PRAKASH CHANDRA MEHTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner, who is a retired government employee with the prayer for reimbursement of the medical claims qua the treatment of the petitioner's wife pertaining to replacement of both knees at Ahmedabad.

(2.) Briefly stated facts of the case are that petitioner along with his wife had gone to Ahmedabad to meet their relatives where she developed acute pain in her legs and was advised to undergo knee-replacement surgery by the doctors of Apollo Hospital, Ahmedabad (Gujarat). The petitioner was admitted for operation on 11/4/2013 and remained admitted till 17/4/2013. A sum of â " 4,25,000/- was incurred for both knee-replacement surgery underwent by the petitioner. The petitioner submitted medical bills along with necessary documents for reimbursement to the department. The respondent department vide order dtd. 5/9/2014, rejected the request for reimbursement on the ground that the same is not covered under Rajasthan Civil Services (Medical Attendance) Rules, 2008.

(3.) Aggrieved by this, the present writ petition has been preferred.