AJEET PUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner claims reimbursement of the expenditure incurred by him in his operation amounting to Rs. 1,35,000/ -.

(2.) CONTEXTUAL facts depict that on June 20, 2001 the petitioner underwent coronary Artery By-pass Graft Surgery in Escort Heart Institute and Research Centre at New Delhi. In this regard the permission was granted by the Principal, SMS Medical College and Controller of the attached Hospitals Jaipur for getting his treatment done at Escort Heart Institute and Research Centre, New Delhi. But in the order dated May 31, 2001 it was mentioned that the petitioner will be entitled to Rs. 50,000/- (Fifty Thousand) only. The petitioner submitted reimbursement claim in the sum of Rs. 1,35,000/- apart from Rs. 50,000/-, which had been given to him in advance after his operation. The copies of the bills in the sum of Rs. 1,85,000/- paid by the petitioner were also placed on record. The petitioner annexed with the writ petition the copy of the letter dated June 6, 2001 written by Accounts Officer to Supdt. of Escort Heart Institute and Research centre, New Delhi pointing out that the petitioner was entitled to receive treatment from the said hospital and an advance of Rs. 50,000/- had been released from the ESI. On denying the claim of reimbursement, the petitioner has filed the instant writ petition.

(3.) I have given my anxious consideration to the rival submissions and carefully scanned the returns submitted by respondents.