KRISHAN LATA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Briefly stated facts of the case are that the petitioner went to Gurgaon for personal trip and there he suffered severe headache. The petitioner on becoming unconscious was taken to Medanta (Medicity) Hospital, Gurgaon. The treating Doctor after MRI Scan advised the petitioner to undergo surgery under emergent circumstances. For the surgery underwent, amount ofRs.2,47,426/- was incurred. The petitioner was operated on 7/2/2015 and remained admitted from 6/2/2015 to 11/2/2015. Thereafter, he submitted an application dtd. 22/6/2015 claiming reimbursement of medical bills. The respondent-authorities in pursuance of the application submitted by the petitioner accepted partial claim to the extent ofRs.30,793/-. Aggrieved by partial acceptance of the claim, the petitioner has preferred the present writ petition.

(2.) Learned counsel for the petitioner submitted that the petitioner had undertaken brain surgery under emergent circumstances and his claim for medical reimbursement ought to have been accepted in toto by the respondent-authorities.

(3.) Per Contra, learned counsel for the respondents submitted that the petitioner had taken treatment outside the State without being referred from any medical authority. It was further submitted that the no prior permission was taken from the respondent-authorities. Counsel urged that the claim had been accepted in consonance of Rajasthan Civil Services (Medical Attendance) Rules, 2013 and should not be interfered with.