a mention and have been heard finally. The petitioner, working on the post of Booking Clerk with the respondent Rajasthan State Road Transport Corporation ('RSRTC') at its Jodhpur Depot, has filed this petition for being aggrieved against denial of reimbursement of the medical expenses, said to have been incurred by him in the procedure of coronary angioplasty of his wife as performed at Sterling Hospital, Ahmedabad.

(2.) It is submitted that the petitioner's wife had been to Ahmedabad for attending a family function when, in the night intervening 5th-6th October 2006, she felt severe angina pain and was, therefore, taken to the Sterling Hospital where coronary angiography was carried out that revealed 99% blockage in her right coronary artery; and immediate angioplasty was advised; and, according to the petitioner, such procedure was undertaken in order to meet with her critical condition and to save her life.

(3.) The petitioner has stated the grievance in the manner that he was required to spend, in all, an amount of Rs. 1,76,879/- on the aforesaid medical procedures and submitted the bills to the employer but reimbursement of such medical bills was declined on the ground that the treatment had been taken in the said hospital at Ahmedabad without the case of the wife of the petitioner having been referred by the Principal and Controller of the Medical College at Jodhpur.